Bikash Kushulia vs State Of Odisha .... Opposite Party
2025 Latest Caselaw 6568 Ori

Orissa High Court

Bikash Kushulia vs State Of Odisha .... Opposite Party on 2 April, 2025

Author: V. Narasingh

Bench: V. Narasingh

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                    ABLAPL No. 2183 of 2025

       Bikash Kushulia                    ....             Petitioner
                                   Mr. S.S. Ray (2), Advocate
                               -versus-

        State of Odisha                   ....       Opposite Party

                                                Mr. R.B. Dash, ASC

                     CORAM: JUSTICE V. NARASINGH
                                ORDER

Order No.                     02.04.2025
01.   1.      Heard learned counsel for the Petitioner and
      learned counsel for the State.

2. The Petitioner is seeking pre-arrest bail in connection with T.R. Case No.72 of 2021 pending in the Court of learned Addl. Dist. & Sessions Judge- cum-Special Judge, Gunupur, arising out of Muniguda P.S. Case No.83 of 2021 for commission of offence punishable under Section 20(b)(ii)(C)/29 of N.D.P.S. Act.

3. Learned counsel for the Petitioner places on record the judgment of the learned Special Judge, Gunupur in T.R. Case No.72 of 2021 arising out of Muniguda P.S. Case No.83 of 2021 by which the co- accused who are named and allegedly apprehended at the spot have since been acquitted and also

submits that bail application of the co-accused have been disposed of by the Coordinate Bench of this Court by dated 08.12.2023 in ABLAPL Nos.12655 & 13129 of 2023 and by order dated 05.09.2024 in ABLAPL No.8786 of 2024. Hence, inter alia on the ground of parity, the Petitioner seeks release.

4. Learned counsel for the State seeks an adjournment to verify the same.

5. Accordingly, list this matter on 05.05.2025.

6. As an interim measure, it is directed that the Petitioner shall not be taken into custody in connection with the aforesaid case, till the next date.

7. It is needless to say that the Petitioner shall cooperate with the Investigating Agency.

(V. NARASINGH) Judge

Ayesha

Location: High Court of Orissa, Cuttack