V. Venu @ Veliseti vs State Of Odisha
2025 Latest Caselaw 7397 Ori

Orissa High Court

V. Venu @ Veliseti vs State Of Odisha on 22 April, 2025

Author: V. Narasingh

Bench: V. Narasingh

  IN THE HIGH COURT OF ORISSA AT CUTTACK
           ABLAPL No.14482 of 2024

1. V. Venu @ Veliseti
  Benu
2. Bhagaban Panigrhai      ....        Petitioners

                           Mr. D. Panda, Advocate
                     -versus-

1. State of Odisha
2. Banaja Panda            ....   Opposite Parties

                            Mr. S. Panigrahi, ASC
                          Ms. B. Mishra, Advocate
                                      (Informant)

           ABLAPL No.14494 of 2024

Manish Agarwal             ....         Petitioner
                           Mr. D. Panda, Advocate
                     -versus-

State of Odisha            ....    Opposite Party
                            Mr. S. Panigrahi, ASC
                          Ms. B. Mishra, Advocate
                                      (Informant)

            ABLAPL No.14753 of 2024

Prakash Chandra Swain      ....         Petitioner
                        Mr. B.R. Behera, Advocate
                     -versus-

1. State of Odisha
2. Banaja Panda            ....  Opposite Parties
                            Mr. S. Panigrahi, ASC
                          Ms. B. Mishra, Advocate
                                      (Informant)
                                                Page 1 of 2
                                       CORAM: JUSTICE V. NARASINGH
                                                ORDER

22.04.2025 Order No.

05. 1. Since all these matters arise out of same FIR, they are heard together.

2. Heard learned counsels for the respective Petitioners, learned counsel for the State and learned counsel for the Informant.

3. In course of submission, Mr. Panda, learned counsel for the Petitioners relies on the judgments of the Apex Court in the case of Mahdoom Bava vrs. Central Bureau of Investigation, 2023 SCC OnLine SC 299, Bharat Chaudhary and another vrs. State of Bihar and another, (2003) 8 SCC 77 and Vinod Kumar Sharma & another vrs. State of Uttar Pradesh & another (Special Leave to Appeal (Crl.) No.6057 of 2021 disposed of on 16.11.2021) to fortify his submission in the facts of the present case. Hence, the Petitioners are entitled to be released on pre- arrest bail.

4. Such submission is opposed by the learned counsel for the State as well as learned counsel for the Informant.

5. Hearing is concluded and the order is reserved.

6. Interim order passed earlier shall continue till

Signed by: PRADEEP KUMARpronouncement SWAIN of the order.

Reason: Authentication Location: Orissa High Court, Cuttack Date: 23-Apr-2025 10:38:26 (V. NARASINGH) Judge PKS