Badal Kumar Nath @ vs State Of Odisha .... Opposite Party
2025 Latest Caselaw 3457 Ori

Orissa High Court

Badal Kumar Nath @ vs State Of Odisha .... Opposite Party on 13 August, 2025

Author: V. Narasingh

Bench: V. Narasingh

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                              ABLAPL No.9370 of 2025

       Badal Kumar Nath @                  ....           Petitioner
       Badal Nath
                                           Mr. A.C. Behera, Advocate


                                    -versus-

       State of Odisha                     ....      Opposite Party

                                                  Mr. S. Panda, ASC

                         CORAM: JUSTICE V. NARASINGH
                                        ORDER

13.08.2025 Order No.

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 G.R. Case No.312 of 2025 pending in the Court of learned J.M.F.C.(O), Bhubaneswar, arising out of Balipatna P.S. Case No.88 of 2025 for commission of offence punishable under Sections 296/109(2) & 3(5) of the BNS -2023.

3. This is the third journey of the Petitioner to this Court. It is submitted by the learned counsel that the Petitioner was before this Court in ABLAPL No.2549 of 2025 as Petitioner No.2 and by order dated 12.03.2025 this Court directed him to surrender and release on bail subject to verification of criminal antecedent of similar nature.

4. It is submitted by the learned counsel for the Petitioner that apart from the case at hand, the Petitioner was cited as accused in Balipatna P.S. Case No.12 of 2019 corresponding to G.R. Case No.334 of 2019 and it is stated that by judgment dated 17.07.2025, the Petitioner has been acquitted in the said case. Hence, it is submitted that the Petitioner does not have any criminal proclivity.

5. Taking note of the same, it is directed that on surrendering within three weeks hence and moving for bail, the Petitioner shall be released on bail by the learned Court in seisin on such terms as deemed just and proper subject to verification of criminal antecedent of any nature.

6. If it comes to fore that the Petitioner has any criminal antecedent other than Balipatna P.S. Case No.12 of 2019, this order shall not be given effect to.

7. It is needless to state that the Petitioner shall cooperate with the ongoing investigation.

8. Accordingly, the ABLAPL stands disposed of.

(V. NARASINGH) Judge Soumya

Signed by: SOUMYA RANJAN SAMAL

Location: High Court of Orissa Date: 15-Aug-2025 11:43:57