Nalu Pradhan vs State Of Odisha .... Opposite Party
2025 Latest Caselaw 3578 Ori

Orissa High Court

Nalu Pradhan vs State Of Odisha .... Opposite Party on 3 February, 2025

Author: V. Narasingh

Bench: V. Narasingh

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                            ABLAPL No.1103 of 2025

                 1. Nalu Pradhan        ....         Petitioners
                 2. Banti @ Sagar Baral
                 3. Bablu @ Suresh
                    Senapati
                                      Mr. M.K. Chand, Advocate

                                   -versus-

             State of Odisha               ....      Opposite Party
                                               Mr. S. Panigrahi, ASC


                         CORAM: JUSTICE V. NARASINGH
                                      ORDER

03.02.2025 Order No.

01. 1. Heard learned counsel for the Petitioners and learned counsel for the State.

2. The Petitioners are seeking pre-arrest bail in connection with G.R. Case No.1052 of 2024 pending in the Court of learned S.D.J.M., Khurda, arising Khurda Sadar P.S. Case No.312 of 2024 for commission of offence punishable under Sections 329(3)/ 305(e)/ 3(5) of BNS.

3. It is submitted by the learned counsel that the Petitioners are first offenders.

4. Taking into account the nature of allegation and highest punishment prescribed being for 7 years, keeping in view the dictum of the Apex Court in the case of Arnesh Kumar vrs. State of Bihar &

another, (2014) 8 SCC 273 and reiterated in the case of Satender Kumar Antil vrs. Central Bureau of Investigation & another, reported in (2022) 10 SCC 51 as such there is no imminent threat of arrest. The ABLAPL accordingly stands disposed of.

5. This Court has no iota of doubt that the authority shall scrupulously adhere to the norms prescribed in the aforementioned judgments.

(V. NARASINGH) Judge Soumya

Signed by: SOUMYA RANJAN SAMAL

Location: High Court of Orissa Date: 05-Feb-2025 10:26:18