Abinash Moharana vs State Of Odisha .... Opp. Party
2025 Latest Caselaw 10317 Ori

Orissa High Court

Abinash Moharana vs State Of Odisha .... Opp. Party on 21 November, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                           BLAPL No.11102 of 2025
              Abinash Moharana                      ....      Petitioner

                                     Mr.B. Nayak, Advocate

                                       -versus-

              State of Odisha                       ....     Opp. Party

                                  Mr.Aurobinda Mohanty, ASC
                                    CORAM:
                               JUSTICE S.K. SAHOO
                                       ORDER

Order No. 21.11.2025

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

This is an application under section 483 of B.N.S.S. in connection with Madhupatna P.S. Case No. 281 of 2024 corresponding to G.R. Case No. 1127 of 2024 pending before the learned J.M.F.C. IV (Cog.Taking), Cuttack for alleged commission of offences under sections 318(4)/338/340(2) of B.N.S., 2023 The prayer for bail of the petitioner has been rejected by the learned 1st Addl. Sessions Judge, Cuttack vide order dated 17.09.2025.

Considering the submissions made by the learned counsel for the petitioner that the petitioner has been taken on remand in connection with this case on 04.10.2025, the offences are triable by Magistrate and after hearing the learned counsel for the State, who submitted that the petitioner has cheated different persons and taken money from different persons on the ground of providing Government jobs and in

the case at hand, an amount of Rs.1,27,500/- (rupees one lakh twenty seven thousand five hundred) is alleged to have been transferred to the account of the petitioner and out of which Rs.20,000/- (twenty thousand) has been paid to the informant and further submission that there are nine criminal antecedents against the petitioner and out of those cases, in five such cases, the petitioner has been enlarged on bail, as submitted by the learned counsel for the petitioner, I am inclined to release the petitioner on bail.

Let the petitioner be released on bail in the aforesaid case on furnishing a bail bond of Rs.50,000/- (rupees fifty thousand) with two solvent sureties each for the like amount to the satisfaction of the learned Court in seisin over the matter with further conditions that the petitioner shall deposit the amount of Rs.1,07,500/- (rupees one lakh seven thousand five hundred) before the learned trial Court and the said amount, if deposited, shall be kept in short term fixed deposit scheme in any Nationalized Bank which shall be renewed from time to time till conclusion of the trial and its disbursement shall be subject to the judgment of the learned trial Court. The petitioner shall appear before the learned trial Court on each date to which the case would be posted for trial and shall not try to tamper with the prosecution evidence.

Violation of any of the conditions shall entail cancellation of bail.

The BLAPL is accordingly disposed of.

Issue urgent certified copy as per Rules.

Judge PKSahooKUMAR SAHOO Signed by: PRAMOD Reason: Authentication Location: HIGH COURT OF ORISSA Date: 24-Nov-2025 10:33:29