Prasanna @ Prasanna vs State Of Odisha .... Opp. Party
2025 Latest Caselaw 10590 Ori

Orissa High Court

Prasanna @ Prasanna vs State Of Odisha .... Opp. Party on 28 November, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                        BLAPL No.11357 of 2025

              Prasanna @ Prasanna                ....      Petitioner
              Kumar Mohapatra
                                           Mr. K. Behera, Advocate

                                      -versus-

              State of Odisha                    ....     Opp. Party

                                           Mr. Aurovinda Mohanty,
                                           Addl. Standing Counsel

                                 CORAM:
                            JUSTICE S.K. SAHOO
                                   ORDER

Order No.                        28.11.2025
   01.           This   matter   is    taken     up   through     Hybrid

arrangement (video conferencing/physical mode).

Heard learned counsel for the petitioner and learned counsel for the State.

This is an application under section 483 of B.N.S.S. in connection with G.R. Case No.671 of 2023 arising out of Dhenkanal Town P.S. Case No.307 of 2023 pending in the Court of learned S.D.J.M., Dhenkanal for offences punishable under sections 420/406/506 of the I.P.C.

The prayer for bail of the petitioner was rejected by the learned Sessions Judge, Dhenkanal vide order dated 13.10.2025.

Considering the submission made by the learned

counsel for the petitioner that the petitioner is in judicial custody since 24.09.2025 and charge sheet has been submitted under sections 420/406/506/418 of the I.P.C. which are triable by Magistrate and after hearing learned counsel for the State that the petitioner is having two criminal antecedents and in the present case, he has cheated Rs.20,00,000/- (rupees twenty lakhs) from the informant with the assurance to provide him a flat and subsequently sold the same to another person, I am inclined to release the petitioner on bail.

Let the petitioner be released on bail in the aforesaid case on furnishing bail bond of Rs.50,000.00 (rupees fifty thousand) with two local solvent sureties each for the like amount to the satisfaction of the Court in seisin over the matter with further terms and conditions as the learned Court may deem just and proper with further conditions that the petitioner shall furnish cash security of Rs.20,00,000/- (rupees twenty lakhs only) at the time of his release on bail. The cash security, 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 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.

Accordingly, the BLAPL is disposed of. Violation of any terms and conditions shall entail cancellation of bail.

Urgent certified copy of this order be granted on proper application.

(S.K. Sahoo) Judge

amit

Location: HIGH COURT OF ORISSA, CUTTACK