Ranjat Pradhan vs State Of Orissa ... Opposite Party
2025 Latest Caselaw 8600 Ori

Orissa High Court

Ranjat Pradhan vs State Of Orissa ... Opposite Party on 22 September, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                     BLAPL No.8793 of 2025

      Ranjat Pradhan                          ...             Petitioner
                                               Mr. M. Das, Advocate
                                -versus-
      State of Orissa                         ...         Opposite Party
                                           Mr. M.R. Patra, Addl. PP

                                  CORAM:
                           JUSTICE G. SATAPATHY

                                 ORDER(ORAL)

Order No.                         22.09.2025
   01.        1.         This   matter   is    taken      up    through     Hybrid

Arrangement (Virtual/Physical Mode).

2. This is the bail applications U/S.483 of the BNSS by the petitioner for grant of bail in connection with Tumudibandha PS Case No.49 of 2025 arising out of CT Case No.86 of 2025 pending in the Court of learned JMFC, Tumudibandha, for commission of offences punishable U/Ss. 310(2)/311 and 312 of BNS, on the main allegation of committing dacoity by snatching away cash of Rs.1,00,000/-, mobile phone and the Hyundai Creta Car of the informant .

3. Heard, Mr. Mahes Das, learned counsel for the petitioner; Mr. M.R. Patra, learned Additional Public Prosecutor in the matter and perused the record. Mr. Das, learned counsel for the petitioner by producing the copy of the judgment passed by Asst. Sessions Judge, Balliguda in ST case No.13 of 2025 submits that the petitioner has already been acquitted from the other case and, therefore, the criminal antecedent shown against the

petitioner may not be relevant to not to extend the benefit of this order granting bail to the petitioner. Mr. Das accordingly prays to grant bail to the petitioner.

4. Admittedly, the petitioner was granted bail by this Court in BLAPL No.6221 of 2025, but subject to verification of criminal antecedent of similar nature and the learned trial Court has found two criminal antecedents against the petitioner and accordingly, it did not extend the benefit of the order passed in BLAPL No.6221 of 2025. In the meantime, the petitioner has already been acquitted in Sarangada PS Case No.93 of 2023 which was in fact shown as an antecedent as revealed from the copy of the judgment and, therefore, the petitioner is having only one criminal antecedent which was known to this Court while granting bail to him and this Court accordingly, has directed the learned trial Court not to extend the benefit of the order, if there is more than one criminal antecedent apart from this case. In the aforesaid situation, when the petitioner has already been acquitted in one of the cases which has been shown as the criminal antecedent against the petitioner, this Court considers that since the petitioner has already been acquitted in Sarangada PS Case No.93 of 2023, out of the two criminal antecedents shown against the petitioner, right now the earlier order passed by this Court in BLAPL No.6221 of 2025 is found operative.

5. Hence, the bail application of the petitioner stands allowed in terms of the earlier order passed by this Court in BLAPL No.6221 of 2025 on 04.07.2025.

6. Accordingly, the BLAPL stands disposed of.

7. Issue urgent certified copy of the order as per Rules.

(G. Satapathy) Judge Jayakrushna

Location: High Court of Orissa, Cuttack