Tukula @ Gopinath Rout vs State Of Orissa ... Opposite
2026 Latest Caselaw 3252 Ori

Orissa High Court

Tukula @ Gopinath Rout vs State Of Orissa ... Opposite on 8 April, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                     BLAPL No.1422 of 2026

        Tukula @ Gopinath Rout               ...     Petitioner
                               Mr. T.P. Mohapatra, Advocate
                             -versus-
        State of Orissa                    ...      Opposite
                                                      Party
                                  Mr. T.K. Acharya, Addl. PP
                            Ms. S. Rath, Advocat(Informant)
                               CORAM:
                        JUSTICE G. SATAPATHY

                             ORDER(ORAL)

Order No.                     08.04.2026
   02.       1.      This   matter   is   taken   up   through   Hybrid

Arrangement (Virtual/Physical Mode).

2. This is a bail application U/S.483 of BNSS by the petitioner for grant of bail in connection with Puri Sadar PS Case No.232 of 2020 corresponding to ST Case No.04/38 of 2021 pending in the file of learned 1st Addl. Sessions Judge, Puri for commission of offences punishable U/Ss.302/120(B)/201 of IPC r/w Sections 25/27 of the Arms Act, on the main allegation of attacking and committing murder of one Deepak Kumar Khuntia.

3. In the course of hearing, Mr. Tara Prasad Mohapatra, learned counsel for the Petitioner by mainly relying upon the long custody of the Petitioner prays to grant bail to the Petitioner, but Ms. Swadha Rath, learned counsel for the Informant submits that not only the Petitioner has committed murder of the deceased, but also has attacked the informant through his

henchmen by remaining in custody and also threatening the informant to kill him by bombing. She while praying to reject the bail application of the Petitioner brings to the notice of the Court that on these issues, four FIRs have been registered against the Petitioner in Puri Sadar PS Case Nos. 157 of 2022, 201 of 2022, 223 of 2022 and 139 of 2023. On the other hand, Mr. T.K. Acharya, learned Addl. PP vehemently opposes the bail application of the Petitioner.

4. After having considered the rival submissions and taking into account the nature and gravity of the offence as alleged against the petitioner vis-a-vis the accusations sought to be brought against him and regard being had to the materials placed on record keeping in view the evidence of witnesses, more particularly that of PWs 6,7,10,11 & 19 and taking into account the submission as advanced for the informant and keeping in view the offences alleged against the Petitioner being heinous and serious in nature, this Court is not inclined to grant bail to the Petitioner.

5. Hence, the bail application of the petitioner stands rejected. Accordingly, the BLAPL stands disposed of. A soft copy of this order be immediately transmitted to the learned trial Court.

Location: HIGH COURT OF ORISSA (G. Satapathy)

Judge Priyajit