Mithun Munda vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 3254 Ori

Orissa High Court

Mithun Munda vs State Of Odisha ... Opposite Party on 8 April, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                     BLAPL No.1554 of 2026
       Mithun Munda                      ...                Petitioner
                                             Mr.S.R.Panda, Advocate
                                  -versus-
       State of Odisha                   ...          Opposite Party
                                             Mr. M.R.Patra, Addl. PP
                   CORAM:JUSTICE G. SATAPATHY

ORDER(ORAL) 08.04.2026 Order No.

01. 1. This is a bail application U/S.483 of BNSS by the petitioner for grant of bail in connection with Barbil PS Case No.500 2025 corresponding to GR Case No.1552 of 2025 pending in the file of learned JMFC, Barbil for commission of offences punishable U/Ss.103(1)/238/3(5) of BNS, on the main allegation of assaulting the deceased Sanjaya Yadav by giving a slap.

2. Heard, Mr.Sandeep Raj Panda, learned counsel for the petitioner and Mr. M.R.Patra, learned Additional Public Prosecutor in the matter and perused the record.

3. After having considered the rival submissions upon perusal of record, there appears allegation against the present petitioner for giving a slap to the deceased, but the main allegation of assaulting the deceased by means of a iron rod is directed against co-accused Sankar Prasad Mahato @ Sankar Kumar whose bail application has already been not pressed. Besides, the petitioner is in custody since 30.12.2025 and in the meantime, there is substantial progress in investigation. In view of the aforesaid facts and circumstance and taking into account the materials so placed on record and there being no direct evidence available against the petitioner and taking into account the

circumstance of transaction involving the petitioner in this case, this Court without expressing any view on merits admits the petitioner to bail.

4. Hence, the bail application of the petitioner stands allowed and the petitioner is allowed to go on bail on furnishing bail bonds of Rs.25,000/- (Rupees Twenty Five Thousand) only with one solvent surety for the like amount to the satisfaction of the learned Court in seisin of the case on such terms and conditions as deem fit and proper by it.

5. Accordingly, the BLAPL stands disposed of. Issue urgent certified copy of the order as per Rules. A soft copy of this order be immediately communicated to the concerned Court, who shall afterwards communicate the same to the concerned Jail through e-mail for reference.

(G. Satapathy) Judge kishore

Signed by: KISHORE KUMAR SAHOO

Location: High Court of Orissa Date: 09-Apr-2026 10:02:16