Abral Mahammad vs State Of Odisha .... Opposite Party
2026 Latest Caselaw 3269 Ori

Orissa High Court

Abral Mahammad vs State Of Odisha .... Opposite Party on 8 April, 2026

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                           ABLAPL No. 1963 of 2026
        Abral Mahammad                           ....           Petitioner
                                               Mr. A. R. Panda, Advocate

                                    -Versus-
        State of Odisha                          ....      Opposite Party
                                                      Mr. S. Panda, ASC

                                    And
                        ABLAPL No. 2525 of 2026
        Jitu Ranjan Behera                       ....           Petitioner
                                               Mr. A. R. Panda, Advocate

                                    -Versus-
        State of Odisha                          ....      Opposite Party
                                                      Mr. S. Panda, ASC
                  CORAM:
                  MR. JUSTICE R.K. PATTANAIK

Order                           ORDER
No.                            08.04.2026
01.     1.       Both the ABLAPLs are taken up together for common
        order.

2. Heard learned counsel for the respective parties.

3. Instant petitions under Section 482 BNSS are filed seeking pre-arrest bail of the petitioners in connection with C.T. Case No.712 of 2025 pending in the file of learned

S.D.J.M., Athagarh arising out of Athagarh P.S. Case No.335 of 2025 on the grounds stated.

4. Perused the FIR as at Annexure-1. A case under Section 109 BNSS is registered with the other allied offences alleged against the petitioners. It is submitted to the Court that the co- accused persons are on bail. The copies of the bail orders with respect to the co-accused persons are produced. The submission is that the co-accused, namely, Aspak Ali and Juma Khan, who allegedly committed the mischief have been allowed to go on bail vide BLAPL No.12952 of 2025 dated 18th December, 2025, a copy of which is produced in Court today. The other bail order in the ABLAPL is at Flag-A. The allegation is about the illicit transportation of cattle, hence, the FIR. Recorded the objection of the State. The petitioners said to have other antecedents of similar nature. But having regard to the release of the co-accused persons and under the impression that substantial part of the investigation, this Court, though not in favour of entertaining any such plea for pre-arrest bail, is inclined to direct the petitioners to surrender before the learned court below for being released with stringent conditions.

5. Accordingly, it is ordered.

6. In the result, the ABLAPLs are disposed of with the direction as aforesaid. In the event, the petitioners surrender before the court of learned S.D.J.M., Athagarh within four weeks from today, it is directed that they shall be released on

bail in connection with C.T. Case No.712 of 2025 corresponding to Athagarh P.S. Case No.335 of 2025 on furnishing a bail bond of Rs.40,000/-(rupees forty thousand) each with one solvent surety for the like amount each with such other conditions imposed as deemed just and proper and in the facts and circumstances of the case besides the following, such as, they shall furnish an undertaking at the local PS and to stay away from such any nefarious activities while on bail and to cooperate the I.O. in the investigation as and when summoned.

7. Issue urgent certified copy of this order as per rules.

(R.K. Pattanaik) Judge Rojina

Designation: Junior Stenographer