Sonu Bhoi @ Sanu Bhoi vs State Of Odisha .... Opposite Party
2026 Latest Caselaw 3270 Ori

Orissa High Court

Sonu Bhoi @ Sanu Bhoi 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. 1964 of 2026
        Sonu Bhoi @ Sanu Bhoi                   ....           Petitioner
                                              Mr. J. K. 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.     Heard learned counsel for the respective parties.

2. Instant petition under Section 482 BNSS is filed seeking pre-arrest bail of the petitioner in connection with Special 2 (a) Case No.32 of 2025 arising out of P.R Case No. 198 of 2025-26 pending in the file of learned Sessions Judge- cum-Special Judge, Sonepur, Subarnapur on the grounds stated.

3. Mr. Panda, learned counsel for the petitioner submits that the recovery of contraband Ganja was made from the co- accused, namely, Suresh Kumar Naga but in From No.C-5 with the closure of investigation, the petitioner was implicated being the owner of the vehicle showing him as an absconder. It is submitted that the above named co-accused is on bail. The further submission is that the petitioner who has been chargesheeted later should be allowed to go on bail with any conditions for him having no other similar antecedent.

Recorded the objection of the State. Recovery and seizure of 15 Kgs of contraband Ganja is shown against the other accused. Considering the above facts and absence of any criminal antecedent so claimed today, this Court, instead of entertaining any such plea for pre-arrest bail is in favour of directing the petitioner to surrender before the learned court below for being released on bail with stringent conditions imposed.

4. Accordingly, it is ordered.

5. In the result, the ABLAPL is disposed of with the direction as aforesaid. In the event, the petitioner surrenders before the court of learned Sessions Judge-cum-Special Judge, Sonepur, Subarnapur within fortnight from today, it is directed that he shall be released on bail in connection with Special 2 (a) Case No.32 of 2025 arising out of P.R Case No.198 of 2025-26 on furnishing a bail bond of Rs.15,000/-(rupees fifteen thousand) with one solvent surety for the like amount with such other conditions imposed as deemed just and proper and in the facts and circumstances of the case.

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

(R.K. Pattanaik) Judge Rojina

Designation: Junior Stenographer