Subha Kanta Pradhan vs State Of Odisha .... Opposite Party
2026 Latest Caselaw 3272 Ori

Orissa High Court

Subha Kanta Pradhan 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. 1973 of 2026
        Subha Kanta Pradhan                    ....            Petitioner
                                               Mr. S. P. Das, Advocate

                                   -Versus-
        State of Odisha                        ....       Opposite Party
                                               Mr. S. K. Brahma, 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 C.T. Case No.2180 of 2025 pending in the file of learned J.M.F.C.- V, Bhubaneswar arising out of Bharatpur P.S. Case No.0758 of 2025 on the grounds stated.

3. Perused the FIR as at Annexure-1. Considering the conditions imposed, I.A No.176 of 2026 was filed and disposed of granting the petitioner the liberty to file a fresh ABLAPL, hence, the present one. It is submitted to the Court that the petitioner is having antecedent but not similar in nature and while claiming so, a copy of the order sheets of the court below in C.T. Case No.2180 of 2025 are produced. The co-accused, namely, Sarat Das @ Mangala is on bail as informed to the Court. Considering the above facts and submissions of learned

counsel for the respective parties and since, the petitioner was allowed to go on bail in ABLAPL No.13547 of 2025 and he is having no similar antecedent since revealed from order dated 18th December, 2025 of learned J.M.F.C.-V, Bhubaneswar in C.T. No.2180 of 2025, the Court is inclined to direct his release upon surrender within the extended period of fifteen days.

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 J.M.F.C.-V, Bhubaneswar within fortnight from today, it is directed that he shall be released on bail in connection with C.T. Case No.2180 of 2025 corresponding to Bharatpur P.S. Case No.0758 of 2025 on furnishing a bail bond of Rs.30,000/-(rupees thirty 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