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Orissa High Court
Ajay @ Ajaya Sunani 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.1934 of 2026
Ajay @ Ajaya Sunani .... Petitioner
Mr. A.K. Sahoo, Advocate
-Versus-
State of Odisha .... Opposite Party
Ms. S. Mohanty, ASC
AND
ABLAPL No.2167 of 2026
Gandhilal Sunani and Ors .... Petitioners
Mr. A.K. Sahoo, Advocate
-Versus-
State of Odisha .... Opposite Party
Ms. S. Mohanty, ASC
CORAM:
MR. JUSTICE R.K. PATTANAIK
ORDER
08.04.2026
Order No.
01. 1. Both the ABLAPLs are taken up together and disposed
of by the following common order.
2. Instant petitions have been filed under Section 482
BNSS by the petitioners seeking pre-arrest bail in connection
with C.T. Case No.394 of 2025 arising out of Komna P.S. Case
No.396 of 2025 pending in the court of learned G.N.A.- Cum-
J.M.F.C., Komna on the grounds stated therein.
3. Perused the F.I.R as at Annexure-1. The petitioner in
ABLAPL No.1934 of 2026 is the husband of the informant,
whereas, the others in ABLAPL No.2167 of 2026 are the
family relations of the said accused. It is alleged in the report
that the family of the accused, namely, Ajay @Ajay Sunani did
not accept the informant as their daughter-in-law and
committed such other mischief alleged against them. It is
claimed that the petitioner was physically assaulted by the
accused persons during an incident, later to which, the FIR was
lodged. Considering the nature of allegations and dispute
between both the sides and that the FIR reveals that there was
argument, fighting and assault caused to the informant after her
marriage with the accused husband and the opposition of the
other petitioners in accepting her, this Court, recording the
objection of the State though not in favour of considering their
plea for pre-arrest bail but is of the view that the petitioners
should instead be directed to surrender before the learned court
below for being released with conditions.
4. Accordingly, it is ordered.
5. In the result, the ABLAPL petitions stand disposed of
with a direction to the petitioners to surrender before learned
G.N.A.- Cum- J.M.F.C., Komna within three weeks from today
and in the event, they surrender in compliance thereof, shall be
released on bail in connection with C.T. Case No.394 of 2025
on furnishing a bail bond of Rs.20,000/- (rupees twenty
thousand) each with one solvent surety for the like amount each
to the satisfaction of the court below, which shall be at liberty
to impose such other suitable conditions as deemed just and
proper in the facts and circumstances of the case besides the
following, such as, no one shall cause any harm or injury to the
informant in any manner whatsoever while on bail and not to
commit further mischief with her and to furnish an undertaking
at the local P.S. in that regard and at the same time, to
cooperate the I.O. in the investigation as and when summoned.
6. Issue urgent certified copy of this order as per rules.
(R.K. Pattanaik)
Judge
Balaram
Designation: PERSONAL ASSISTANT
Location: OHC, CUTTACK
Date: 10-Apr-2026 11:20:57
