Unknown vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 3314 Ori

Orissa High Court

Unknown vs State Of Odisha ... Opposite Party on 9 April, 2026

Author: G. Satapathy

Bench: G. Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK
            Akash Kaudi
            (In BLAPL No.689 of 2026)
            Bikash Jaypuria
            (In BLAPL No.712 of 2026)
            Akshya Kumar Besan @ Akshaya Besan
            (In BLAPL No.1908 of 2026) ...       Petitioners
                                      Mr. D.K. Mohapatra, Advocate
                                 (in BLAPL Nos.689 & 712 of 2026)
                                           Mr. A.K. Biswal, Advocate
                                        (in BLAPL No.1908 of 2026)
                                    -versus-
            State of Odisha                   ...     Opposite Party
                                            Mr. P. Satpathy, Addl. PP
                      CORAM: JUSTICE G. SATAPATHY

Order No.               ORDER(ORAL):09.04.2026
   02.         1.       These are the bail applications U/S.483 of BNSS by

the petitioners for grant of bail in connection with Talsara PS Case No.80 of 2025 corresponding to ST Case No.247/246 of 2025 (GR Case No.461 of 2025) pending in the file of learned Additional Sessions Judge, Sundargarh, for commission of offences punishable U/Ss.310(2)/61(2) of BNS r/w Sections 25/27 of Arms Act, on the main allegation of committing dacoity in an organized manner and taking away cash of Rs.2,71,000/- and mobile phones from the informant and his four friends by stopping them while travelling in the Ertiga Car.

2. Heard, Mr. Dhirendra Kumar Mohapatra, learned counsel for the petitioners in BLAPL Nos.689 & 712 of 2026, Mr. Anjan Kumar Biswal, learned counsel for the petitioner in BLAPL No.1908 of 2026 and Mr. P. Satpathy, learned Additional Public Prosecutor in these matters and perused

the record including the copy of depositions of PWs.1 to 5 as produced.

3. One of the items of evidence against the petitioners is their identification in TI parade, but the identifying witness while being examined as PW4 has not at all identified any of the petitioners. Further, none of the witnesses so far examined have supported the prosecution allegation against the petitioners, but the petitioners are in custody since 14.05.2025 and in the meantime, material witnesses have already been examined. In the aforesaid facts and situation and taking into account the materials placed on record keeping in view the evidence of the witnesses so far examined and taking into account the pre-trial detention of the petitioners in custody, this Court without expressing any view on merits admits each of the petitioners to bail.

4. Hence, these three bail applications of the petitioners namely Akash Kaudi (In BLAPL No.689 of 2026), Bikash Jaypuria (In BLAPL No.712 of 2026) and Akshya Kumar Besan @ Akshaya Besan (In BLAPL No.1908 of 2026) are allowed and each of the petitioners is allowed to go on bail on furnishing bail bonds of Rs.50,000/- (Rupees Fifty Thousand) 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, these BLAPLs stand disposed of. 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)

Location: High Court of Orissa                                               Judge
Date: 10-Apr-2026 11:21:16
                      Subhasmita