Rajkumar Deheri vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 3316 Ori

Orissa High Court

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

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          BLAPL No.698 of 2026
        Rajkumar Deheri                          ...         Petitioner

                                             Mr. S. Patel, Advocate
                                -versus-
        State of Odisha                          ... Opposite Party
                                           Mr. P. Satpathy, Addl. PP

                   CORAM: JUSTICE G. SATAPATHY
                      ORDER(ORAL):

09.04.2026 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This is a bail application U/S.483 of BNSS by the petitioner for grant of bail in connection with Lephripada PS Case No. 79 of 2021 corresponding to Spl. GR Case No. 55 of 2021 pending in the file of learned Addl. Sessions Judge-cum-PO, Special Court, (POCSO), Sundargarh for commission of offences punishable U/Ss. 376(2)(n)/506/323 of the IPC r/w Section 6 of the POCSO Act and Sections 3(2)(va)/3(2)(v) of the PoA Act.

3. Heard, Mr. Swaraj Patel, learned counsel for the petitioner and Mr. P. Satpathy, learned Additional Public Prosecutor in the matter and perused the record.

4. Admittedly, this is a bail jump case and the petitioner was taken into custody on 13.10.2025 on the strength of the NBWA issued against him on 20.05.2025 and, therefore, the petitioner must have felt the rigor of law by remaining in the jail for flouting the orders of the Court. In the present developments and considering the incarceration period of the petitioner for jumping the bail,

this Court by taking a lenient view, admits the petitioner to bail.

5. Hence, the bail application of the petitioner stands allowed and he is allowed to go on bail on furnishing bail bonds of Rs.50,000/- (Rupees Fifty Thousand) only with two solvent sureties each for the like amount to the satisfaction of the learned Court in seisin of the case on such terms and conditions as deems fit and proper by it with following condition:-

(i) the petitioner in the course of trial shall attend the trial Court on each date of posting without fail unless his attendance is dispensed with. In case the Petitioner fails without sufficient cause to appear in the Court in accordance with the terms of the bail, the learned trial Court may proceed against the Petitioner for offence U/S.269 of BNS in accordance with law.

6. Accordingly, the BLAPL stands disposed of. Issue urgent certified copy of the order as per Rules. 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.

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                                                                          (G. Satapathy)
                                                                               Judge

Digitally Signed         Priyajit


Location: HIGH COURT OF ORISSA
Date: 10-Apr-2026 11:31:38