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Orissa High Court
Sambit Sahu @ Baba vs State Of Odisha ... Opposite Party on 15 April, 2026
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
Sambit Sahu @ Baba ... Petitioners
(In BLAPL No. 773 of 2026)
Babu @ Bidyadhar Naik
(In BLAPL No. 1165 of 2026)
Rahul Anurag Sahu @ Rahul Anurag
(In BLAPL No. 2803 of 2026)
Mr. S.R. Rout, Advocate
(In BLAPL No. 793 of 2026)
Mr. D. Das, Advocate
(In BLAPL No. 1165 of 2026)
Mr. R.C. Maharana, Advocate
(In BLAPL No. 2803 of 2026)
-versus-
State of Odisha ... Opposite Party
Mr. M.R. Patra, Addl. PP
Mr. M. Dhir, Advocate(Informant)
CORAM: JUSTICE G. SATAPATHY
Order No. ORDER(ORAL):15.04.2026
02. 1. This matter is taken up through Hybrid
Arrangement (Virtual/Physical Mode).
2. Since these three bail applications arise out of
one and same case record, the same are heard
together and disposed of by this common order with
the consent of the learned counsel for the parties.
3. These are the bail applications U/S.483 of
BNSS by the petitioners for grant of bail in connection
with GR Case No. 2111 of 2025 arising out of Angul PS
Case No. 972 of 2025 pending in the file of learned
SDJM, Angul for commission of offences punishable
U/Ss. 127(2)/ 296/ 103(1)/ 109(1)/ 118(1)/
351(2)/3(5) of BNS, on the main allegation of
attempting to the life of Soubhagya Basak and Sourav
Basak by assaulting them with deadly weapons like
steel cleaver (chappad; a sharp butcher knife used for
cutting meat) resulting in death of Soubhaya and
critically injuring Sourav.
4. Heard, Mr. Smruti Ranjan Rout, learned
counsel for the Petitioner in BLAPL No. 773 of 2026; Mr.
Debasnan Das, learned counsel for the Petitioner in
BLAPL No. 1165 of 2026; Mr. Ramesh Chandra
Maharana, learned counsel for the Petitioner in BLAPL
No. 2803 of 2026; Mr. Manish Dhir, learned counsel for
the informant and Mr. M.R. Patra, learned Addl. Public
Prosecutor in the matter and perused the record.
4.1. Mr. Maharana confines his submission for grant
of bail to the Petitioner for exercising right of private
defence in retaliation to the attack of the injured and
the deceased, but Mr. M.R. Patra by reading out the
action of the respective Petitioners as captured in CCTV
footage prays to reject the bail applications of all the
Petitioners. Mr. Manish Dhir has opposed the bail
applications of each of the individual Petitioners by
further contending that the Petitioner Sambit Sahu @
Baba is having four criminal antecedents and Babu @
Bidyadhar Naik was arrested with much difficulty and
there is prima facie allegation against the Petitioner-
Rahul Anurag Sahu @ Rahul Anurag
5. After having considered the rival submissions
upon perusal of record, there appears allegation against
the Petitioner-Rahul Anurag Sahu @ Rahul Anurag for
assaulting the deceased and injured with a cleaver
(sharp cutting weapon), but the allegation against the
other two Petitioners is for their presence at the spot
along with co-accused persons. It is also allegedly
stated by the witnesses that the deceased and injured
had also arrived at the spot with a steel pipe, but the
Petitioners Sambit Sahu @ Baba & Babu @ Bidyadhar
Naik have not been alleged to have actively participated
in the assault and counter assault in this case. In the
meantime, charge sheet has already been submitted,
but the Petitioners are in custody since 04.10.2025. In
view of the aforesaid facts and circumstance and taking
into consideration the nature and gravity of the
offences as alleged against the petitioners vis-a-vis the
accusations sought to be brought against them keeping
in view the rival submissions and the main allegation of
assaulting the deceased and the injured by means of a
cleaver being directed against co-accused-cum-
Petitioner Rahul Anurag Sahu @ Rahul Anurag and
taking into account the individual alleged act of the
Petitioners and everyone being presumed to be
innocent in law until their guilt is proved beyond all
reasonable doubts, this Court without expressing any
view on merits considers it proper to extend bail to the
Petitioners Sambit Sahu @ Baba & Babu @ Bidyadhar
Naik, but at the same time, declines to grant bail to the
Petitioner Rahul Anurag Sahu @ Rahul Anurag by
taking into consideration the material allegation
available on record.
6. Hence, the bail application of Petitioner Rahul
Anurag Sahu @ Rahul Anurag in BLAPL No. 2803 of
2026 stands rejected, whereas the bail applications of
the petitioners namely Sambit Sahu @ Baba & Babu @
Bidyadhar Naik in BLAPL Nos. 773 & 1165 of 2026 are
allowed and consequently, the Petitioners Sambit Sahu
@ Baba & Babu @ Bidyadhar Naik are allowed to go on
bail on furnishing bail bonds of Rs.25,000/- (Twenty
Five Thousand) 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
deem fit and proper by it with following conditions:-
(i) the petitioners in the course of trial shall attend
the trial Court on each date of posting without fail
unless their attendance is dispensed with. In case
the Petitioners fail without sufficient cause to
appear in the Court in accordance with the
terms of the bail, the learned trial Court may
proceed against the Petitioners for offence
U/S.269 of BNS, 2023 in accordance with law,
(ii) the petitioners shall not threaten/
induce/influence/coerce any of the witnesses
including the informant acquainted with the facts of
the case so as to dissuade them from disclosing
such facts before the Court and
(iii) the petitioners shall report attendance before
the jurisdictional Police Station once in a fortnight
preferably on a 2nd Sunday in each month in
between 10 A.M. to 12 Noon for three(03) months
from the actual date of release from the custody.
The I.I.C. of Jurisdictional Police Station shall
not detain the petitioners unnecessarily after recording
their attendance beyond the time as stipulated.
7. Accordingly, these BLAPLs stand 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
Signed by: PRIYAJIT SAHOO mail for reference.
Location: HIGH COURT OF ORISSA
Date: 16-Apr-2026 11:14:16 (G. Satapathy)
Judge
Priyajit
