[Cites 2, Cited by 0]
Orissa High Court
Mr. M. Kanungo vs State Of Orissa ... Opposite Party on 21 April, 2026
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
Gudu @ Arun Kumar Singh
(In BLAPL No.305 of 2026)
Kartika Chandra Rana
(In BLAPL No.333 of 2026)
Biswajit Behera @ Pandey
(In BLAPL No.1570 of 2026)
Titu Sahoo
(In BLAPL No.1803 of 2026) ... Petitioners
Mr. M. Kanungo, Sr. Advocate
along with Mr. A. Mishra, Advocate
(in all BLAPLs)
-versus-
State of Orissa ... Opposite Party
Mr. P. Satpathy, Addl. PP
Mr. S.C. Mohapatra, Sr. Advocate along with
Mr. S. Mohapatra, Advocate (informant)
CORAM: JUSTICE G. SATAPATHY
Order No. ORDER(ORAL)21.04.2026
04. 1. This matter is taken up through Hybrid Arrangement
(Virtual/Physical Mode).
2. Since these four 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 four bail applications U/S.483 of BNSS by the
petitioners for grant of bail in connection with Dhenkanal
Town PS Case No.247 of 2025 corresponding to GR Case
No.568 of 2025 pending in the Court of learned SDJM
Dhenkanal, for commission of offences punishable U/Ss.
191(2)(3)/103(2)/111(2)(a)/190/61(2) of BNS r/w
Sec.25(1)(a)/27(1) of Arms Act, on the main allegation of
Page 1 of 4
rioting being armed with deadly weapons by forming an
unlawful assembly and attacking the deceased Titan
Behera by firing at him and smashing his head with stone
resulting in his death.
4. Heard, Mr. Milan Kumar Kanungo, learned Sr.
counsel who is being assisted by Mr. Asish Mishra, learned
counsel for the petitioners in all the BLAPLs; Mr. P.
Satpathy, learned Addl. PP and Mr. Soura Chandra
Mohapatra, learned Sr. counsel who is being assisted by
Mr. S. Mohapatra, learned counsel for the informant in
these matters and perused the record.
5. After having considered the rival submissions upon
perusal of record, there appears allegation against the
petitioners for committing murder of the deceased, but the
statement of so called eye witnesses recorded U/S.183 of
BNSS does not reveal the name of petitioner-Gudu @ Arun
Kumar Singh and Kartika Chandra Rana, however, there is
some reference to the other petitioners in such statement.
Besides, there is serious allegation against the petitioners-
Biswajit Behera @ Pandey and Titu Sahoo for firing at the
deceased and smashing the body of the deceased with a
stone, along with other co-accused persons. It is also
brought to the notice of the Court that Co-accused Bali @
Srikanta Rana, Chhotu @ Sangram Sahu, Beda @ Satya
Narayan Rout and Puchu @ Bishnu Behera have already
been extended with the benefit of bail, but learned Sr.
counsel for the informant, however, brings it to the notice
of the Court that the order granting bail of the co-accused
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Bali @ Srikanta Rana has been challenged in this Court. Be
that as it may, the application for cancellation of bail of
such co-accused is yet to be decided, however, the
petitioner Gudu @ Arun Kumar Singh and Kartika Chandra
Rana stands on a different footing as their names has not
been referred to by the so called eye witnesses in their
statement recorded U/S.183 of BNSS. Further, the
petitioner Gudu @ Arun Kumar Singh is found to be
involved in three criminal cases, however, such criminal
cases are for trivial offences and the petitioner Kartika
Chandra Rana is stated to have been involved in two other
criminal cases, but it is not disputed that such criminal
cases have been returned with FRT and acquittal. In the
aforesaid facts and situation and taking into account the
materials so placed on record and regard being had to the
pre-trial detention of the petitioners Gudu @ Arun Kumar
Singh and Kartika Chandra Rana in custody since
04.05.2025
/08.07.2025 with submission of charge-sheet
in the meantime and there being no trial commenced yet,
this Court while not being inclined to grant bail to the
petitioners Biswajit Behera @ Pandey (BLAPL No.1570 of
2026), and Titu Sahoo(BLAPL No.1803 of 2026), considers
it proper to grant bail to Gudu @ Arun Kumar Singh
(BLAPL No.305 of 2026) and Kartika Chandra Rana (BLAPL
No.333 of 2026), but subject to certain conditions.
6. Hence, the bail application of the petitioners Biswajit
Behera @ Pandey (BLAPL No.1570 of 2026), and Titu
Sahoo(BLAPL No.1803 of 2026) stands rejected, whereas
the bail application of the petitioners Gudu @ Arun Kumar
Singh (BLAPL No.305 of 2026) and Kartika Chandra Rana
(BLAPL No.333 of 2026) stands allowed and the petitioners
are allowed to go on bail on furnishing bail bonds of
Rs.1,00,000/- (Rupees One Lakh) 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 deem fit and proper by it with following
conditions:-
(i) the petitioner shall not contact the
informant and the witnesses or threaten them;
(ii) the petitioner shall not threaten/
influence/induce/ coerce any of the witnesses
including the informant and her family members
acquainted with the facts of the case so as to
dissuade them disclosing such facts before the
Court.
(iii) the petitioners shall appear before the
Dhenkanal Town PS on each 2nd Sunday of
Month in between 10AM to 12 Noon till
examination of eye witnesses in this case.
7. Accordingly, the BLAPL Nos.305, 333, 1570 & 1803 of
2026 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 communicate the same to the concerned Jail
through e-mail for reference.
Digitally Signed (G. Satapathy)
Reason: Authentication Judge
Location: High Court of Orissa, Cuttack
Date: 22-Apr-2026 17:19:23
Jayakrushna
