Rumanchand @ vs State Of Odisha .... Opposite Party
2026 Latest Caselaw 3642 Ori

Orissa High Court

Rumanchand @ vs State Of Odisha .... Opposite Party on 21 April, 2026

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            BLAPL No.1767 of 2026

             Rumanchand @                     ....            Petitioner
             Rumanchanda Suna
                                            Mr. A. K. Nanda, Advocate

                                      -versus-

             State of Odisha                  ....       Opposite Party
                                              Mr. M. R. Mohanty, AGA

                            BLAPL No.1977 of 2026

             M. Chaitanya @ M.                ....            Petitioner
             Chaitanya Kumar @
             Chaitu Maradabali
             Chaitanya Kumar
                                            Mr. A. K. Nanda, Advocate

                                      -versus-

             State of Odisha                  ....       Opposite Party
                                              Mr. M. R. Mohanty, AGA
                         CORAM: JUSTICE V. NARASINGH

                                   ORDER

21.04.2026 Order No.

01. 1. Since both the BLAPLs relate to the same FIR, on the consent of the learned counsel for the Petitioners and learned counsel for the State, they are taken up together by this common order.

2. Heard learned counsel for the Petitioners and learned counsel for the State.

3. The Petitioners are accused in connection with G.R. Case No.827 of 2025 pending on the file of learned S.D.J.M., Rayagada, arising out of Chandili P.S. Case No.326 of 2025 for commission of offence alleged under Sections 191(2)/ 191(3)/ 126(2)/ 296/ 115(2)/ 117(2)/ 109/ 190 of BNS, 2023.

4. Learned counsel, on instruction, submits that except the present BLAPL, no other bail application of the Petitioners relating to the aforementioned P.S. case is pending in any other Court.

5. Being aggrieved by the rejection of their application for bail U/s.483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) by the learned Sessions Judge, Rayagada by order dated 10.02.2026 in the aforementioned cases, the present BLAPL has been filed.

6. It is submitted by the learned counsel for the Petitioners that the Petitioners are in custody since 29.11.2025 and since the charge sheet has already been filed, they may be released on bail.

Referring the statement of the injured, namely, Ch. Sriram-C.W.6 it is further submitted by the learned counsel that the allegations are omnibus in nature and no specific overt act to the Petitioners. Hence, they may be released on bail.

7. Learned counsel for the State opposes such prayer referring to the statement of the injured.

8. It is further submitted by the learned counsel for the State that taking into account that the overt act was committed in a concerted manner, it is not possible to segregate the same in respect of the individual accused persons nor the same is permissible.

9. On perusal of the statement of the injured, this Court is not inclined to entertain the bail application of M. Chaitanya @ M. Chaitanya Kumar @ Chaitu Maradabali Chaitanya Kumar in BLAPL No.1977 of 2026.

10. Accordingly, BLAPL No.1977 of 2026 stands rejected.

11. It is brought to the notice of this Court, that Petitioner in BLAPL No.1977 of 2026 has the following criminal antecedents:-

"1. Case No 94 dated 16.8.2009 U/S 448/294/341/323/34 IPC CS No-110 dated

-14.10.2009

2. Case No-18 dated-31.1.2018 U/S 386/34 IPC CS No -38 Dated-10.03.2018 U/S383/34 IPC

3. Case No-61 dated -15.5.2018 U/S 147/148/323/324/379/294/506/149 IPC CS No-114 dated 29.06.2018 US 147/148/294/323/324/506 IPC

4. Case No-91 dated 21.8.2018 U/S 147/451/294/341/323/427/336/506/149 IPC CS No- 161 dated 29.11.2018 U/S 147/ 451/ 294/ 341/ 323/ 427/ 506/ 336/ 149 IPC

5. Case No-99 dated 7.4.2025 U/S 296/115(2) BNS CS No- 117 dated 23.5.2025 U/S 296/115(2) BNS

6. Case No- 226 dated 01.9.2025 U/S 126(2)/296/115(2)/351(2)/3(5) BNS CS No- 340 dated 31.12.2025 U/S 126(2)/ 296/ 115(2)/ 351(2)/ 3(5) BNS."

12. Considering the nature of allegations qua the Petitioner (Rumanchand @ Rumanchanda Suna) in BLAPL No.1767 of 2026, this Court directs the Petitioner in BLAPL No.1767 of 2026 to be released on bail on such terms to be fixed by the learned Court in seisin so as to ensure his presence during the trial subject to verification of the criminal antecedent of any nature.

13. If it comes to the fore that the Petitioner in BLAPL No.1767 of 2026 has any such criminal antecedent, this order shall not be given effect to.

14. Additionally, it is directed that the Petitioner in BLAPL No.1767 of 2026 shall appear before the jurisdictional Police Station once a fort night till for the next six months.

15. Accordingly, the BLAPLs stand disposed of.

(V. NARASINGH) Judge

SignatureJina Not Verified Digitally Signed Signed by: JINA DIGAL

Location: High Court of Orissa Date: 24-Apr-2026 10:25:50