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Orissa High Court
Pintu @ Pradyumna Kumar Nanda vs State Of Odisha ... Opposite on 21 April, 2026
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL Nos.874, 216 & 217 of 2026
(In the matter of applications under Section 483 of the BNSS).
Pintu @ Pradyumna Kumar Nanda ... Petitioners
(In BLAPL No. 874 of 2026)
Satyabrata Samal @ Bangara
(In BLAPL No. 2016 of 2026)
Kuna @ Premananda Dash
(In BLAPL No. 2017 of 2026)
Mr. D. Nayak, Sr. Advocate along with Mr. A. Bhuyan
(In BLAPL No. 874 of 2026)
Mr. R. Behera, Advocate
(In BLAPL Nos. 2016 & 2017 of 2026)
-versus-
State of Odisha ... Opposite
Party
Mr. P. Satpathy, Addl. PP
Mr. A.P. Bose, Advocate(Informant)
(In BLAPL No. 874 of 2026)
CORAM: JUSTICE G. SATAPATHY
DATE OF HEARING & DATE OF JUDGMENT:21.04.2026(ORAL)
G. Satapathy, J.
1. 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.
2. These three bail applications are U/S.483 of
BNSS by the petitioners for grant of bail in connection
with Angul PS Case No.43 of 2026 arising out of GR Case
No.102 of 2026 for commission of offences punishable
BLAPL Nos.874 of 2026 & other cases
U/Ss. 189(2)/140(2)/115(2)/190 of BNS pending in the
Court of learned SDJM, Angul, on the main allegation of
abducting the victim Pravat Kumar Pradhan and
attempting to his life by assaulting and robbing his
valuables showing arms and obtaining his signature
forcibly on some papers regarding payment of some
amount in future.
3. Heard, Mr. Dharanidhar Nayak, learned Sr.
counsel who is being assisted by Mr. Akash Bhuyan,
learned counsel for the Petitioner in BLAPL No. 874 of
2026; Mr. Rakesh Behera, learned counsel for the
Petitioners in BLAPL Nos. 2016 & 2017 of 2026; Mr. Amit
Prasad Bose, learned counsel for the informant in BLAPL
No. 874 of 2026 & Mr. P. Satpathy, learned Addl. PP in
the matter and perused the record.
4. Mr. Amit Prasad Bose, learned counsel for the
informant in BLAPL No. 874 of 2026 while elaborating his
submission makes it clear that the Petitioner Satyabrata
Samal @ Bangara along with co-accused Gunil
Kumar Nayak had allegedly picked up the victim and
BLAPL Nos.874 of 2026 & other cases
took him to the house of the Petitioner-Pintu @
Pradyumna Kumar Nanda, but subsequently, they threw
the victim under Mango tree near the Police Station,
however, the forwarding report of the Petitioner Pintu @
Pradyumna Kumar Nanda discloses the following:-
"Further, it is ascertained that there was dispute
between the victim Pravat Kumar Pradhan and
accused Pradyumna Kumar Nanda over the
outstanding money. In this connection
Pradyumna Kumar Nanda had lodged a FIR against
the victim Pravat Kumar Pradhan at Angul P.S
which refers to Angul P.S Case No. 1022 Dt.
12.10.2025 U/S-316(2)/318(4)/296/351(2) BNS
and the case has been Charge Sheeted vide CS No-
1220 Dt.27.11.2025 against the victim Pravat
Kumar Pradhan. On 15.01.2026 at about 10A.M the
victim Pravat Kumar Pradhan had been to Registrar
office, Angul for his work. At about 12.30 PM,
Pradyumna Kumar Nanda arrived there for his
work. Seeing the victim, Pintu @ Pradyumna Kumar
Nanda asked him where is his money and scolded
him and dragged him holding his collar and
threatened against dire consequence. Saying so he
forcibly took away the victim in a scooty to an
abandoned place located at Durga Vihar, Angul via-
hotel Kamalesh, Raj hotel chhak where he along
with his associates detained him under a tree and
covered him in a blanket and assaulted the victim.
By that time Pintu Nanda asked his associates to
open the gun to shoot. Saying so he took away his
signature in a paper. Then he brought him and
left at Angul PS."
5. It is also borne out from the record that the
victim has not sustained any kind of injuries. Besides, the
BLAPL Nos.874 of 2026 & other cases
submission as advanced for the informant discloses
allegation against Satyabrata Samal @ Bangara for
forcibly taking away the victim, but the forwarding report
of Petitioner Pintu @ Pradyumna Kumar Nanda discloses
that the victim was forcibly taken away by the Petitioner-
Pintu @ Pradyumna Kumar Nanda, however, the
Petitioner Pintu @ Pradyumna Kumar Nanda & Satyabrata
Samal @ Bangara are two different persons. There are
allegedly some monetary transactions between the victim
and the Petitioners Pintu @ Pradyumna Kumar Nanda. In
the meantime, charge sheet has already been submitted,
but the Petitioners are in custody since 15.01.2026. In
the aforesaid facts and circumstances and taking into
account the pre-trial detention of the petitioners in
custody with submission of charge sheet, this Court
without expressing any view on merits admits each of the
Petitioners to bail, but subject to certain condition.
6. Hence, all the three bail applications of the
Petitioners namely Pintu @ Pradyumna Kumar Nanda,
Satyabrata Samal @ Bangara & Kuna @ Premananda
Dash in BLAPL Nos. 874, 2016 and 2017 of 2026 stand
BLAPL Nos.874 of 2026 & other cases
allowed and they are allowed to go on bail on furnishing
bail bonds of Rs.50,000/- (Rupees Fifty Thousand) each
with one solvent surety for the like amount to the
satisfaction of the learned Court in seisin of the case in
each of the five cases on such terms and conditions as
deem fit and proper by it with following conditions:-
(i) the petitioners shall not contact the victim or
visit his house and
(ii) the petitioners shall not threaten/ induce/
influence/coerce any of the witnesses including the
victim and his family members acquainted with the
facts of the case so as to dissuade them from
disclosing such facts before the Court.
7. Accordingly, these three bail applications 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.
(G. Satapathy)
Judge
Orissa High Court, Cuttack,
Dated the 21st day of April, 2026/Priyajit
Location: HIGH COURT OF ORISSA
BLAPL Nos.874 of 2026 & other cases
