Chitra Mahananda @ Bag vs State Of Orissa ... Opposite Party
2026 Latest Caselaw 3734 Ori

Orissa High Court

Chitra Mahananda @ Bag vs State Of Orissa ... Opposite Party on 22 April, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                     BLAPL No.1885 of 2026

        Chitra Mahananda @ Bag                    ...           Petitioner
                                     Mr. R.R. Chhotaray, Advocate
                                   -versus-
        State of Orissa                       ... Opposite Party
                                            Mr. P. Satpathy, Addl. PP
                     CORAM: JUSTICE G. SATAPATHY

Order No.              ORDER(ORAL)22.04.2026
   01.       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 Jharabandha PS Case No.02 of 2026 corresponding to GR Case No.10 of 2026 pending in the file of learned SDJM, Padampur for commission of offences punishable U/Ss.276/ 277/ 111(2)(b)/ 3(5) of BNS, on the main allegation of committing organized crime by possessing 04 ltrs of adulterated cough syrup and 10nos. of sealed WINCREX Cough Syrup measuring 100ml each containing codeine phosphate, two strips of Nitrosun 10 Nitrazepam tablet.

3. Heard, Mr. Rituranjan Chhotaray, learned counsel for the petitioner and Mr. P. Satpathy, learned Additional Public Prosecutor in the matter and perused the record. On being queried about the criminal antecedent of the petitioner, Mr. Chhotaray volunteers to withhold bail to the petitioner, if she is found to have any criminal antecedent of similar nature for commission of offence U/S.276 of BNS.

4. After having considered the rival submission and taking into consideration the nature and gravity of the

offences as alleged against the petitioner vis-à-vis the accusation sought to be brought against her and regard being had to the pre-trial detention of the petitioner in custody since 05.01.2026 with substantial progress in investigation and taking into account the status of the petitioner as a lady and applying the first proviso appended to Sec.480 of BNSS, this Court without expressing any view on merit admits the petitioner to bail, but subject to verification of her criminal antecedents.

6. Hence, the bail application of the petitioner stands allowed and the petitioner 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 deem fit and proper by it.

In view of the specific submission as advanced for the petitioner, the benefit of this order shall not be extended to the petitioner, if she is found to have any criminal antecedent of similar nature for commission of offence U/S.276 of BNS.

7. Accordingly, the BLAPL stands disposed of.

8. 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)

Jayakrushna

Date: 23-Apr-2026 10:43:27