Ananda Kumar Naik vs State Of Odisha .... Opposite Party
2026 Latest Caselaw 3741 Ori

Orissa High Court

Ananda Kumar Naik vs State Of Odisha .... Opposite Party on 22 April, 2026

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                           BLAPL No.2882 of 2026

        Ananda Kumar Naik                    ....            Petitioner
                                             Mr. S. K. Jena, Advocate

                                  -versus-

             State of Odisha                 ....       Opposite Party
                                                    Mr. P. K. Ray, AGA

                       CORAM: JUSTICE V. NARASINGH

                                     ORDER

22.04.2025 Order No.

01. 1. Heard learned counsel for the Petitioner and learned counsel for the State.

2. The Petitioner is an accused in connection with G.R. Case No.509 of 2025 pending on the file of learned Additional Sessions Judge, Rayagada, Dist- Rayagada arising out of Rayagada P.S. Case No.259 of 2025 for commission of offence alleged under Sections 310(2) of BNS, 2023.

3. The case of the prosecution, in brief, is that on 22.07.2025 at about 08:30 PM, the complainant, Lucky Bidika, appeared at the Police Station and submitted a written report stating that on 14.07.2025 at about 09:00 PM, while he was returning from Rayagada to his village, and when he reached Phulkona Chowk and was turning towards

Bandhugaon Road, three unknown persons arrived on a white-coloured scooty, intercepted him, and snatched away cash amounting to Rs. 50,000/- and one Realme mobile phone bearing SIM No. 7348832052 by placing a knife on his neck.

Subsequently, upon inquiry regarding the snatching of his cash and mobile phone, he came to know that one of the accused persons was his co- villager, namely Purna Bidika, along with another person from a nearby village, who had committed the offence. Due to medical issues, he could not report the matter earlier and has now reported the same at the Police Station for taking necessary legal action.

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

5. Being aggrieved by the rejection of his application for bail U/s.483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) by the learned Addl. District and Sessions Judge, Rayagada by order dated 16.03.2026 in the aforementioned cases, the present BLAPL has been filed.

6. It is submitted by the learned counsel that in the meanwhile charge sheet has been filed and the Petitioner is the first offender and is in custody since 30.10.2025. Hence, he may be released on bail.

7. Learned counsel for the State opposes such prayer in view of the recovery.

8. Considering the nature of allegations and the filing of the charge sheet and that the Petitioner has no criminal proclivity, as stated at Bar, this Court directs the Petitioner 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 criminal antecedent of similar nature.

9. If it comes to the fore that the Petitioner has any such criminal antecedent, this order shall not be given effect to.

10. Accordingly, the BLAPL stands disposed of.

11. Urgent certified copy of this order be granted as per rules.

(V. NARASINGH) Judge Jina

Location: High Court of Orissa Date: 24-Apr-2026 14:31:09