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Orissa High Court
Anubhab Debata vs State Of Odisha .... Opposite Party(S) on 27 April, 2026
Author: Sanjeeb K Panigrahi
Bench: Sanjeeb K Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.2436 of 2026
Anubhab Debata .... Petitioner(s)
Mr. Manish Dhir, Adv.
-versus-
State of Odisha .... Opposite Party(s)
Mr. Sonak Mishra, ASC
CORAM:
HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
Order No. ORDER
01. 27.04.2026
F.I.R. Dated Police Case No. and Sections
No. Station Courts' Name
0040 08.02.2025 Industrial C.T.(S) Case Sections 296/ 115(2)/
(NISA) No.435/2025 arising 126(2)/ 303(2)/ 103(1)
out of Industrial & 3(5) of the Bharatiya
P.S. (NISA) Case Nyaya Sanhita
No.40/2025
pending before the
Court of learned
Addl. Sessions
Judge, Angul
1.
This matter is taken up through hybrid arrangement.
2. Heard learned counsel for the Petitioner and learned
counsel for the State.
3. The Petitioner being in custody in connection with
C.T.(S) Case No.435/2025 arising out of Industrial P.S.
(NISA) Case No.40/2025 pending before the Court of
learned Addl. Sessions Judge, Angul registered for the
alleged commission of offences under Sections 296/
Designation: Personal Assistant
Location: High Court of Orissa
Nyaya Sanhita, has filed this application for his release
on bail.
4. The brief fact of the case is that on 07.02.2025 at about 8
P.M. while the informant and his brother, who are the
employees of the Divyam Associates inside JSPL,
Angul, were returning from their duty by a motorcycle,
on the way, three unknown persons detained them.
Thereafter, they assaulted the informant and his
brother. Due to such assault the brother of the
informant died. Soon after the said incident, an F.I.R
was lodged in the local Police Station. Accordingly,
upon conclusion of investigation, the Petitioner was
taken into custody. The Petitioner has been languishing
in custody since 09.02.2025.
5. Learned counsel for the Petitioner submits that the
brother of the informant had died at home. The
Petitioner is no way connected to the offences alleged
against him. He has been entangled in this case only on
suspicion. He further contends that the co-accused
person has already been enlarged on bail vide order
dated 25.03.2026 passed in BLAPL No.1508 of 2026. He,
accordingly, prays for permitting the Petitioner to be
released on bail.
6. Learned counsel for the State vehemently opposes the
prayer for bail of the present Petitioner. He further
Designation: Personal Assistant
Location: High Court of Orissa
contends that such type of offences is not tolerable in a
law abiding society. He, accordingly, prays for
dismissal of this BLAPL.
7. Considering the submissions made on behalf of both
the parties, this Court without going into the merits of
the case, directs the court in seisin over the matter to
release the present Petitioner on bail in the aforesaid
case on some stringent terms and conditions with
further conditions that:
i. the Petitioner shall appear before the
concerned local Police Station on every
alternate Sunday between 10.00A.M. to
12.00P.M. till conclusion of the trial;
ii. the Petitioner shall appear before the learned
Court in seisin over the matter on each date of
posting of the case;
iii. the Petitioner shall not indulge himself in
any criminal activities in future;
iv. the Petitioner shall not tamper the evidence
of the prosecution witnesses in any manner;
v. the Petitioner shall not threaten the
informant or his family members in any
manner;
8. Violation of any of the above conditions shall entail
cancellation of the bail.
9. This BLAPL is, accordingly, disposed of.
(Dr. Sanjeeb K Panigrahi)
Judge
Ayaskanta
Digitally Signed
Signed by: AYASKANTA JENA
Designation: Personal Assistant
Reason: Authentication
Location: High Court of Orissa
