Ipsita Priyadarshini vs State Of Odisha .... Opposite Party(S)
2026 Latest Caselaw 3931 Ori

Orissa High Court

Ipsita Priyadarshini 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

                                                   ABLAPL No.1673 of 2026
                                     Ipsita Priyadarshini
                                                               ....                    Petitioner(s)

                                                              Mr. Bibhuti Bhusan Choudhury, Adv.

                                                                  -versus-
                                     State of Odisha                   ....       Opposite Party(s)

                                                                         Mrs. Sarita Moharana, ASC

                                            CORAM:
                                            HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI

                                                                 ORDER

Order No. 27.04.2026

1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the Petitioner and learned

Reason: Authentication 3. The Petitioner, apprehending her arrest in connection

with Lalbag P.S. Case No. 0463 of 2025, corresponding to

G.R. Case No. 1047 of 2025, pending in the Court of learned

S.D.J.M., Cuttack for the alleged commission of offences

punishable under Sections 316(2)/316(5)/318(4)/61(2)/3(5) of

the BNS, read with Sections 11(1)/11(2)/12 of the Odisha

Public Examination (Prevention of Unfair Means Act, 2024)

has filed this petition under Section 482 of the BNSS for

release on pre-arrest bail.

4. Without going into the merits of the present petition filed

by the Petitioner under Section 482 of the BNSS (erstwhile

Section 438 of the Cr.P.C.) seeking direction for pre-arrest

bail, this Court is to observe first that whether the petition

under Section 482 of the BNSS is maintainable before this

Court without exhausting remedy under the said provision

before the Court of Sessions which has concurrent

jurisdiction.

5. This Court has earlier decided the similar issue in the

case of Mitu Das and others v. State of Odisha1 observing

that ordinarily, in case of petition under Section 482 of the

BNSS, the remedy before the Court of Sessions ought to be

exhausted before invoking the jurisdiction of the High

6. The Supreme Court in the case of Jagdeo Prasad v. State

of Bihar and Ors.2 has categorically held as follows:

"6. However, before parting, we do wish to express our sincere concern with the haste at which the High Court has dealt with this matter. While the scheme of Criminal Procedure Code, 1973 (now Bharatiya Nagarik Suraksha Sanhita, 2023) provides concurrent jurisdiction to the High Court and Sessions Court for entertaining applications for anticipatory bail, this Court has time and again

vide order dated 26.04.2021 passed in ABLAPL No.5283 of 2021

2020 SCC OnLine SC 2108

observed that High Court should always encourage exhausting an alternative/concurrent remedy before directly interfering itself. This approach balances the interests of all the stakeholders, first by giving the aggrieved party a round of challenge before the High Court. Second, this approach provides the High Court an opportunity to assess the judicial perspective so applied by the Sessions Court, in concurrent jurisdiction, instead of independently applying its mind from the first go. Further, the High Court fails to record any reason for directly granting anticipatory bail without impleading the appellant-complainant as a party.

7. Having regard to the abovementioned facts and circumstances of the case, the serious nature of the allegations against accused respondents and the gravity of the offences alleged, we are of the view

the impugned order granting anticipatory bail to

the accused respondents."

7. In the case of Rameschandra Kashiram Vora & Ors. v.

State of Gujarat & Ors.3, wherein the High Court of Gujarat

held as follows:

"9.......I am in respectful agreement with the ratio of these two cases. I am of the opinion that it would be a sound exercise of judicial discretion not to entertain each and every application for anticipatory bail directly bypassing the Court of

1986 SCC OnLine Guj.56

Session. Ordinarily, the Sessions Court is nearer to the accused and easily accessible and remedy of anticipatory bail is same and under same section and there is no reason to believe that Sessions Court will not act according to law and pass appropriate orders. In a given case, if any accused is grieved, his further remedy to approach the High Court is not barred and he may prefer a substantive application for anticipatory bail under Section 438 or revision application under Section 397 of the Cr. P. C. to the High Court and the High Court would have the benefit of the reasons given by the Sessions Court. It would be only in exceptional cases or special circumstances that the High Court may entertain such an application directly and these exceptional and" special circumstances must really be exceptional and

passing the Sessions Court and approaching the

High Court......."

8. In view of the above discussion, the applicant should

approach the Sessions Court first then to the High Court like

that is adopted in Section 483 of the BNSS (erstwhile Section

439 of the Cr.P.C.) The reasons for approaching the Court of

Sessions first may be due to the following:

i) Whenever concurrent jurisdiction is provided

under the statute simultaneously in two courts of

which one is superior to the other, then it is

appropriate that the party should apply to the

subordinate Court first, then he/she may seek

his/her remedy in the High Court;

ii) The Sessions Court will always be nearer and

accessible court to the parties. Moreover,

considering the work load of the High Courts in the

country and the cases of this nature are nothing but

contributing to heavy pendency of cases. The

applications under Section 483 of the BNSS

(erstwhile Section 439 of the Cr.P.C.) often fail to

get the required attention because of the docket

arising out of such applications filed under Section

482 of the BNSS (Section 438 of the Cr.P.C.) directly

Sessions;

iii) The grant of anticipatory bail or regular bail

requires appreciation, scrutiny of facts and perusal

of the entire materials on record. In this context, if

the Sessions Court has already applied its mind and

passed the appropriate order, it would be easy for

the High Court to look into or have a cursory

glance of the observation made by the Sessions

Court and dispose of the case with expedition.

9. In view of the above, the Petitioner is granted interim

protection for a period of three weeks to approach the Court

of Sessions for seeking similar relief and the Court of

Sessions shall list this matter as early as possible before the

expiry of three weeks of protection granted to the Petitiones.

10. In view of the above observation and direction, the

ABLAPL is disposed of.

(Dr. Sanjeeb K Panigrahi) Judge

Madhusmita