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Orissa High Court
Bichitra Nanda Kundu vs State Of Odisha .......... Opposite ... on 29 April, 2026
Author: Sanjeeb K Panigrahi
Bench: Sanjeeb K Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 2608 of 2026
Bichitra Nanda Kundu ........ Petitioner(s)
Mr. Deepak Ku. Sahoo, Adv.
-Versus-
State of Odisha .......... Opposite Party(s)
Mr. Raj Bhushan Das, ASC
CORAM:
DR. JUSTICE SANJEEB K PANIGRAHI
ORDER
29.04.2026
Order No.
01.
FIR Dated Police Case No. Sections
Station and
No.
Courts'
Name
15 26.01.2026 Bhadreswar G.R. Case Sections
No.43 of 331(4),310(2),317(4)
2026 of the BNS Act
pending 2023
in the
court of
learned
J.M.F.C.,
Mahanga
Reason: Authentication 1. This matter is taken up through hybrid arrangement.
2. Heard learned counsel for the parties.
3. The Petitioner being in custody in Bhadreswar P.S. Case No.
15 of 2026, corresponding to G.R. Case No.43 of 2026
pending in the court of learned J.M.F.C., Mahanga, registered
for the alleged commission of offences under Sections
331(4),310(2),317(4) of the BNS Act 2023, has filed this petition
for his release on bail.
4. The brief fact of the case is that on 24.01.2026 at about 9.00 P:
M, he, along with his wife, had been to 'Olasuni' for a cave
festival, leaving their parents and children. On that day, at
about 1.30 A: M the informant returned home and found his
parents lying injured in a pool of blood and household
articles were scattered. On inquiry, he came to know that
some unknown persons had broken the house lock and
committed robbery inside his house. When the father
resisted, the culprits had assaulted both parents by means of
deadly weapons, causing a fracture to the hand and injuries
on the back of his father, and his mother also had sustained
bleeding injuries on her head and shoulders. The informant
also found a gold necklace, 2 nos, gold chain-5 nos, gold ring-
14 nos, bangles - 6 nos, mangalsutra - 4 nos, gold ear rings - 3
grams with two silver anklets of total value approximate of
Rs.10,00,000/- and cash of Rs.27,000/- were taken by those
culprits. He also found a luggage bag, and other articles were
later found scattered near the roadside and in a nearby field.
Thereafter, the injured were shifted to medical for treatment.
Hence, this case.
5. Learned counsel for the Petitioner submits that the Petitioner
is no way connected with the offences as alleged by the
prosecution in any manner. He further contends that the
ornaments which are stolen from the house of the informant,
as mentioned in the FIR, have not been recovered from the
possession of the Petitioner. The Petitioner has been in
custody since 21.02.2026. Hence, he submits that the
Petitioner may be enlarged on bail.
6. Learned counsel for the State vehemently opposes the prayer
for bail, emphasizing the seriousness of the allegations.
7. Without going into the merit of the case and based on the
facts and circumstances of the case, it is directed that the
Petitioner be released on bail in the aforesaid case with some
stringent terms and conditions as deemed just and proper by
the learned court in seisin over the matter with further
i. The Petitioner shall appear before the local Police
Station on every alternate Sunday between 10.00
A.M. to 12.00 P.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 offence while on bail.
iv. The Petitioner shall not tamper the evidence of the
prosecution evidence in any manner.
8. Violation of any of the above conditions shall entail
cancellation of the bail.
9. The BLAPL is, accordingly, disposed of.
( Dr. Sanjeeb K Panigrahi)
Judge
Murmu
