[Cites 2, Cited by 0]
Orissa High Court
Bisikeshan Satpathy vs State Of Odisha .... Opposite Party(S) on 29 April, 2026
Author: Sanjeeb K Panigrahi
Bench: Sanjeeb K Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.2616 of 2026
Bisikeshan Satpathy .... Petitioner(s)
Mr. Swaraj Patel, Adv.
-versus-
State of Odisha .... Opposite Party(s)
Mr. Sonak Mishra, ASC
CORAM:
HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
Order No. ORDER
01. 29.04.2026
F.I.R. Dated Police Case No. and Sections
No. Station Courts' Name
P.R. 25.02.2026 Excise, Spl.2(a)CC Case Sections 20(b)(ii)(B)
Case Bargaon No.3 of 2026 of the N.D.P.S Act
No.111/ Range, arising out of
2025- Sundargarh Sundargarh P.R.
2026 Case
No.111/2025-2026
dated 25.02.2026
pending before
the Court of
learned Sessions
Judge-cum-
Special Judge,
Sundargarh
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
Spl.2(a)CC Case No.3 of 2026 arising out of Sundargarh
P.R. Case No.111/2025-2026 dated 25.02.2026 pending
Designation: Personal Assistant
Location: High Court of Orissa
before the Court of learned Sessions Judge-cum-Special
Judge, Sundargarh registered for the alleged
commission of offences under Sections 20(b)(ii)(B) of the
N.D.P.S Act, has filed this application for his release on
bail.
4. The brief fact of the case is that on 25.02.2026 at about
12.10 P.M., during course of patrolling duty near
Rasipatra Village road area the Excise personnel
detained the present Petitioner on suspicion. On search,
they recovered 8.400 kilograms of contraband ganja
from the conscious possession of the present Petitioner.
Accordingly, the Petitioner was taken into custody
upon completion of investigation. The Petitioner has
been languishing in custody since 25.02.2026.
5. Learned counsel for the Petitioner contends that the
Petitioner is no way connected to the offences alleged
against him. He has been entangled in this case only on
suspicion. Moreover, the quantity of ganja alleged to
have been seized from the conscious possession of the
present Petitioner comes within the purview of below
commercial quantity. 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
submits that such type of offences is not tolerable in a
Designation: Personal Assistant
Location: High Court of Orissa
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;
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
Designation: Personal Assistant
Location: High Court of Orissa
