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Orissa High Court
Jogeswar Meher @ vs State Of Odisha .... Opp. Party on 30 April, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.2870 of 2026
Jogeswar Meher @ .... Petitioner
Jageswar Meher
Mr. Surendra Kumar Gartia,
Advocate
-versus-
State of Odisha .... Opp. Party
Ms. Suvalaxmi Devi, ASC
CORAM: JUSTICE SIBO SANKAR MISHRA
Order ORDER
No. 30.04.2026
02.
1.
The petitioner is an accused in connection with
Padampur P.S. Case No.53 of 2026 corresponding to
G.R. No.247 of 2026 registered for the alleged
commission of the offences punishable under Sections
276/277/111(2)(b)/3(5) of the BNS, 2023, pending in
the Court of the learned S.D.J.M., Padampur. The
petitioner had approached the learned Additional
Sessions Judge, Padampur in B.A. No.30 of 2026
praying for grant of bail. The learned Court below vide
its order dated 17.03.2026 rejected the bail
application of the petitioner. Being aggrieved, the
petitioner has filed the present petition under Section
483 of BNSS, 2023 praying for enlargement on bail.
2. Learned counsel for the petitioner, on instruction
from the petitioner, submits that except the present
bail application, no other bail application of the
petitioner is pending in any other Court relating to the
aforesaid F.I.R.
3. The prosecution case is that on 07.03.2026, the S.I.
of Police of Padampur P.S. lodged a report at the P.S.
alleging that, when the police team were performing
patrolling duty in Padampur area, they received
information from reliable source that one Chaturbhuja
Patel of Bheunria Ashok Pada was selling adulterated
wincerex Cough Syrups illegally near Bandha
Budhapali. On receiving such information, the police
team proceeded to the spot. On reaching the spot, they
found four persons were selling adulterated wincerex
cough surups by their Hero HF Delux motorcycle
bearing Regd. No.OD-17F-1061. On search, they found
31 numbers of Wincerex cough syrup bottle each
containing 100 Ml. two strips of Nitrosun- 10 tablets
containing 17 nos. of tablets. Hence, the case.
4. After the investigation, the charge sheet was filed on
18.03.2026. The petitioner has been taken into
custody since 07.03.2026.
5. Regard being had to the nature of allegation against
the petitioner, the quantity of contraband recovered
from the petitioner and the period of custody of the
petitioner since 07.03.2026, I am inclined to enlarge
the petitioners on bail.
6. Hence, the petitioner is directed to be released on
bail by the learned Court in seisin over the matter in
the aforesaid case on such terms and conditions as it
would deem just and proper, subject to the following
additional conditions:
(i) The petitioner shall appear before the I.I.C. of
the concerned Police Station on every last Sunday of
the month between 10.00 A.M. and 12.00 P.M. for at
least three months;
(ii) He shall not leave the jurisdiction of the trial
Court till the disposal of the trial;
(iii) He shall appear before the trial Court on each
date on which the case is posted for trial without fail;
(iv) He shall not tamper with the evidence in any
manner whatsoever;
(v) He shall not commit any offence while on bail,
and
(vi) He shall be released on bail subject to
verification of similar type of antecedents.
In the event the petitioner is found wanting for
violation of any of the bail conditions imposed by this
Court or the trial Court even on a single occasion, the
prosecution is at liberty to move appropriate
application before the Court below for cancellation of
the concession of bail granted by this Court. If such
application is filed, the trial Court should decide the
application on its own merit. N.B.W. shall be issued in
the event the petitioners remain absent from the trial.
7. The BLAPL is accordingly disposed of.
(S.S. Mishra)
Subhasis
Judge
Designation: Personal Assistant
Location: High Court of Orissa, Cuttack.
Date: 30-Apr-2026 19:24:36
