Dasamant @ Dasmat Bhatra vs State Of Orissa ... Opposite Party
2026 Latest Caselaw 1218 Ori

Orissa High Court

Dasamant @ Dasmat Bhatra vs State Of Orissa ... Opposite Party on 10 February, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                     BLAPL No.11138 of 2025
       Dasamant @ Dasmat Bhatra               ...                     Petitioner
                                             Mr. T.K. Mishra, Advocate
                                     -versus-
       State of Orissa                      ...         Opposite Party
                                                   Mr. M.R. Patra, Addl. PP
                                 CORAM:
                          JUSTICE G. SATAPATHY

                                     ORDER(ORAL)

Order No.                             10.02.2026
   02.        1.         This   matter       is    taken     up   through     Hybrid

Arrangement (Virtual/Physical Mode).

2. This is a bail application U/S.483 of BNSS by the petitioner for grant of bail in connection with Dabugaon PS Case No.154 of 2025 corresponding to GR Case No.396 of 2025 pending in the file of learned JMFC, Umerkote, Dist-Nabarangpur, for commission of offences punishable U/Ss.64(2)(m)/351(3)/49/137(2)/ 115(2)/3(5) of BNS, on the main allegation of kidnapping the victim and committing rape upon her.

3. Heard, Mr. Tukuna Kumar Mishra, learned counsel for the petitioner and Mr. M.R. Patra, learned Additional Public Prosecutor in the matter and perused the record including the copy of depositions of PWs.1 and 2, which includes the evidence of the victim.

4. After having considered the rival submissions and taking into consideration the nature and gravity of the offences as alleged against the petitioner vis-à-vis the accusations sought to be brought against him and

regard being had to the pre trial detention of the petitioner in custody and on going through the materials placed on record and keeping in view the evidence of the victim, who has not supported the prosecution allegation against the petitioner and taking into account the other circumstances on record in entirety including the inherent right of the accused to be presumed innocent until proven guilty at the trial, this Court without expressing any view on merits admits the petitioner to bail.

5. Hence, the bail application of the petitioner stands allowed and the petitioner is allowed to go on bail on furnishing bail bonds of Rs.25,000/- (Rupees Twenty-five Thousand) only with one solvent surety for the like amount to the satisfaction of the learned Court in seisin of the case on such terms and conditions as deem fit and proper by it.

6. Accordingly, the BLAPL stands disposed of. Issue urgent certified copy of the order as per Rules. A soft copy of this order be immediately communicated to the concerned Court, who shall afterwards communicate the same to the concerned Jail for reference.

(G. Satapathy) Judge Subhasmita

Location: High Court of Orissa