Lakhan Kindo vs State Of Orissa ... Opposite Party
2026 Latest Caselaw 1221 Ori

Orissa High Court

Lakhan Kindo 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.13995 of 2025

        Lakhan Kindo                          ...           Petitioner
                                            Mr. S.R. Das, Advocate
                               -versus-
        State of Orissa                       ...    Opposite Party
                                       Mr. P. Satpathy, Addl. PP
                                 CORAM:
                          JUSTICE G. SATAPATHY

                              ORDER(ORAL)

Order No.                      10.02.2026
   01.       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 Sundargarh Raiboga PS Case No.148 of 2023 corresponding to ST Case No.37/27 of 2024 pending in the file of learned Adhoc Addl. Dist. & Sessions Judge (FTSC)(POCSO), Rourkela for commission of offences punishable U/Ss.376(D)/450 of IPC, on the main allegation of committing gang rape upon the victim by trespassing into her house.

3. Heard, Mr. Soumya Ranjan Das, learned counsel for the petitioner and Mr. P. Satpathy, learned Additional Public Prosecutor in the matter and perused the record.

4. After having considered the rival submissions and taking into consideration the nature and gravity of the offences as alleged against the petitioner vis-a-vis

the accusation sought to be brought against him and regard being had to the pre-trial detention of the petitioner in custody since 02.12.2023 with examination of the victim in the meantime and thereby, there being hardly any apprehension of tampering of evidence of material witness like the victim and the victim having not identified the petitioner in the Court 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 merit 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.

7. 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 through e-mail for reference.

                                                                               (G. Satapathy)

Digitally Signed               Jayakrushna


Reason: Authentication
Location: High Court of Orissa
Date: 11-Feb-2026 16:54:52