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Orissa High Court
Sraban Tandi 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.14001 of 2025
Sraban Tandi ... Petitioner
Mr. S.K. Dash, 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 Bhatli
PS Case No.275 of 2025 corresponding to CT Case
No.1557 of 2025 pending in the file of learned SDJM,
Bargarh for commission of offences punishable
U/Ss.318(4) of BNS, on the main allegation of
collecting Rs.13,000/- (Rupees Thirteen Thousand)
each from the informant and others to provide
appointment to them as sweeper.
3. Heard Mr. Sujit Kumar Dash, learned counsel
for the petitioner and Mr. P. Satpathy, learned Addl. PP
in the matter and perused the record. On being queried
about the criminal antecedent of the petitioner, Mr.
Dash volunteers to withhold bail to the petitioner, if he
is found to have any criminal antecedent of similar
nature.
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 accusation sought to be brought against him and
regard being had to the pre-trial detention of the
petitioner in custody since 26.10.2025 with submission
of charge-sheet in the meantime 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 and
keeping in view the claim of the petitioner for not
having any criminal antecedent and grant of bail to co-
accused person Binod Kumbar by this Court in BLAPL
No.12625 of 2025, 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
each 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)
Jayakrushna
Reason: Authentication
Location: High Court of Orissa
Date: 11-Feb-2026 16:54:52
