A. Chintamani Achari @ vs State Of Odisha .... Opposite Party
2026 Latest Caselaw 1287 Ori

Orissa High Court

A. Chintamani Achari @ vs State Of Odisha .... Opposite Party on 11 February, 2026

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                           ABLAPL No. 923 of 2026
        A. Chintamani Achari @                  ....             Petitioner
        Chintamani Acharya
                                               Mr. G. R. Dhal, Advocate

                                    -Versus-
        State of Odisha                         ....       Opposite Party
                                                  Mrs. S. Mohanty, ASC
                  CORAM:
                  MR. JUSTICE R.K. PATTANAIK
                                   ORDER

Order                             11.02.2026
No.
01.     1.      Heard learned counsel for the respective parties.

2. Instant petition under Section 482 BNSS is filed seeking pre-arrest bail of the petitioner in connection with C.T. Case No.341 of 2025 pending in the file of learned S.D.J.M., Bhubaneswar, Khurda arising out of Kharbelnagar P.S. Case No.95 dated 8th March, 2025 on the grounds stated.

3. Perused the FIR as at Annexure-1. It is submitted to the Court that the victim is the nephew of the petitioner. As per the FIR i.e. Annexure-1, the petitioner is alleged of having engaged the minor victim aged about 12 years in child labour at an auto garage. Recorded the objection of the State. A case under Section 143(4) BNS is registered with such an allegation made. Considering the above facts and submissions of learned counsel for the respective parties, though, it is not a case for pre-arrest

bail, the Court is, however, of the view that the petitioner, who happens to be a relation of the minor, should be directed to surrender before the learned court below to go on bail with conditions.

4. Accordingly, it is ordered.

5. In the result, the ABLAPL is disposed of with the direction as aforesaid. In the event, the petitioner surrenders before the court of learned S.D.J.M., Bhubaneswar, Khurda, it is directed that he shall be released on bail in connection with C.T. Case No.341 of 2025 corresponding to Kharbelnagar P.S. Case No.95 dated 8th March, 2025 on furnishing a bail bond of Rs.25,000/-(rupees twenty five thousand) with one solvent surety for the like amount with such other conditions imposed by the court concerned as deemed just and proper and in the facts and circumstances of the case. It is further directed that the above order shall be given effect to only upon an enquiry about the victim, who is claimed to be the nephew of the petitioner and not an outsider.

6. Issue urgent certified copy of this order as per rules.

(R.K. Pattanaik) Judge Rojina

Designation: Junior Stenographer