Hiranmay Jena vs State Of Odisha .... Opposite Party
2026 Latest Caselaw 1292 Ori

Orissa High Court

Hiranmay Jena 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.13769 of 2025
            Hiranmay Jena                      ....                Petitioner
                                                    Mr. S.K. Dash, Advocate
                                       -Versus-
            State of Odisha                    ....        Opposite Party
                                                 Mr. M. K. Mahanty, ASC
                                        &

                           ABLAPL No.13080 of 2025
            Trinath Nayak                      ....                Petitioner
                                                    Mr. S.K. Dash, Advocate
                                       -Versus-
            State of Odisha                    ....        Opposite Party
                                                 Mr. M. K. Mahanty, ASC

                     CORAM:
                     MR. JUSTICE R.K. PATTANAIK
                                      ORDER

11.02.2026 Order No.

03. 1. Both the ABLAPLs are taken up for orders.

2. Pursuant to the Court's order dated 13th January, 2026, instruction has been obtained and it is informed to the Court by learned counsel for the State that an FIR is lodged with a case registered on 10th February, 2026 vide EOW Case No.3 of 2026. A copy of the FIR is produced today. Referring to Annexure-2, it is submitted by Mr. Dash, learned counsel for the petitioners that the petitioners are not involved in the alleged mischief, which has been the handiwork of one Prasant Kumar Mallick, Senior Associate-cum-Cash In-charge of the Branch in question and he said to have syphoned off the entire

misappropriated amount to his personal account and to an intermediary account and hence, they should be granted pre- arrest bail.

3. Recorded the submissions of learned counsel for the State.

4. Perused the FIR as at Annexure-1.

5. Learned counsel for the State submits that he needs instructions as the investigation is at initial stage with the report lodged yesterday only from the side of the Bank. In view of the above request received, further hearing of the matter is deferred to 11th March, 2026 for orders.

6. Interim order to continue till the next date of hearing.

(R.K. Pattanaik) Judge Balaram

Designation: PERSONAL ASSISTANT