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Orissa High Court
Sidheswar Baghasingh @ Kalu vs State Of Odisha ... Opposite Party on 11 February, 2026
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.11409 of 2025
Sidheswar Baghasingh @ Kalu ... Petitioner
Baliarsingh
Mr. B.P. Pradhan, Advocate
-versus-
State of Odisha ... Opposite Party
Mr. S.C. Pradhan, Addl. PP
CORAM: JUSTICE G. SATAPATHY
ORDER(ORAL)
Order No. 11.02.2026
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 Jatni PS Case
No.150 of 2025 corresponding to CT Case No.237 of 2025
pending in the file of learned 1st Additional Sessions Judge-
cum-Special Judge, Bhubaneswar, for commission of
offences punishable U/Ss.103(1)/109(1)/ 3(5) of BNS r/w
Section 25(1)(a) of Arms Act, on the main allegation of
committing murder of one Manas @ Rakesh Dalai, along
with co-accused persons by assaulting him with deadly
weapons.
3. In the course of hearing, Mr. Bishnu Prasad
Pradhan, learned counsel for the petitioner submits that
the deceased was an anti-social and he had in fact blocked
the vehicle of the brother of the petitioner by demanding
extortion money and, thereby, the petitioner and others
had been to the spot to release the vehicle, but even if the
prosecution allegations including the statement of eye
witness Muna @ Kuna Mohanty are taken into
consideration, all the allegation of assault by deadly
weapons on the deceased being directed against the co-
accused persons, but not against the present petitioner
and the present petitioner having detained in custody
since 07.05.2025 with submission of charge-sheet, he may
kindly be granted bail.
3.1. On the other hand, Mr. S.C. Pradhan, learned
Additional Public Prosecutor by referring to the statement
of eye witness Mitu @ Manoranjan Martha and the oral
dying declaration of the deceased before the witness Babu
Singh Deo prays to reject the bail application of the
petitioner.
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
allegation sought to be brought against him and regard
being had to the materials placed on record and taking
into account the statement of eye witnesses and keeping
in view the oral dying declaration of the deceased before
the witness Babu Singh Deo and taking into account the
opinion of the doctor as to cause of death of the deceased
together with 23 injuries found on the person of the
deceased and last but not the least, the brutality exhibited
in accomplishing the crime, this Court is not inclined to
grant bail to the petitioner.
5. Hence, the bail application of the petitioner stands
rejected. Accordingly, the BLAPL stands disposed of. A
copy of this order be immediately transmitted to the
learned Court in seisin over the matter.
(G. Satapathy)
Location: High Court of Orissa Judge
Date: 12-Feb-2026 14:41:01
Subhasmita
