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Orissa High Court
Jaga Sing vs State Of Odisha ... Opposite Party on 24 February, 2026
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
Jaga Sing ... Petitioners
(In BLAPL No.247 of 2026)
Nata @ Bapunu @ Pankaj Das
(In BLAPL No.503 of 2026)
Mr. J.K. Majhi, Advocate
(in BLAPL No.247 of 2026)
Mr. J.K. Khuntia, Advocate
(in BLAPL No.503 of 2026)
-versus-
State of Odisha ... Opposite Party
Mr. R.B. Mishra, Addl. PP
CORAM:JUSTICE G. SATAPATHY
ORDER(ORAL)24.02.2026
Order No.
02. 1. Since these two bail applications arise out of
one and same case record, the same are heard
together and disposed of by this common order with
the consent of the learned counsel for the parties.
2. These are the bail applications U/S.483 of
BNSS by the petitioners for grant of bail in connection
with Soro P.S. Case No. 758 of 2025 corresponding to
C.T. Case No.1451 of 2025 pending in the file of
learned JMFC, Soro, for commission of offences
punishable U/Ss. 126(2)/118(2)/109(1)/61(2)/3(5) of
BNS, on the main allegation of attempting to the life of
the doctor-cum-injured namely Braja Sundar Swain by
assaulting him with a sharp cutting weapon, along with
co-accused and Child-in-Conflict with law (CICL).
3. Heard, Mr. Jayanta Kumar Majhi, learned
counsel for the petitioner in BLAPL No. 247 of 2026, Mr.
Jajati Keshari Khuntia, learned counsel for the
petitioner in BLAPL No. 503 of 2026 and Mr. R.B.
Mishra, learned Addl. PP in the matter and perused the
record.
4. After having considered the rival submissions
upon perusal of record, there appears allegation against
the CICL for allegedly assaulting to the neck of the
injured by means of sharp cutting weapon in the
presence of the present petitioners, however, the
injured has already been discharged from the hospital
and the doctor, who has examined the injured has
found one injury of 6cm in length without width and
depth, but he opined such injury to be simple in nature.
Neither the injured nor the father of the injured, who
was present at the spot has identified any of the
petitioners to be the assailant. Further, FIR has been
registered against unknown persons, but no criminal
antecedent has been reported against any of the
petitioners. Right now, the charge sheet has already
been submitted and the present petitioners appears to
have been implicated in this case on the basis of
statement of CICL before the Investigating Officer while
giving recovery of the motor cycle pursuant to his
statement recorded U/S.23 of Bharatiya Sakshya
Adhiniyam (BSA).
5. In the aforesaid facts and situation and taking
into account the circumstance of implication of the
present petitioners and keeping in view the only
allegation against them for their presence at the spot,
but the main allegation of assaulting the doctor being
directed against the CICL, who is not before this Court
in these bail applications and the injured having
sustained one simple injury on his neck and keeping in
view grant of bail to co-accused persons Bilati @
Suryakanta Nayak, Jyoti @ Tapas Kumar Swain, Jagan
@ Aditya Narayan Sing, Haguru @ Ashok Mahalik by
this Court in BLAPL Nos.12623, 12712, 13042 & 13378
of 2025, this Court without expressing any view on
merits, admits each of the petitioners to bail.
6. Hence, these two bail applications of the
petitioners namely Jaga Sing (BLAPL No. 247 of 2026)
and Nata @ Bapunu @ Pankaj Das (BLAPL No. 503 of
2026) are allowed and each of the petitioners is allowed
to go on bail on furnishing bail bonds of Rs.50,000/-
(Rupees Fifty Thousand) each 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 with following conditions:-
(i) the petitioners in the course of trial shall attend
the trial Court on each date of posting without fail
unless their attendance is dispensed with and shall
cooperate with the trial . In case the Petitioners
fails without sufficient cause to appear in the
Court in accordance with the terms of the bail,
the learned trial Court may proceed against the
Petitioners for offence U/S.269 of BNS in
accordance with law,
(ii) the petitioners shall report attendance before the
jurisdictional Police Station once in a fortnight
preferably on a Sunday in each month in between
10 A.M. to 12 Noon for six (06) months from the
actual date of release from the custody. The
concerned IIC shall maintain record the attendance
of the petitioners and submit the same to the Court
on each month,
(iii) the petitioners shall not contact the doctor and
his family members in any way or any manner and
they shall not visit to the house or clinic of the
doctor till disposal of the case,
(iv) the petitioners shall not threaten, induce,
influence or coerce any of the witnesses including
the family members of the doctor acquainted with
the facts of the case so as to dissuade them from
disclosing such facts before the Court,
(v) the petitioners shall not loiter in and around the
house/clinic of the injured doctor and they shall not
follow him or his family members in any place and in
anywhere.
7. The I.I.C. of Jurisdictional Police Station shall
not detain the petitioners unnecessarily after
recording their attendance beyond the time as
stipulated. This Court, however, reserves the liberty
to the informant and the State to file appropriate
application for cancellation of bail, if any of the
conditions are violated or a case for cancellation of
bail is otherwise made out. It is made clear that in
such event for being approached for cancellation of
bail, the learned trial Court would be at liberty to
pass appropriate order in accordance with law without
further reference to this Court.
8. Accordingly, these BLAPLs stand disposed of.
Issue urgent certified copy of the order as per Rules.
(G. Satapathy)
Judge
Location: High Court of Orissa
Date: 25-Feb-2026 11:37:59
