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Orissa High Court
Unknown vs State Of Orissa ... Opposite Party on 7 January, 2026
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
Papu @ Anirudha @ Anirodha Naik
(In BLAPL No.12063 of 2025)
Akash Naik
(In BLAPL No.9776 of 2025)
Tikina @ Babula Bharati
(In BLAPL No.9781 of 2025)
Pintu @ Dusmanta Sahoo @ Sahu
(In BLAPL No.12484 of 2025) ... Petitioners
Mr. S.J. Rout, Advocate
(in BLAPL No.12063 of 2025)
Mr. C. Rout, Advocate
(for all the BLAPLs except
BLAPL No.12063 of 2025)
-versus-
State of Orissa ... Opposite Party
Mr. S.C. Pradhan, Addl. PP
CORAM:
JUSTICE G. SATAPATHY
ORDER(ORAL)
Order No. 07.01.2026
02. 1. This matter is taken up through Hybrid
Arrangement (Virtual/Physical Mode).
2. Since these four 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.
3. These four applications U/S.483 of BNSS by the
petitioners for grant of bail in connection with NTPC PS
Case No.140 of 2024 corresponding to GR Case
No.1691-A of 2024 pending in the Court of learned
SDJM, Talcher for commission of offences punishable
U/Ss.190/191(2)/193(3)/103(1)/115(2) of BNS, on the
main allegation of assaulting and committing murder of
one Sushil Kumar Das and injuring one Ranjit Behera.
4. Heard Mr. Satya Jeet Rout, learned counsel for
the petitioner in BLAPL No.12063 of 2025; Mr. Chiranjib
Rout, learned counsel for the petitioners in BLAPL
Nos.9776, 9781, 12484 of 2025 and Mr. Sarat Chandra
Pradhan, learned Addl. PP in the matter and perused
the record including the copy of the depositions of PWs.
1 to 17 and photocopy of the judgment passed in CT(S)
Case No.67 of 2025 which is the original case of the
present case record.
5. After having considered the rival submissions
and taking into consideration the nature and gravity of
the offences as alleged against the Petitioners vis-à-vis
the accusation sought to be brought against them and
regard being had to the pre-trial detention of the
Petitioners in custody since 06.06.2025/ 22.08.2025
with examination of 17 witnesses including the
informant, eye witness and injured eye witnesses, but
non having supported the prosecution allegation
against the petitioners and taking into account grant of
bail to co-accused (1)Bablu @ Khetrabasi Sahoo in
BLAPL No.8414 of 2025 (2) Muna Behera in BLAPL
No.4111 of 2025 (3) Ripun @ Soumyaranjan Sahoo in
BLAPL No.3843 of 2025 (4) Kanhu Charan Behera &
Anr. in BLAPL No.12778 of 2024 (5) Ajit Sahu in BLAPL
No.12800 of 2024 in the original case 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, this
Court without expressing any view on merit admits
each of the petitioners to bail.
6. Hence, the bail applications of the petitioners
Papu @ Anirudha @ Anirodha Naik in BLAPL No.12063
of 2025; Akash Naik in BLAPL No.9776 of 2025; Tikina
@ Babula Bharati in BLAPL No.9781 of 2025 and Pintu
@ Dusmanta Sahoo @ Sahu in BLAPL No.12484 of
2025 stand allowed and the petitioners are allowed to
go on bail on furnishing bail bonds of Rs.25,000/-
(Rupees Twenty Five Thousand) only 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.
7. Accordingly, the BLAPL Nos.12063, 9776,
9781, 12484 of 2025 stands disposed of.
8. Issue urgent certified copy of the order as per
Rules.
(G. Satapathy)
Judge
Jayakrushna
Location: High Court of Orissa, Cuttack
