Jagannath Harijan vs State Of Orissa ... Opposite Party
2026 Latest Caselaw 741 Ori

Orissa High Court

Jagannath Harijan vs State Of Orissa ... Opposite Party on 29 January, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                     BLAPL No.10012 of 2025
        Jagannath Harijan                  ...        Petitioner
                                     Mr. B.P. Nanda, Advocate
                               -versus-
        State of Orissa                   ... Opposite Party
                                      Mr. P. Satpathy, Addl. PP
                                 CORAM:
                          JUSTICE G. SATAPATHY
                              ORDER(ORAL)

Order No.                       29.01.2026
   03.       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 Malkangiri PS Case No.443 of 2024 corresponding to CT Case No.109 of 2024 pending in the file of learned Addl. Sessions Judge, Malkangiri for commission of offences punishable U/Ss.310(2)/331(6) of BNS, on the main allegation of committing dacoity from the house of the informant, along with co-accused persons.

3. Heard, Mr. B.P. Nanda, learned counsel for the petitioner and Mr. P. Satpathy, learned Addl. Public Prosecutor in the matter and perused the record.

4. It is found from the record that the present petitioner was in fact granted bail by a co-ordinate Bench of this Court in BLAPL No.10211 of 2024, but subject to verification of his antecedents for more than two similar case, however, the petitioner was found to have 16 criminal antecedents and most of them are for

similar type of offence. It is also not in dispute that the petitioner was apprehended from the spot by the villagers. In that view of the matter 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 collected in support of the allegation against the petitioner and taking into account the long checkered criminal history of the petitioner, this Court is not inclined to grant bail to the petitioner at this stage.

5. Hence, the bail application of the petitioner stands rejected. In view of the alternative oral prayer as advanced for the petitioners, trial be expedited, if there is no other legal impediment.

6. Accordingly, the BLAPL stands disposed of.

A copy of the order be immediately communicated to the learned trial Court.

(G. Satapathy) Judge Jayakrushna

Location: High Court of Orissa, Cuttack