Pratap Suna vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 743 Ori

Orissa High Court

Pratap Suna vs State Of Odisha ... Opposite Party on 29 January, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                     BLAPL No.10023 of 2025

     Pratap Suna                               ...           Petitioner
                                          Mr. S.K. Nayak, Advocate
                              -versus-
     State of Odisha                           ...      Opposite Party
                                             Mr. P. Satpathy, Addl. PP

                                CORAM:
                         JUSTICE G. SATAPATHY

                               ORDER(ORAL)

Order No.                       29.01.2026
   02.        1.       This   matter    is    taken   up   through    Hybrid

Arrangement (Virtual/Physical Mode).

2. This is a bail application U/S.483 of the BNSS by the petitioner for grant of bail in connection with Khetrajpur PS Case No.260 of 2022 corresponding to ST Case No.31/40/37 of 2023-24 pending in the Court of learned 2nd Addl. Sessions Judge, Sambalpur for commission of offences punishable U/Ss. 302/201/120- B/34 of IPC, on the main allegation of committing murder of one Golu Bibhar, along with co-accused persons.

3. Heard, Mr. Sarat Kumar Nayak, learned counsel for the petitioner appearing virtually and Mr. P. Satpathy, learned Additional Public Prosecutor in the matter and perused the record including the copy of depositions of PWs.1 to 8.

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 accusations sought to be brought against him and regard being had to the pre-trial detention of the petitioner in custody since 06.09.2022 with examination of materials witnesses in the meantime and keeping in view the other circumstances on record in entirety including grant of bail to co-accused persons and taking into account the other circumstances on record in entirety, this Court without expressing any view on merits admits the petitioner to bail.

5. Hence, the bail application of the petitioner stand allowed and the petitioner is allowed to go on bail on furnishing bail bonds of Rs.50,000/- (Rupees Fifty Thousand) only with two solvent sureties each 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.

6. Accordingly, the BLAPL stands disposed of.

7. Issue urgent certified copy of the order as per Rules.

(G. Satapathy) Judge Jayakrushna

Location: High Court of Orissa, Cuttack