Babula Behera @ Banu vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 744 Ori

Orissa High Court

Babula Behera @ Banu 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.12031 of 2025
                                     &
                         BLAPL No.12039 of 2025

            Babula Behera @ Banu     ...                   Petitioner
            (In BLAPL No.12031/2025)

            Bipini Behera
            (In BLAPL No.12039/2025)
                                           Mr. R.K.Routray, Advocate
                                -versus-
            State of Odisha                ...         Opposite Party
                                          Mr. S.Pradhan, Addl. PP
                                 Mr.N.Panda, Advocate (Informant)

                                CORAM:
                         JUSTICE G. SATAPATHY

                              ORDER(ORAL)

Order No.                      29.01.2026
   03.        1.      Both matters are taken up through Hybrid

Arrangement (Virtual/Physical Mode).

2. These are bail applications U/S.483 of BNSS by the two petitioners for grant of bail in connection with Banki PS Case No.151 of 2025 corresponding to S.T.Case No.239 of 2025 pending in the file of learned District & Sessions Judge, Cuttack, for commission of offences punishable U/Ss.126(2)/ 115(2)/ 118(1)/ 117(2)/ 109(1)/ 351(2)/ 3(5)/ 103(1) of BNS on the main allegation of committing murder of deceased Sarat Behera and injuring the informant Santosh Behera by assaulting them indiscriminately using iron rods and

lathis, along with co-accused persons in furtherance of their common intention.

3. Heard Mr. R.K.Routray, learned counsel for the petitioners, Mr. N.Panda, learned counsel for the informant and Mr.S.Pradhan, learned Additional Public Prosecutor in the present matter and perused the record.

4. 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 accusations sought to be brought against them and regard being had to the materials collected in support of the allegation against the petitioners and there being eye-witness account to the occurrence and taking into account the other circumstances on record in entirety including the mode and manner of committing the crime and the circumstance under which the deceased and the injured were assaulted, this Court is not inclined to grant bail to the petitioners.

5. Hence, the bail application of the petitioners stands rejected. Accordingly, the BLAPLs stand disposed of.

(G. Satapathy) Judge

Manoj