Bitu @ Biswajit Dash vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 2223 Ori

Orissa High Court

Bitu @ Biswajit Dash vs State Of Odisha ... Opposite Party on 11 March, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                      BLAPL No.715 of 2026

        Bitu @ Biswajit Dash                ...         Petitioner
                                           Mr. B.S. Das, Advocate
                               -versus-
        State of Odisha                     ...    Opposite Party
                                       Mr. M.R. Patra, Addl. PP

                              CORAM:
                       JUSTICE G. SATAPATHY

                              ORDER(ORAL)

Order No.                      11.03.2026
   01.       1.      This   matter    is    taken   up   through    Hybrid

Arrangement (Virtual/Physical Mode).

2. This is an application U/S.483 of BNSS by the petitioner for grant of bail in connection with Colliery PS Case No.251 of 2025 arising out of GR. (Cog) Case No.544 of 2025, pending in the Court of learned JMFC (C.T), Talcher, for commission of offences punishable U/Ss. 331(4)/309(6) of BNS, on the allegation of robbing of cash of Rs.5,00,000/- and some gold ornaments from the informant, along with co-accused persons.

3. Heard, Mr. Bhabani Shankar Das, learned counsel for the petitioner and Mr. M.R. Patra, learned Additional Public Prosecutor in the 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 Petitioner vis-à-vis the allegation sought to be brought against him and regard

being had to the materials placed on record together with his identification in TI parade and keeping in view his checkered criminal history in 43 criminal cases and taking into account the other circumstances on record in entirety, this Court is not inclined to grant bail to the petitioner at this stage especially when the identifying witness is yet to be examined.

5. Hence, the bail application of the petitioner stands rejected. Accordingly, the BLAPL stands disposed of.

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

(G. Satapathy) Judge

Jayakrushna

Location: High Court of Orissa, Cuttack