Ramesh Chandra Sahu vs State Of Orissa ... Opposite Party
2026 Latest Caselaw 2224 Ori

Orissa High Court

Ramesh Chandra Sahu vs State Of Orissa ... Opposite Party on 11 March, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                      BLAPL No.719 of 2026

        Ramesh Chandra Sahu                  ...            Petitioner
                                      Mr. S. Dwibedi, Advocate
                                -versus-
        State of Orissa                  ...    Opposite Party
                                          Mr. M.R. Patra, Addl. PP
                  CORAM:JUSTICE G. SATAPATHY
                    ORDER(ORAL):

11.03.2026 Order No.

01. 1. This is a bail application U/S.483 of BNSS by the petitioner for grant of bail in connection with K. Nuagaon PS Case No.148 of 2025 corresponding to CT Case No.555 of 2025 pending in the file of learned SDJM, Balliguda for commission of offences punishable U/Ss.406/420 of IPC, on the main allegation of misappropriating a sum of Rs.7,82,000/- of the depositors by not depositing the same in the post office while working as post-master.

2. Heard Mr. Suryakanta Dwibedi, learned counsel for the petitioner and Mr. M.R. Patra, learned Addl. PP in the matter and perused the record. On being queried about the criminal antecedent of the petitioner, Mr. Dwibedi volunteers to withhold bail to the petitioner, if he is found to have any criminal antecedent of similar nature.

3. 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 accusation sought to be brought against him and

regard being had to the pre-trial detention of the petitioner in custody since 03.12.2025 with submission of charge-sheet in the meantime 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 the petitioner to bail, but subject to verification of his criminal antecedent.

4. Hence, the bail application of the petitioner stands allowed and the petitioner is allowed to go on bail on furnishing bail bonds of Rs.25,000/- (Rupees Twenty Five Thousand) only with one solvent surety 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.

5. Accordingly, the BLAPL stands disposed of. Issue urgent certified copy of the order as per Rules.

In view of the specific submission as advanced for the petitioner, the benefit of this order shall not be extended to the petitioner, if he is found to have any criminal antecedent. A soft copy of this order be immediately communicated to the concerned Court, who shall afterwards communicate the same to the concerned Jail through e-mail for reference.

Location: High Court of Orissa, Cuttack (G. Satapathy)

Judge Jayakrushna