Mohanlal Meher & Others vs State Of Orissa ... Opposite Party
2026 Latest Caselaw 2553 Ori

Orissa High Court

Mohanlal Meher & Others vs State Of Orissa ... Opposite Party on 17 March, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                     BLAPL No.1012 of 2026

     Mohanlal Meher & others                ...        Petitioners
                                            Mr. J.Sahu, Advocate
                              -versus-
     State of Orissa                        ...     Opposite Party
                                         Mr.C.Mohanty, Addl. PP
                               CORAM:
                        JUSTICE G. SATAPATHY

                              ORDER(ORAL)

Order No.                      17.03.2026
   01.       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 petitioners for grant of bail in connection with Sohela PS Case No.426 of 2025 corresponding to GR Case No.655 of 2025 pending in the file of learned JMFC, Sohela for commission of offences punishable U/Ss. 276/277/111(2)(b)/3(5) of BNS, on the main allegation of committing organised crime by possessing 38 numbers of Eskuf Cough syrup and 7ltrs of adulterated liquid like substance.

4. Heard, Mr. Jagabandhu Sahu, learned counsel for the petitioners and Mr. C.Mohanty, learned Additional Public Prosecutor in the matter and perused the record.

5. After having considered the rival submissions and taking into consideration the nature and gravity of the offences as alleged against the petitioners vis-a-vis the accusations sought to be brought against them and regard being had to the pre-trial detention of the petitioners in

custody since 24.12.2025 with submission of charge sheet in the meantime and taking into other circumstance on record in entirety including the inherent right of the accused to be presumed innocent until proven guilty at the trial and there being no criminal antecedent of similar nature reported against the petitioners, this Court without expressing any view on merits, admits the petitioners to bail.

6. Hence, the bail application of the petitioners stands allowed and the petitioners are allowed to go on bail on furnishing bail bonds of Rs.25,000/- (Rupees Twenty-five Thousand) each with one solvent surety 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.

7. Accordingly, the BLAPL stands disposed of. 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.

(G. Satapathy) Judge kishore

Signed by: KISHORE KUMAR SAHOO

Location: High Court of Orissa Date: 18-Mar-2026 14:37:34