[Cites 3, Cited by 0]
Orissa High Court
Prasanta Nayak @ Poda Master vs State Of Odisha ... Opposite Party on 17 March, 2026
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
Prasanta Nayak @ Poda Master ... Petitioners
@ Prashant Kumar Nayak
(In BLAPL No.1028 of 2026)
Nanda Behera
(In BLAPL No.1420 of 2026)
Dipu @ Deepak Pradhan
(In BLAPL No.1561 of 2026)
Balia @ Balaram Behera @
Sripati Pradhan @ Shreepati
Pradhan
(In BLAPL No.1649 of 2026)
Mr. S.C. Mohapatra, Sr. Advocate
along with Mr. M.M. Padhi, Advocate
(In BLAPL No. 1028 of 2026)
Mr. D.K. Mohanty, Advocate
(In BLAPL Nos. 1420, 1561 &
1649 of 2026)
-versus-
State of Odisha ... Opposite Party
Mr. P. Satpathy, Addl. PP
CORAM:JUSTICE G. SATAPATHY
ORDER(ORAL) 17.03.2026
Order No.
01. 1. This matter is taken up through Hybrid
Arrangement (Virtual/Physical Mode).
2. Since these four bail applications arise out of
one and same case record, the same are heard
together and disposed of by this common order with
the consent of the learned counsel for the parties.
3. These are bail applications U/S.483 of BNSS by
the petitioners for grant of bail in connection with
Tigiria P.S. Case No. 76 of 2023 corresponding to C.T.
Case No. 74 of 2023 pending in the file of learned
J.M.F.C., Tigiria, for commission of offence punishable
U/Ss.147/148/341/323/325/326/307/302/354/294/506
/ 149 of IPC r/w. Sec.25 and 27 of the Arms Act, on the
main allegation of committing rioting, along with co-
accused persons being armed with deadly weapons and
committing murder of the deceased by entering into
conspiracy with each other in prosecution of their
common object.
4. Heard, Mr. Soura Chandra Mohapatra, learned
Senior Counsel, who is being assisted by Mr. Manas
Milan Padhi, learned counsel for the petitioner in BLAPL
No. 1028 of 2026, Mr. Dillip Kumar Mohaty, learned
counsel for the petitioners in BLAPL Nos. 1420, 1561 &
1649 of 2026 and Mr. P. Satpathy, learned Addl. PP in
these matters and perused the record.
5. After having considered the rival submissions
upon perusal of record, there appears allegation against
the petitioner-Prasanta Nayak @ Prashant Kumar
Nayak for entering into conspiracy with co-accused;
and against rest of the petitioners for committing
rioting and murder of the deceased, but the name of
the petitioner-Nanda Behera does not figure out in the
FIR. Besides, the FIR has been lodged against 23
persons for committing murder of the deceased, but
the investigation is going on. The allegations against
the petitioners are not only serious, but also grave, but
since the investigation is going on and there appears
allegation against the petitioners for committing the
crime by entering into conspiracy with co-accused
persons, this Court does not consider it proper to
grant bail to any of the petitioners at this stage.
6. Hence, these four bail applications of the
petitioners namely Prasanta Nayak @ Prashant Kumar
Nayak (BLAPL No. 1028 of 2026), Nanda Behera (BLAPL
No. 1420 of 2026), Dipu @ Deepak Pradhan (BLAPL No.
1561 of 2026), Balia @ Balaram Behera @ Sripati
Pradhan @ Shreepati Pradhan (BLAPL No. 1649 of
2026) stand rejected. Accordingly, these BLAPLs stand
disposed of. A soft copy of this order be immediately
transmitted to the Court in seisin over the matter for
reference.
(G. Satapathy)
Judge
S.Sasmal
Location: High Court of Orissa
Date: 18-Mar-2026 10:47:19
