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Orissa High Court
Unknown vs State Of Orissa ... Opposite Party on 17 March, 2026
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
Alauddin @ Alauddin Shaikh
(In BLAPL No.1013 2026)
Ujjwal Chaurasia @ Ujjwal Kumar Chaurasia
(In BLAPL No.1091 of 2026)
Najeer Mohammad
(In BLAPL No. 2511 of 2026)
... Petitioners
Mr. R.Agarwal, Advocate
(In BLAPL Nos. 1013 & 2511 of 2026)
Mr.S.Swain, Advocate
(In BLAPL No. 1091 of 2026)
-versus-
State of Orissa ... Opposite Party
Mr. C.Mohanty, 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 three 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 applications U/S.483 of BNSS by
the petitioners for grant of bail in connection with
Lahunipada P.S. Case No.214 of 2025 corresponding
to GR Case No. 861 of 2025 pending in the file of
learned SDJM, Bonai for commission of offences
punishable U/S. 310(2) of BNS, on the main
allegation of committing robbery of 3HP water pump
and some iron materials from the premises of AR
Imfa Construction Company.
4. Heard Mr. Ramesh Agarwal, learned counsel
for the petitioners in BLAPL Nos. 1013 & 2511 of
2026; Mr.Soubhagya Swain, learned counsel for the
petitioner in BLAPL No. 1091 of 2026 and Mr.
C.Mohanty, learned Addl. PP 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-
à-vis the accusations sought to be brought against
them and regard being had to the pre trial detention
of the petitioners in custody since 07.10.2025 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 and FIR being lodged against 15 to 20 unknown
persons and the identification of the petitioners
having been challenged on the ground of their photo
appearing in newspaper and electronic media, this
Court without expressing any view on merit admits
the petitioners to bail.
6. Hence, these three bail applications of the
petitioners namely Alauddin @ Alauddin Shaikh(In
BLAPL No.1013 of 2026), Ujjwal Chaurasia @ Ujjwal
Kumar Chaurasia(In BLAPL No. 1091 of 2026 and
Najeer Mohammad (In BLAPL No. 2511 of 2026) are
allowed and each of the petitioners is allowed to go
on bail on furnishing bail bonds of Rs.50,000/-
(Rupees Fifty Thousand) with two solvent sureties
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 with following
condition:-
(i) the petitioner namely Ujjwal Chaurasia
@ Ujjwal Kumar Chaurasia shall appear
before the IIC of the concerned local
Police Station once in a fortnight
preferably on a Sunday in each month in
between 10 A.M. to 12 Noon for three
(03) months from the actual date of
release from the custody.
The IIC of the Jurisdictional Police Station
shall not detain the petitioner namely Ujjwal
Chaurasia @ Ujjwal Kumar Chaurasia unnecessarily
after recording his attendance beyond the time as
stipulated.
7. Accordingly, these BLAPLs stand disposed of.
8. Issue urgent certified copy of the order as
per Rules. 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.
Signed by: KISHORE KUMAR SAHOO (G. Satapathy)
Location: High Court of Orissa Judge
Date: 18-Mar-2026 14:37:34
kishore
