Debasis Rana vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 2558 Ori

Orissa High Court

Debasis Rana vs State Of Odisha ... Opposite Party on 17 March, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         BLAPL No. 1008 of 2026

      Debasis Rana                           ...              Petitioner
                                              Mr. A.C. Panda, Advocate
                                  -versus-
      State of Odisha                        ...           Opposite Party
                                                 Mr. C. Mahanty, 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. This is an application U/S.483 of BNSS by the petitioner for grant of bail in connection with GR Case No. 08 of 2026 arising out of Belpada PS Case No. 02 of 2026 pending in the file of learned SDJM, Patnagarh, Dist-Balangir for commission of offences punishable U/S.69 of BNS, on the main allegation of cohabiting with the victim by giving false assurance of marriage.

3. Heard, Mr. Anam Charan Panda, learned counsel for the Petitioner and Mr. C. Mahanty, learned Addl. 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 offence as alleged against the petitioner vis-a- vis the accusations sought to be brought against him and regard being had to the pre-trial detention of the

petitioner in custody since 04.01.2026 with substantial progress in investigation and taking into account the other circumstances on record in entirety including the statement of the victim and keeping in view inherent right of the accused to be presumed innocent until proven guilty at the trial, this Court without expressing any view on merits admits the Petitioner to bail.

5. 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 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.

6. Accordingly, the BLAPL stands disposed of. 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.

(G. Satapathy) Judge Priyajit

Location: HIGH COURT OF ORISSA