Sidharth Mangaraj @ Kanha vs State Of Odisha .... Opposite Parties
2026 Latest Caselaw 2903 Ori

Orissa High Court

Sidharth Mangaraj @ Kanha vs State Of Odisha .... Opposite Parties on 25 March, 2026

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                            ABLAPL No. 1794 of 2026
        Sidharth Mangaraj @ Kanha                ....            Petitioner
                                                Mr. G. R. Dhal, Advocate
                                     -Versus-
        State of Odisha                          ....     Opposite Parties
                                                Mr. M.K. Mohanty, ASC
                    CORAM:
                    MR. JUSTICE R.K. PATTANAIK

Order                              ORDER
No.                               25.03.2026
01.     1.        Heard learned counsel for the respective parties.

2. Instant petition under Section 482 BNSS is filed seeking pre-arrest bail of the petitioner in connection with Laxmisagar P.S. Case No.13 dated 10th January, 2026 corresponding to C.T. Case No.36 of 2026 pending in the file of learned J.M.F.C.-IV, Bhubaneswar, Khurda on the grounds stated.

3. Perused the FIR as at Annexure-1. It is informed to the Court that the co-accused, namely, Shritik Biswal @ Sitik Biswal is on bail by this Court's order dated 13 th February, 2026 in ABLAPL No.972 of 2026. A copy of the said order is produced, which is also at Flag-A of the Court's record. It is informed to the Court that the petitioner allegedly committed the mischief along with the others at a private function and in that connection, he has been implicated. The FIR is lodged by the local police. It is alleged therein that the petitioner and

others are rowdy persons of the locality and are involved in antisocial activities. It is admitted by learned counsel for the petitioner that the present accused is having antecedents similar to the co-accused named above, who is on bail. In view of the above and considering the submissions of learned counsel for the respective parties and release of the co-accused vide the order at Flag-A, this Court though not inclined to grant him pre-arrest bail but allows the petitioner to surrender before the learned court below for being released on similar conditions and accordingly, it is ordered.

4. In the result, the ABLAPL is disposed of with the direction as aforesaid. In the event, the petitioner surrenders before the court of learned J.M.F.C.-IV, Bhubaneswar, Khurda within fortnight from today, it is directed that he shall be released on bail in connection with Laxmisagar P.S. Case No.13 dated 10th January, 2026 corresponding to C.T. Case No.36 of 2026 on furnishing a bail bond of Rs.25,000/-(rupees twenty five thousand) with one solvent surety for the like amount with such other conditions imposed as deemed just and proper in the facts and circumstances of the case besides the following, such as, he shall furnish an undertaking at the local PS not to involve himself in similar criminal activities, while on bail.

5. Issue urgent certified copy of this order as per rules.

Designation: Junior Stenographer
Reason: Authentication
Location: OHC, CTC                                                          (R.K. Pattanaik)
Date: 28-Mar-2026 16:06:38
                                                                                Judge
       Rojina