Orissa High Court
Bijaya Pani vs State Of Odisha .... Opposite Party on 6 November, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 12245 of 2025
Bijaya Pani .... Petitioner
Mr. G. Rout, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. C.R. Swain, AGA
CORAM: JUSTICE V. NARASINGH
ORDER
Order No. 06.11.2025
01. 1. Heard learned counsel for the Petitioner and
learned counsel for the State.
2. The Petitioner is seeking pre-arrest bail in connection with G.R. Case No.926 of 2025 pending on the file of learned J.M.F.C.(P) Kujanga, arising out of Kujanga P.S. Case No.355 of 2025 for commission of offences punishable under Sections 5(a) of Explosive Substances Act, Section 9B(1)(b) of the Explosive Act read with Section 287 & 288 of BNS.
3. Learned counsel for the State opposes the prayer.
4. Taking into account the nature of allegation, the age of the Petitioner and that he has no criminal proclivity, this Court directs that on surrendering within three weeks hence and moving for bail, the Petitioner shall be released on bail by the learned Page 1 of 2 Court in seisin on such terms as deemed just and proper subject to verification of criminal antecedent of similar nature.
5. If it comes to the fore that the Petitioner has any such criminal antecedent, this order shall not be given effect to.
6. It is needless to state that the Petitioner shall cooperate with the ongoing investigation.
7. Accordingly, the ABLAPL stands disposed of.
8. U.C.C. as per rules.
(V. NARASINGH) Judge Santoshi Signature Not Verified Digitally Signed Signed by: SANTOSHI LENKA Reason: Authentication Location: High Court of Orissa, Cuttack Date: 08-Nov-2025 11:49:03 Page 2 of 2