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Orissa High Court

Rajanikanta @ Rajani vs State Of Odisha .... Opposite Party on 18 August, 2025

Author: V. Narasingh

Bench: V. Narasingh

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                     ABLAPL No. 9514 of 2025

         Rajanikanta @ Rajani              ...            Petitioner
         Kanta Mohanty
                                        Mr. B.P. Nanda, Advocate
                                   -versus-
         State of Odisha                 ....        Opposite Party
                                               Mr. S. Panigrahi, ASC


                        CORAM: JUSTICE V. NARASINGH
                                     ORDER

Order                              18.08.2025
No.
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.13 of 2023 pending on the file of learned JMFC (Cog. Taking), Kendrapara, arising out of Derabish P.S. Case No.008 of 2023 for commission of offences punishable under Sections 407, 114 & 34 of IPC.

3. Taking into account the nature of allegation, this Court is not inclined to entertain the application for pre-arrest bail. However, it is directed that the Petitioner may surrender before the learned JMFC (Cog. Taking), Kendrapara in connection with the aforementioned case within one month from today.

In the event of his surrender and motion for bail, the same be considered by the learned JMFC (Cog. Taking), Kendrapara on merits, in the first hour of the day.

In the event of rejection of the prayer for bail by the learned JMFC (Cog. Taking), Kendrapara, the Petitioner is at liberty to move the higher forum for bail in the second hour on the same day.

4. On being so moved, the higher forum is requested to make an endeavor to dispose of the bail application of the Petitioner on the same day.

The case diary shall be made available to the concerned courts to facilitate disposal of the bail application of the Petitioner and learned JMFC (Cog. Taking), Kendrapara is called upon to transmit the case record to the higher forum in the second hour expeditiously in the event of rejection of the bail application by him.

Ground of parity, if any, may be considered by the learned court(s) below.

5. Accordingly, the ABLAPL stands disposed of.

6. U.C.C. as per rules.

(V. NARASINGH) Judge Jina Signature Not Verified Digitally Signed Signed by: JINA DIGAL Page 2 of 2 Reason: Authentication Location: High Court of Orissa Date: 20-Aug-2025 13:22:49