Orissa High Court
Aju @ Sk. Ajaruddin vs State Of Odisha .... Opposite Party on 14 August, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 9422 of 2025
Aju @ Sk. Ajaruddin .... Petitioner
Mr. P.C. Dash, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. S. Panda, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
Order No. 14.08.2025
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.355 of 2025 pending in the Court of learned J.M.F.C., Cog-Taking Kendrapara, arising out of Derabish P.S. No.0111 of 2025 for commission of offence punishable under Sections 305/331(3) of BNS.
3. Learned counsel for the State on instruction submits that the Petitioner is involved in the following cases.
"i) Kendrapara Town PS Case No.210/15, U/s-399/402 IPC/25/27 Arms Act
ii) Kendrapara Town PS Case No.216/25, U/s-294/341/323/506/34 IPC
iii) Kendrapara Town PS Case No.49/2016, U/s-399/402 IPC/25/27 Arms Act.
iv) Pattamundai PS Case No.417/15 Page 1 of 3
v) Pattamundai PS Case No.53/16, U/s-387/ 506/ 294/ 307/ 109/ 34 IPC/9B(1) Explosive Act
vi) Pattamundai PS Case No.14/17, U/s-
307/507/427/34 IPC/9(B) I.E. Act."
4. It is submitted by the learned counsel for the Petitioner that because of the criminal antecedent, the Petitioner has been falsely implicated.
5. Learned counsel for the State submits that the co-accused has named the Petitioner.
6. Taking into account the nature of allegation, this Court is not inclined to entertain the ABLAPL. However, it is directed that the Petitioner may surrender before the learned J.M.F.C., 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 J.M.F.C., 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 J.M.F.C., Cog-Taking Kendrapara, the Petitioner is at liberty to move the higher forum for bail in the second hour on the same day.
7. 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 Page 2 of 3 case diary be made available to the concerned courts to facilitate disposal of the bail application of the Petitioner and learned J.M.F.C., Cog-Taking Kendrapara is called upon to transmit the case record to the higher forum at the earliest in the event of rejection of such bail application.
Ground of parity, if any, may be considered by the learned court(s) below.
8. Accordingly, the ABLAPL stands disposed of. U.C.C. as per rules.
(V. NARASINGH) Judge Ayesha Signature Not Verified Digitally Signed Signed by: AYESHA ROUT Reason: Authentication Location: High Court of Orissa, Cuttack Date: 14-Aug-2025 21:05:18 Page 3 of 3