Orissa High Court
Md. Asdullah vs State Of Odisha .... Opposite Party(S) on 15 May, 2025
Author: S.K. Panigrahi
Bench: S.K. Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.2102 of 2025
Md. Asdullah .... Petitioner(s)
Mr. Birendra Kumar Pardhi, Adv.
-versus-
State of Odisha .... Opposite Party(s)
Miss Gayatri Patra, ASC
CORAM:
HON'BLE DR.JUSTICE S.K. PANIGRAHI
Order ORDER
No. 15.05.2025
F.I.R. Dated Police Case No. and Sections
No. Station Courts' Name
0232 29.05.2024 Ghatgaon Ghatagaon P.S. Sections 454 and 380
Case No.232 of of I.P.C
2024 corresponding
to G.R. Case
No.1090 of 2024
pending in the
Court of learned
S.D.J.M, Keonjhar
01. 1. This matter is taken up through hybrid arrangement.
2. Heard learned counsel for the Petitioner and learned
counsel for the State.
3. The Petitioner being in custody in connection with
Ghatagaon P.S. Case No.232 of 2024 corresponding to G.R.
Case No.1090 of 2024 pending in the Court of learned
S.D.J.M, Keonjhar registered for the alleged commission of
Signature Not Verified
Digitally Signed
Signed by: AYASKANTA JENA
Designation: Personal Assistant
Reason: Authentication
Location: High Court of Orissa
Date: 28-May-2025 12:26:48
Page 1 of 3
offence under Sections 454 and 380 of I.P.C, has filed this
application for his release on bail.
4. The brief fact of the case is that due to theft of one
Mangalsutra weighing about 5 grams, one pair of gold ear
ring weighing about 5 grams, one pair of red colour
bangles weighing about 2 grams and cash of Rs.500/- from
the house of the informant on 26.05.2024, the present
Petitioner has been arrested on the basis of the F.I.R
lodged by the informant. Accordingly, the Petitioner has
been languishing in custody since 26.05.2024.
5. Learned counsel for the Petitioner contends that the
Petitioner has been entangled in this case on suspicion. He
is no way connected to the offences alleged against him.
Learned counsel for the Petitioner further contends that
the co-accused person has already been enlarged on bail.
He, accordingly, prays for permitting the Petitioner to be
released on bail.
6. Learned counsel for the State vehemently opposes the
prayer for bail of the Petitioner. She further submits that
such type of offences is not tolerable in a law abiding
society. She, accordingly, prays for dismissal of this
BLAPL.
7. Considering the submissions made on behalf of both the
parties and since the co-accused person has already been
Signature Not Verified
Digitally Signed released on bail, this Court without going into the merits
Signed by: AYASKANTA JENA
Designation: Personal Assistant
Reason: Authentication
Location: High Court of Orissa
Date: 28-May-2025 12:26:48 of the case, directs the court in seisin over the matter to
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release the present Petitioner on bail in the aforesaid case
on furnishing of cash security of Rs.50,000/- (Rupees Fifty
thousand only) along with two local solvent sureties each
for the like amount to the satisfaction of the court in seisin
over the matter with further conditions that:
i. the Petitioner shall appear before the
concerned local Police Station in every
fortnight on Monday between 10.00A.M. to
1.00P.M. till conclusion of the trial;
ii. the Petitioner shall not indulge himself in any criminal activities in future; iii. the Petitioner shall not tamper the evidence of the prosecution witnesses in any manner;
Violation of any of the above conditions shall entail cancellation of the bail.
8. The BLAPL is, accordingly, disposed of.
(Dr. S.K. Panigrahi) Judge Ayaskanta Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 28-May-2025 12:26:48 Page 3 of 3