Orissa High Court
Akash Malik vs State Of Odisha .... Opposite Party on 16 July, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.7050 of 2025
Akash Malik ... Petitioner
Mr. D. Patnaik, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. S. N. Das, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
Order 16.07.2025
No.
02. 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.870 of 2025 pending on the file of learned S.D.J.M, Kendrapara, arising out of Kendrapara Sadar P.S. Case No.216 of 2025 for commission of offences punishable under Sections 126(2), 296, 115(2), 109 and 3(5) BNS, 2023 and Sec. 25 & 27 of Arms Act.
3. Learned counsel for the State opposes the prayer for pre-arrest bail.
4. Taking into account that the nature of allegations and since the co-accused has already been taken into custody, this Court is not inclined to entertain the application for pre-arrest bail. However, it is directed that the Petitioner may Page 1 of 3 surrender before the learned S.D.J.M, 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 S.D.J.M, Kendrapara on merits, in the first hour of the day.
In the event of rejection of the prayer for bail by the learned S.D.J.M, Kendrapara, the Petitioner is at liberty to move the higher forum for bail in the second hour on the same day.
5. 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 be made available to the concerned courts to facilitate disposal of the bail application of the Petitioner and learned S.D.J.M, 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. The forums below are requested to verify the criminal antecedents of the Petitioner.
Page 2 of 3If it comes to the fore that the Petitioner has any criminal antecedents, this order shall not be given effect to.
6. Accordingly, the ABLAPL stands disposed of.
7. U.C.C. as per rules.
(V. NARASINGH) Judge Jina Signature Not Verified Digitally Signed Signed by: JINA DIGAL Page 3 of 3 Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 17-Jul-2025 10:56:55