Orissa High Court
Rasmi Ranjan Patra @ vs State Of Odisha .... Opposite Party on 7 January, 2026
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 698 of 2025
Rasmi Ranjan Patra @ .... Petitioner
Rashmi Ranjan Patra
Mr. A.P. Das, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. C. Mohanty, ASC
Mr. P.S. Das, Adv. (Informant)
CORAM: JUSTICE V. NARASINGH
ORDER
Order No. 07.01.2026 02. 1. Heard learned counsel for the Petitioner,
learned counsel for the State and learned counsel for the Informant.
2. The Petitioner is seeking pre-arrest bail in connection with G.R. Case No.950 of 2024 pending on the file of learned J.M.F.C.-IV (Cog. Taking), Cuttack, arising out of Govindpur P.S. Case No.256 of 2024 for commission of offences punishable under Sections 9B of the Explosive Substance Act.
3. It is submitted by the learned counsel for the Petitioner that to wriggle out of the accusation on account of the counter case, the present case has been falsely foisted. Hence, the Petitioner may be protected by pre-arrest bail.
Page 1 of 34. Learned counsel for the State as well as Informant oppose the prayer for pre-arrest bail.
5. Learned counsel for the State also submits that the Petitioner has criminal antecedents of similar nature.
6. Perused the materials on record.
7. Considering the same, this Court is not inclined to entertain the application for pre-arrest bail. However, it is directed that Petitioner may surrender before the learned J.M.F.C.-IV (Cog. Taking), Cuttack 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.- IV (Cog. Taking), Cuttack 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.-IV (Cog. Taking), Cuttack, the Petitioner is at liberty to move the higher forum for bail in the second hour on the same day.
8. 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 J.M.F.C.-IV Page 2 of 3 (Cog. Taking), Cuttack 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.
9. Accordingly, the ABLAPL stands disposed of.
10. 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: 09-Jan-2026 10:55:15 Page 3 of 3