Orissa High Court
Bagha @ vs State Of Odisha .... Opposite Party on 20 March, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 2893 of 2025
Bagha @ ... Petitioner
Soubhagya Naik
Mr. S.K. Baral, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. R.B. Dash, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
Order 20.03.2025
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.88 of 2025 pending on the file of learned J.M.F.C., Parjanga arising out of Parjanga P.S. Case No.67 of 2025 for commission of offence punishable under Sections 310(4)/310(5) of BNS Act, 2023 read with Section 25/27 of Arms Act and read with Section 9B of The Explosive Act.
3. Learned counsel for the State opposes the prayer.
4. On a conspectus of materials on record, ABLAPL is disposed of with the observation that the Petitioner may surrender before the learned Page 1 of 2 J.M.F.C., Parjanga in connection with the aforementioned case within one month from today.
In the event of their surrender and motion for bail, the application for bail shall be considered by the learned J.M.F.C., Parjanga on merits in accordance with law in the first hour of the day.
In the event of rejection of the prayer for bail by the learned J.M.F.C., Parjanga, 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 shall dispose of the bail application of the Petitioner on the same day on merit in accordance with law. In that event, the 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., Parjanga is called upon to transmit the case record to the higher forum in the second hour in the event of rejection of such bail application.
6. Ground of parity, if any, may be considered by the learned court below if the same is canvassed by the learned counsel for the Petitioner at the time of consideration of the bail application.
7. Accordingly, the ABLAPL stands disposed of.
(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: 21-Mar-2025 16:45:17