Bibhuti Jena vs State Of Odisha .... Opposite Party on 10 September, 2025

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Orissa High Court

Bibhuti Jena vs State Of Odisha .... Opposite Party on 10 September, 2025

Bench: V. Narasingh

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                       ABLAPL No.9627 of 2025

         Bibhuti Jena               ....           Petitioner
                                    Mr. S.K. Sahu, Advocate
                              -versus-

         State of Odisha            ....      Opposite Party
                                         Mr. C.R. Swain, AGA

                          CORAM: JUSTICE V. NARASINGH

                                ORDER

Order                         10.09.2025
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.1349 of 2025 pending in the Court of learned J.M.F.C. (Cog. Taking), Aska, arising out of Aska P.S. Case No.429 of 2025 for alleged commission of offences punishable under Sections 126(2), 115(2), 118(2), 332, 109(1), 296, and 351(2) of BNS, 2023.

3. It is submitted by the learned counsel for the Petitioner that taking into account the nature of the allegations, the Petitioner may be protected by pre- arrest bail.

4. Learned counsel for the State opposes the prayer for pre-arrest bail referring to the injury and the statement of the injured.

Page 1 of 2

5. It is submitted by the learned counsel for the State that though the injuries have been categorized as simple, the same is inflicted on a lady and on the vital part of the body.

6. It is submitted by the learned counsel for the State that the Petitioner has been cited as an accused in Aska P.S. Case No.724 of 2021 under Section 379, 452 and 506 of IPC, Aska P.S. Case No.544 of 2023 under Section 435, 354(D), 195(A), 506 of IPC, 66(E) of IT Act and Aska P.S. Case No.651 of 2023 under Section 195(A), 294, 341, 345(2), 354(B), 386, 506 of IPC.

7. Taking into account the nature of allegations and the criminal proclivity of the Petitioner as noted hereinabove, this Court is not inclined to entertain the application for pre-arrest bail. However, in the event the Petitioner surrenders before the learned Court in seisin in the aforesaid case and moves an application for his release on bail, the same shall be considered on its own merit.

8. The ABLAPL is accordingly 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: 12-Sep-2025 11:53:05

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