Orissa High Court
Gokula @ Gokul Digal @ Diyal vs State Of Odisha .... Opposite Party on 11 February, 2026
Author: R.K. Pattanaik
Bench: R.K. Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.907 of 2026
Gokula @ Gokul Digal @ Diyal .... Petitioner
Mr. A. S. Paul, Advocate
-Versus-
State of Odisha .... Opposite Party
Ms. B. K. Sahu, AGA
CORAM:
MR. JUSTICE R.K. PATTANAIK
ORDER
11.02.2026 Order No.
01. 1. Heard learned counsel for the respective parties.
2. Instant petition under Section 482 BNSS is filed for pre-arrest bail of the petitioner in connection with Phiringia P.S. Case No.129 of 2025 corresponding to C.T.(N) Case No.90 of 2025 pending in the file of learned Special Judge, Kandhamal, Phulbani on the grounds stated therein.
3. This Court vide order dated 29th July, 2025 had denied anticipatory bail to the petitioner, while disposing of ABLAPL No.8416 of 2025, a copy of which is at Flag-B. Today, learned counsel for the petitioner submits that the chargesheet has been filed and the co-accused from whose possession the contraband Ganja was seized, was released on bail. Recorded the objection of the State. But, for the order in the ABLAPL, this Court is not inclined to reconsider the plea of the petitioner and directs him once again to surrender before the learned court below for Page 1 of 2 consideration of his bail plea in the light of the Apex Court in Tofan Singh Vs. State of Tamil Nadu (2021) 4 SCC 1.
4. Accordingly, it is ordered.
5. In the result, ABLAPL stands disposed of with the direction as aforesaid. It is further directed that the petitioner shall surrender before the court of learned Special Judge, Kandhamal, Phulbani within a fortnight from today and if moves an application for bail, it shall be considered by the learned Special Judge, Kandhamal, Phulbani in connection with Phiringia P.S. Case No.129 of 2025 corresponding to C.T.(N) Case No.90 of 2025 and to pass orders in the light of direction as aforesaid and also by considering the plea of parity.
6. Issue urgent certified copy as per rules.
(R.K. Pattanaik) Judge Sumitra Signature Not Verified Digitally Signed Signed by: SUMITRA NAYAK Reason: Authentication Location: High Court of Orissa, Cuttack Date: 12-Feb-2026 18:12:40 Page 2 of 2