Orissa High Court
Bimal Das @ Bimal vs State Of Odisha .... Opposite Party on 27 October, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.12032 of 2025
1. Bimal Das @ Bimal .... Petitioners
Chandra Das
2. Kamal Das
Mr. D.K. Sahoo, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. S.N. Das, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
27.10.2025 Order No.
01. 1. Heard learned counsel for the Petitioners and learned counsel for the State.
2. The Petitioners are seeking pre-arrest bail in connection with G.R Case No.1712 of 2020 pending in the Court of learned S.D.J.M., Kendrapara, arising out of Jambo Marine P.S. Case No.147 of 2025 for commission of offences punishable under Sections 365, 384, 294, 506, 34 of the IPC.
3. It is submitted by the learned counsel that the present Petitioners were before this Court in ABLAPL No.15000 of 2020 as Petitioner Nos.1 and 2 respectively and this Court by order dated 26.07.2021 directed them to surrender and move for bail.
Page 1 of 34. It is submitted by the learned counsel that because of supervening circumstances, the Petitioners could not avail such order.
5. Learned counsel for the State opposes such prayer.
6. Taking into account the nature of allegations, this Court is not inclined to entertain the application for pre-arrest bail. However, it is directed that the Petitioners may surrender before the learned S.D.J.M., Kendrapara in connection with the aforementioned case within one month from today.
In the event of their surrender and motion for bail, the same be considered by the learned S.D.J.M., Kendrapara nas 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 Petitioners are at liberty to move the higher forum for bail in the second hour on the same day.
7. On being so moved, the higher forum is requested to make an endeavour to dispose of the bail application of the Petitioners on the same day on merit in accordance with law. ` The case diary shall be made available to the concerned courts to facilitate disposal of the bail application of the Petitioners and learned S.D.J.M., Kendrapara is called upon to transmit the case Page 2 of 3 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. The forums below are requested to verify the criminal antecedents of the Petitioners of similar nature.
8. Accordingly, the ABLAPL stands disposed of.
9. U.C.C. as per rules.
(V. NARASINGH) Judge Soumya Signature Not Verified Digitally Signed Signed by: SOUMYA RANJAN SAMAL Reason: Authentication Location: High Court of Orissa Date: 29-Oct-2025 11:25:31 Page 3 of 3