Orissa High Court
Unknown vs State Of Orissa ... Opposite Party on 30 April, 2025
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
Katuri @ Tuna @ Karba @ Sukanta Rout
(In BLAPL No.7732 of 2024)
Sambhu @ Gouranga Nayak
(In BLAPL No.7734 of 2024)
Bijay Kumar Rout
(In BLAPL No.1753 of 2025) ... Petitioners
Mr. B.R. Mohanty, Advocate
(for BLAPL No.1753 of 2025)
None
(for BLAPL Nos.7732 and 7734 of 2024)
-versus-
State of Orissa ... Opposite Party
Mr. R.B. Mishra, Addl. PP
CORAM:
JUSTICE G. SATAPATHY
ORDER(ORAL)
30.04.2025 Order No.
03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. Since these two bail applications arise out of one and same case record, the same are heard together and disposed of by this common order with the consent of the learned counsel for the parties.
3. This is an application U/S.483 of BNSS by the petitioners for grant of bail in connection with Nilagiri PS Case No.32 of 2024 arising out of CT Case No.85 of 2024 pending in the Court of learned SDJM, Nilagiri, District- Balasore, for commission of offences punishable U/S. 302/201/120(B) and 34 of IPC, on the allegation of committing double murder of his brother Bhabani Sankar Page 1 of 3 Rout and Manoranjan Mohapatra along with co-accused persons by entering into a conspiracy and causing disappearance of evidence by disposing the dead-body in furtherance of their common intention.
4. Heard, Mr. Bibhuti Ranjan Mohanty, learned counsel appearing for the petitioner in BLAPL No.1753 of 2025 and Mr. R.B. Mishra, learned Additional Public Prosecutor and perused the record, but none appears for the Petitioners in BLAPL Nos.7732 & 7734 of 2024 at the time call so also no one had appeared for these Petitioners on last date on 03.04.2025.
5. After having considered the rival submissions and taking into consideration the nature and gravity of the offence as alleged against the Petitioners vis-à-vis the accusation sought to be brought against them and regard being had to the specific allegation against the Petitioner- Bijay Kumar Rout for committing murder of his own brother and another by engaging alleged contract killer- cum-other petitioners and taking into account the other circumstances on record in entirety including the evidence of the witnesses as produced, this Court is not inclined to grant bail to the Petitioners.
Hence, the bail applications of the Petitioners Katuri @ Tuna @ Karba @ Sukanta Rout in BLAPL No.7732 of 2024; Sambhu @ Gouranga Nayak in BLAPL No.7734 of 2024 and Bijay Kumar Rout in BLAPL No.1753 of 2025 stand rejected.
6. Accordingly, the BLAPL Nos.7732, 7734 of 2024 & 1753 of 2025 stand disposed of.
Page 2 of 37. Issue urgent certified copy of the order as per Rules. A copy of this order be immediately transmitted to the concerned Court for compliance.
(G. Satapathy) Judge Jayakrushna Signature Not Verified Digitally Signed Signed by: JAYAKRUSHNA DASH Reason: Authentication Location: High Court of Orissa Date: 01-May-2025 19:49:23 Page 3 of 3