Orissa High Court
Unknown vs State Of Orissa ... Opposite Party on 2 December, 2025
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
Suduru @ Sudarsan Gouda
(In BLAPL No.10782 of 2025)
Krushna Chandra Sethy
(In BLAPL No.9054 of 2025)
Amitav Bisoi @ Amiya @ Amitabh
Bisoyi & Others
(In BLAPL No. 9173 of 2025)
Kameswar Gouda
(In BLAPL No.9183 of 2025)
Tapan Kumar Gouda
(In BLAPL No.9601 of 2025)
Pintu @ Santosh Kumar Pattanaik
(In BLAPL No. 11512 of 2025) ...Petitioners
Mr. A. Mishra, Advocate
(In BLAPL Nos.10782 & 9601 of 2025)
Mr. S.S. Ray-2, Advocate
(In BLAPL Nos. 9054, 9173 & 9183 of 2025)
Mr. D. Mohapatra, Sr. Advocate along with
Mr. A.K. Pradhan, Advocate
(In BLAPL No. 11512 of 2025)
-versus-
State of Orissa ... Opposite Party
Mr. A. Pradhan, Addl. PP
Mr. K. Das, Advocate (informant)
CORAM:
JUSTICE G. SATAPATHY
ORDER(ORAL)
Order No. 02.12.2025 03. 1. This matter is taken up through Hybrid
Arrangement (Virtual/Physical Mode).
2. Since these six 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.
Page 1 of 53. These six bail applications U/S.483 of BNSS by the petitioners for grant of bail in connection with Sheragada PS Case No.318 of 2025 corresponding to GR Case No.358 of 2025 pending in the Court of learned JMFC, Sheragada for commission of offences punishable U/Ss. 49/61(2) of BNS r/w Sec.191(2)/191(3)/109(1)/118(2)/111(2)/190 of BNS r/w Sec. 25(1-B)/27 of Arms Act and Sec.3/4/5 of the ES Act, on the main allegation of hiring contract killers to kill the husband of the informant and in the process, the co-accused persons attempting to the life of the husband of the informant by firing at him and hurling bombs towards him, but the husband of the informant fortunately saved after sustaining some gun-shot injuries.
4. Heard Mr. Asutosh Mishra, learned counsel for the petitioners in BLAPL Nos. 10782 & 9601 of 2025, Mr. Sidhartha Sankar Ray-2, learned counsel for the petitioners in BLAPL Nos.9054, 9173 & 9183 of 2025 and Mr. Dayananda Mohapatra, learned Sr. counsel, who enters appearance for the petitioner in BLAPL No.11512 of 2025 in Court today by filing appearance memo which is taken on record who is being assisted by Mr. A.K. Pradhan, learned counsel for the petitioner; Mr. Karuna Kar Das, learned counsel for the informant and Mr. A. Pradhan, learned Addl. PP in the present matter and perused the record.
Page 2 of 55. After having considered the rival submissions upon perusal of record, there appears allegation against the petitioners except petitioners-Surjya Naik & Amitav Bisoi for entering into conspiracy to execute the crime, but four fire arms with live ammunitions have been allegedly recovered from the possession of the petitioner-Amitav Bisoi, however, there is no recovery of any arms and ammunitions from the rest of the petitioners. It is also not disputed that the husband of the informant is an accused in the murder of father the petitioner-Tapan Gouda, which fact Mr. Karuna Kar Das, learned counsel for the informant does not dispute. In such situation and circumstances and after having considered the rival submissions and taking into consideration the nature and gravity of the offences as alleged against the petitioners vis-à-vis the accusation sought to be brought against them and regard being had to the other circumstances on record in entirety including the allegation of firing at the injured and hurling bombs towards him being directed against co- accused Surjya Naik, Sana Jamir @ Salim, Jamir Khan and Bhukari Khan, out of whom only petitioner-Surjya Naik is before this Court in BLAPL No. 9173 of 2025, along with other petitioners and taking into account all other circumstances on record in entirety, this Court while not being inclined to grant bail to the petitioners Amitav Bisoi @ Amiya @ Amitabh Bisoyi and Surjya Page 3 of 5 Naik in BLAPL No.9173 of 2025, considers it proper to grant bail to rest of the petitioners.
6. Hence, the bail application of the petitioners- Amitav Bisoi @ Amiya @ Amitabh Bisoyi and Surjya Naik in BLAPL No.9173 of 2025 stands rejected, whereas the bail applications of the petitioners Suduru @ Sudarsan Gouda in BLAPL No.10782 of 2025, Krushna Chandra Sethy in BLAPL No.9054 of 2025, Simanchal Bisoi @ Sima & Bansidhar Bisoi @ Bansi @ Bansidhar Bisoyi in BLAPL No.9173 of 2025, Kameswar Gouda in BLAPL No.9183 of 2025, Tapan Kumar Gouda in BLAPL No.9601 of 2025 and Pintu @ Santosh Kumar Pattanaik in BLAPL No.11512 of 2025 stand allowed and the petitioners Suduru @ Sudarsan Gouda, Krushna Chandra Sethy, Simanchal Bisoi @ Sima & Bansidhar Bisoi @ Bansi @ Bansidhar Bisoyi, Kameswar Gouda, Tapan Kumar Gouda and Pintu @ Santosh Kumar Pattanaik are allowed to go on bail on furnishing bail bonds of Rs.25,000/- (Rupees Twenty Five Thousand) each with two solvent sureties for the like amount to the satisfaction of the learned Court in seisin of the case on such terms and conditions as deem fit and proper by it with following conditions:-
(i) the petitioners shall not contact the informant,
ii) the petitioners shall not threaten /influence/induce/coerce any of the witnesses including the informant and his family members acquainted with the Page 4 of 5 facts of the case so as to dissuade them disclosing such facts before the Court,
(iii) the petitioners shall report attendance before the jurisdictional Police Station once in a fortnight preferably on a Sunday in each month in between 10 A.M. to 12 Noon for six(06) months from the actual date of his release from the custody.
The I.I.C. of Jurisdictional Police Station shall not detain the petitioners unnecessarily after recording his attendance beyond the time as stipulated.
7. Accordingly, the BLAPL Nos.10782, 9054, 9173, 9183, 9601, 11512 of 2025 stand disposed of.
8. Issue urgent certified copy of the order as per Rules.
(G. Satapathy) Judge Jayakrushna Signature Not Verified Digitally Signed Signed by: JAYAKRUSHNA DASH Reason: Authentication Location: High Court of Orissa, Cuttack Date: 03-Dec-2025 15:12:36 Page 5 of 5