Janathan Badaseth vs State Of Odisha .... Opposite Parties on 28 October, 2025

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Orissa High Court

Janathan Badaseth vs State Of Odisha .... Opposite Parties on 28 October, 2025

Bench: V. Narasingh

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                     ABLAPL No. 9918 of 2025

         Janathan Badaseth               ...          Petitioner
                                     Mr. A.K. Mohanty, Advocate
                            -versus-
        1. State of Odisha        ....          Opposite Parties
        2. Ishbel Rani Paraseth
                                            Mr. S. K. Lenka, ASC
                                       Mr. A.K. Sahoo, Advocate
                                                     (Informant)


                      CORAM: JUSTICE V. NARASINGH
                                  ORDER

Order                           28.10.2025
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 C.T. Case No.145 of 2025 pending on the file of learned J.M.F.C., Tumudibandha, Kandhamal arising out of Tumudibandha P.S. Case No.88 of 2025 for commission of offences punishable under Sections 69/ 296/ 126(2)/ 115(1)/ 351(3)/ 3(5) of BNS, 2023.

3. It is submitted by the learned counsel that consensual relationship has gone sour and false allegations have been made. Hence, the Petitioner may be protected by pre-arrest bail.

Page 1 of 3

4. It is further submitted by the learned counsel that the Petitioner is working in a Government Agency has his home and hearth within the jurisdiction of the Court in seisin and there is no question of his absconding or interfering with the investigation.

5. Learned counsel for the State as well as informant oppose the prayer for pre-arrest bail.

6. Learned counsel for the informant has filed an objection which is taken on record.

7. This Court perused the statement of the victim recorded under Section 183 of BNSS as well as the materials on record.

8. Considering the same, this Court is not inclined to entertain the application for pre-arrest bail. However, it is directed that the Petitioner may surrender before the learned J.M.F.C., Tumudibandha, Kandhamal in connection with the aforementioned case within one month from today.

In the event of his surrender and motion for bail, the same be considered by the learned J.M.F.C., Tumudibandha, Kandhamal on merits, in the first hour of the day.

In the event of rejection of the prayer for bail by the learned J.M.F.C., Tumudibandha, Kandhamal, the Petitioner is at liberty to move the Page 2 of 3 higher forum for bail in the second hour on the same day.

9. On being so moved, the higher forum is requested to make an endeavor to dispose of the bail application of the Petitioner on the same day.

The case diary shall be made available to the concerned courts to facilitate disposal of the bail application of the Petitioner and learned J.M.F.C., Tumudibandha, Kandhamal is called upon to transmit the case record to the higher forum in the second hour expeditiously in the event of rejection of the bail application by him.

10. Accordingly, the ABLAPL stands disposed of.

11. U.C.C. as per rules.

(V. NARASINGH) Judge Jina Signature Not Verified Digitally Signed Signed by: JINA DIGAL Page 3 of 3 Reason: Authentication Location: High Court of Orissa Date: 30-Oct-2025 14:56:13

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