Orissa High Court
Soumya Sanjib Sahoo vs State Of Odisha .... Opposite Party on 17 October, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 11869 of 2025
Soumya Sanjib Sahoo .... Petitioner
Mr. B.P. Nanda, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. S. Panda, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
17.10.2025 Order No.
01. 1. Heard learned counsel for the Petitioner and learned counsel for the State.
2. The Petitioner is seeking pre-arrest bail in connection with G.R. Case No.1516 of 2025 pending on the file of learned S.D.J.M., Talcher arising out of Talcher P.S. Case No.805 of 2025 for commission of offences punishable under Section 303(2)/3(5) of BNS r/w Section 12 of the OMPTS Act & Section 51 of OMMC Rules, 2016.
3. It is stated that the Petitioner was before this Court in ABLAPL No.10299 of 2025 and this Court by order dated 12.09.2025 directed him to surrender and release on bail subject to verification of antecedent of any nature.
4. It is submitted by the learned counsel for the Petitioner that inadvertently it could not be brought to the notice of this Court that the Petitioner has two Page 1 of 3 criminal antecedents i.e. (i) Talcher PS Case No. 929 of 2024 under Section 279 of IPC r/w Section 185 of the Motor Vehicle (Amendment, 2015) Act, 1985 &
(ii) Talcher PS Case No. 216 of 2011 under Sections 294, 323, 427 & 34v of IPC.
5. It is further submitted that non-mentioning of the antecedents is bonafide. Hence, the Petitioner may be protected by pre-arrest bail.
6. Learned counsel for the State opposes the prayer for pre-arrest bail and submits that since the Petitioner did not approach this Court with clean hands, no leniency ought to be shown to him.
7. Taking into account the nature of allegation, this Court directs that on surrendering within three weeks hence and moving for bail, the Petitioner shall be released on bail by the learned Court in seisin on such terms as deemed just and proper subject to verification of criminal antecedent of any nature than the two cases noted hereinabove.
8. If it comes to the fore that the Petitioner has any criminal antecedent than the two cases noted hereinabove, this order shall not be given effect to.
9. Additionally it is directed that the Petitioner shall appear before the jurisdictional police station once a week on such date and time to be fixed by the learned Court in seisin till submission of final form.
Page 2 of 3Certification of such appearance shall be submitted to the learned Court in seisin.
10. It is needless to state that the Petitioner shall cooperate with the ongoing investigation.
11. Accordingly, the ABLAPL stands disposed of. U.C.C. as per rules.
(V. NARASINGH) Judge Ayesha Signature Not Verified Digitally Signed Signed by: AYESHA ROUT Reason: Authentication Location: High Court of Orissa, Cuttack Date: 18-Oct-2025 12:02:59 Page 3 of 3