Orissa High Court
Bapi @ Janaki Ballav vs State Of Odisha .... Opposite Party on 3 July, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.7387 of 2025
Bapi @ Janaki Ballav .... Petitioner
Samant Ray
Mr. D.K. Sahoo, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. S. Panda, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
03.07.2025 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.1090 of 2025 pending on the file of learned S.D.J.M., Kendrapara arising out of Kendrapara P.S. Case No.115 of 2025 for commission of offences punishable under Sections 296/318(4)/351(3)/75/76/3(5) of BNS.
3. Learned counsel for the State opposes the prayer for pre-arrest bail and submits that the Petitioner has the following antecedents;
i. Town P.S. Case No.185 of 2020 U/s.294/307/323/341/379/506 of IPC.
Page 1 of 3 ii. Town P.S. Case No.191 of 2015
U/s.143/149/323/341/365/379/427/506 IPC
and Section 3(1)(x) of SC/ST Act. iii. Town P.S. Case No.126 of 2019 U/s.294/323/341/379/387/506/34 of IPC.
iv. Town P.S. Case No.219 of 2020 U/s.294/323/341/379/387/506/34 of IPC v. Town P.S. Case No.46 of 2020 U/s.143/149/294/506 IPC vi. Town P.S. Case No.182 of 2021 U/s.294/307/323/341/385/448/506 of IPC
4. Taking into account the nature of allegation and the criminal antecedents of the Petitioner as noted above, this Court is not inclined to entertain the application for pre-arrest bail. However, it is directed that Petitioner 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 his surrender and motion for bail, the same be considered by the learned S.D.J.M., Kendrapara 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 Petitioner is at liberty to move the higher forum for bail in the second hour on the same day.
5. On being so moved, the higher forum is requested to make an endeavour to dispose of the Page 2 of 3 bail application of the Petitioner on the same day. The case diary be made available to the concerned courts to facilitate disposal of the bail application of the Petitioner and learned S.D.J.M., Kendrapara is called upon to transmit the case record to the higher forum at the earliest in the event of rejection of such bail application.
6. Accordingly, the ABLAPL stands disposed of.
7. U.C.C. as per rules.
(V. NARASINGH) Judge Santoshi Signature Not Verified Digitally Signed Signed by: SANTOSHI LENKA Reason: Authentication Location: High Court of Orissa, Cuttack Date: 04-Jul-2025 15:37:22 Page 3 of 3