Atasirani Jena vs State Of Odisha .... Opposite Party on 25 February, 2026

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Orissa High Court

Atasirani Jena vs State Of Odisha .... Opposite Party on 25 February, 2026

Bench: R.K. Pattanaik

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                            ABLAPL No. 1167 of 2026
        Atasirani Jena                           ....            Petitioner
                                                 Mr. N. C. Das, Advocate

                                     -Versus-
        State of Odisha                          ....       Opposite Party
                                            Mr. S. Rijvi, ASC(Vigilance)
                    CORAM:
                    MR. JUSTICE R.K. PATTANAIK
                                    ORDER

Order                              25.02.2026
No.
01.     1.        Heard learned counsel for the respective parties.

2. Instant petition under Section 482 BNSS is filed seeking pre-arrest bail of the petitioner in connection with Keonjhar Vigilance Misc. Case No.7 of 2025 pending in the file of learned Special Judge Vigilance, Keonjhar arising out of Balasore Vigilance P.S. Case No.20 of 2025 on the grounds stated.

3. Perused the FIR as at Annexure-1. The petitioner is the wife of the co-accused against whom DA case is registered and it is informed to the Court by Mr. Das, learned counsel appearing for her that the husband is on bail and while claiming so, he produced a copy of the order in VGR No.06 of 2025 of learned Special Judge (Vig.), Keonjhar.

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4. Mr. Rijvi, learned counsel for the Vigilance Department is present and he is requested to receive a copy of the bail petition with annexures. A copy of the bail order in respect of the co-accused husband, namely, Jitendra Kumar Jena is also requested to be served on the other side. Since the case is primarily against the accused husband named above for having amassed disproportionate assets allegedly 139% of his own source of income and the petitioner happens to his wife though running a sales mart shown to have been acquired with the crime proceed, this Court, recording the submissions of learned counsel for the respective parties, is inclined to direct the present accused to surrender before the learned court below for being released on bail with suitable conditions imposed.

5. Accordingly, it is ordered.

6. In the result, the ABLAPL is disposed of with the direction as aforesaid. In the event, the petitioner surrenders before the court of learned Special Judge Vigilance, Keonjhar within a fortnight from today, it is directed that she shall be released on bail in connection with Keonjhar Vigilance Misc. Case No.7 of 2025 corresponding to Balasore Vigilance P.S. Case No.20 of 2025 on furnishing bail a bond of Rs.30,000/- (rupees thirty thousand) with one solvent surety for the like amount with such other conditions imposed as deemed just and proper and in the facts and circumstances of the case besides Page 2 of 3 the following, such as, the petitioner shall cooperate the I.O. in the investigation till the same is over.

7. Issue urgent certified copy of this order as per rules.

(R.K. Pattanaik) Judge Rojina Signature Not Verified Digitally Signed Signed by: ROJINA SAHOO Designation: Junior Stenographer Reason: Authentication Location: OHC, CTC Date: 26-Feb-2026 18:26:24 Page 3 of 3

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