Orissa High Court
Bhaskar Patikar vs State Of Odisha .... Opposite Party on 9 October, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 11435 of 2025
1. Bhaskar Patikar ... Petitioners
2. Siba Sankar
Dansana @ Dandasana
Mr. P.K. Routray, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. C.R. Swain, AGA
CORAM: JUSTICE V. NARASINGH
ORDER
Order 09.10.2025
No.
01. 1. Heard learned counsel for the Petitioners and
learned counsel for the State.
2. The Petitioners are seeking pre-arrest bail in connection with C.T. Case No.1179 of 2025 pending on the file of learned S.D.J.M., Bargarh, arising out of Bhatli P.S. Case No.202 of 2025 for commission of offences punishable under Sections 276, 277, 121(1), 351(2), 296 and 3(5) of BNS, 2023 read with Section 13 of Drugs and Cosmetics Act.
3. Learned counsel for the State opposes the prayer for pre-arrest bail.
4. Taking into account the nature of allegation, this Court is not inclined to entertain the application for pre-arrest bail. However, it is directed that the Petitioners may surrender before the learned Page 1 of 2 S.D.J.M., Bargarh in connection with the aforementioned case within one month from today.
In the event of their surrender and motion for bail, the same be considered by the learned S.D.J.M., Bargarh 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., Bargarh, the Petitioners are 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 endeavor to dispose of the bail application of the Petitioners on the same day.
The case diary shall be made available to the concerned courts to facilitate disposal of the bail application of the Petitioners and learned S.D.J.M., Bargarh 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.
Ground of parity, if any, may be considered by the learned court(s) below.
6. Accordingly, the ABLAPL stands disposed of.
7. U.C.C. as per rules.
(V. NARASINGH) Judge Jina Signature Not Verified Digitally Signed Signed by: JINA DIGAL Page 2 of 2 Reason: Authentication Location: High Court of Orissa Date: 10-Oct-2025 12:12:08