Orissa High Court
Akula Govinda @ Ck @ Gk@ vs State Of Odisha ... Opposite Party on 9 March, 2026
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL NO.14003 of 2025
(In the matter of application under Section 483 of
BNSS).
Akula Govinda @ Ck @ Gk@ ... Petitioner
Kanha @ A. Govinda
-versus-
State of Odisha ... Opposite Party
For Petitioner : Mr. M.K. Chand, Advocate
For Opposite Party : Mr. P. Satpathy, Addl. PP
CORAM:
JUSTICE G. SATAPATHY
DATE OF HEARING & JUDGMENT:09.03.2026(ORAL)
G. Satapathy, J.
1. This is an application U/S.483 of BNSS by the petitioner for grant of bail in connection with Gunupur PS Case No.98 of 2023 corresponding to CT Case No.51 of 2023 pending in the file of learned Additional Sessions Judge, Gunupur for commission of offences punishable U/Ss.364/302/201/120(B)/34 of IPC, on the main allegation of committing murder of one Raja @ V. Rajesh.
BLAPL No.14003 of 2025 Page 1 of 4
2. Heard, Mr. Manas Kumar Chand, learned counsel for the Petitioner and Mr. P. Satpathy, learned Addl. PP in the matter and perused the record.
3. The sum and substance of submission advanced for the Petitioner for grant of bail is for his implication basing on the statement of co-accused which is inadmissible in the eye of law and for him being detained in custody for a period of around 2 years and 8 months, but after having considered the rival submissions upon perusal of the records, there appears allegation against the petitioners for hiring a contract killer namely Raja @ V. Rajesh(deceased) to commit murder of one Gouriprasad Mishra who was allegedly murdered in consequence of such conspiracy, but the allegation further reveals that when the contract killer demanded the agreed amount of Rs. 30,00,000/- for committing murder of said Gouriprasad Mishra, the Petitioner and others have alleged to have killed him. The offences alleged against the Petitioner are not only gruesome, but also heinous and the allegation depicts murder of two persons. No doubt, the BLAPL No.14003 of 2025 Page 2 of 4 counsel for the Petitioner has advanced for grant of bail due to long incarceration, but in an offence like this, the custody period for two and half years and little more would not be sufficient to grant bail in view of the decision of the Apex Court in State of Bihar and another Vrs. Amit Kumar @ Bachcha Rai; (2017) 13 SCC 751, wherein it has been held in paragraph-8 as under:-
""8. Xxx xxx xxx When the seriousness of the offence is such, the mere fact that he was in jail for however long time should not be the concern of the courts. We are not able to appreciate such a casual approach while granting bail in a case which has the effect of undermining the trust of people in the integrity of the education system in the State of Bihar."
4. Beside, the trial is right now going on as informed by the learned counsel for the Petitioner with examination of three witnesses and the allegation against the Petitioner depicts a horrendous act of engaging a contract killer to kill someone and subsequently, killing the said contract killer when he demanded the money as agreed for committing the crime. In view of the above facts and circumstance and BLAPL No.14003 of 2025 Page 3 of 4 taking into consideration the nature and gravity of the offence as alleged against the petitioner vis-a-vis the accusations sought to be brought against him and regard being had to the materials placed on record, this Court is not inclined to grant bail to the petitioner.
5. Hence, the bail application of the petitioner stand rejected. Accordingly, the BLAPL stands disposed of. A soft copy of this order be immediately transmitted to the learned trial Court.
(G. Satapathy) Judge Orissa High Court, Cuttack, Dated the 9th day of March, 2026/Priyajit Signature Not Verified Digitally Signed Signed by: PRIYAJIT SAHOO Reason: Authentication Location: HIGH COURT OF ORISSA Date: 10-Mar-2026 11:35:57 BLAPL No.14003 of 2025 Page 4 of 4