Orissa High Court
Rabindra Kumar Rout vs State Of Odisha .... Opposite Party on 6 January, 2026
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 12815 of 2025
Rabindra Kumar Rout .... Petitioner
Mr. D.J. Sahoo, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. C.R. Swain, AGA
CORAM: JUSTICE V. NARASINGH
ORDER
06.01.2026 Order No.
02. 1. Heard learned counsel for the Petitioner and learned counsel for the State.
2. The Petitioner is seeking pre-arrest bail in connection with Kharia P.S. Case No.18 of 2025 pending on the file of learned Sessions Judge-cum- Special Judge, Balasore for commission of offences punishable under Sections 109/ 115(2)/ 118(1)/ 296/ 351(3)/ 3(5) of B.N.S., 2023 read with Section 3(1)(r) of the SC & ST (POA) Act, 1989.
3. It is submitted by the learned counsel for the Petitioner that exaggerated allegations has been made. Hence, the Petitioner may be protected by pre- arrest bail.
4. Learned counsel for the State submits that there is no external injury and it is his further Page 1 of 2 submission that the Petitioner is cited as an accused in the following four cases:-
"(i) Khaira P.S. Case No.33 Dt.25.02.2011, U/s 294/337/353/379/506/34 IPC
(ii) Khaira P.S. Case No.4 Dt.16.07.2015, U/s 294/323/341/342/353/448/506/34 IPC
(iii) Khaira P.S. Case No.58 Dt.01.03.2025, U/s 303(2)/317(2)/3(5) BNS read with Section 51(1)(a) of OMMC Rules
(iv) Khaira P.S. Case No.252 Dt.19.08.2025, U/s 115(2)/126(2)/296/109/351(2)/3(5) BNS read with Section 3(1)(r)(s)/3(2)(va) SC/ST (PoA) Act."
5. Considering the nature of allegations coupled with the criminal antecedents, this Court is not inclined to grant the exceptional remedy of pre-arrest bail to the Petitioner. However, in the event the Petitioner surrenders before the learned Court in seisin in the aforesaid case and moves an application for his release on bail, the same shall be considered on its own merit.
6. The ABLAPL is accordingly disposed of.
(V. NARASINGH) Judge Ayesha Signature Not Verified Digitally Signed Signed by: AYESHA ROUT Reason: Authentication Location: High Court of Orissa, Cuttack Date: 08-Jan-2026 10:45:39 Page 2 of 2