Orissa High Court
Goutam Tarini vs State Of Odisha .... Opposite Party on 1 December, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 1433 of 2025
Goutam Tarini .... Petitioner
Mr. G.K. Nayak, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. S. Panda, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
Order No. 01.12.2025
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.204 of 2024 pending on the file of learned J.M.F.C., Aska arising out of Gangapur P.S. Case No.71 of 2024 for commission of offences punishable under Sections 272/273/120-B of IPC r/2 Section 52(a) of Orissa Excise Act, 2008.
3. It is submitted by learned counsel that this Court by order dated 22.03.2024 directed the Petitioner to surrender and move for bail. It is further submitted that the basis of implication is on account of the co-accused statement.
It is stated that in the meanwhile the said co- accused (Malay Ranjan Swain) has since been released on bail. Hence, inter alia, on the ground of parity, he may be protected by pre-arrest bail.
Page 1 of 34. Learned counsel for the State opposes the prayer, inter alia, on the ground that there is no change in circumstance.
5. It is trite that that there is no embargo for moving successive bail application, more so anticipatory bail application.
6. Considering the nature of allegations and the release of the co-accused on the basis of whose statement the Petitioner has been implicated, it is directed that the Petitioner may surrender before the learned J.M.F.C., Aska 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 J.M.F.C., Aska on merits, in the first hour of the day.
In the event of rejection of the prayer for bail by the learned J.M.F.C., Aska, the Petitioner is at liberty to move the higher forum for bail in the second hour on the same day.
7. On being so moved, the higher forum is requested to make an endeavour to dispose of the bail application of the Petitioner on the same day on merit in accordance with law. ` The case diary shall be made available to the concerned courts to facilitate disposal of the bail Page 2 of 3 application of the Petitioner and learned J.M.F.C., Aska is called upon to transmit the case record to the higher forum at the earliest in the event of rejection of such bail application.
Ground of Parity, if any, may be considered by the learned court (s) below.
8. Accordingly, the ABLAPL is stands disposed of.
9. U.C.C. as per rules.
(V. NARASINGH) Judge B.C.Tudu Signature Not Verified Digitally Signed Signed by: BHIGAL CHANDRA TUDU Reason: Authentication Location: Orissa High Court, Cuttack Date: 04-Dec-2025 10:08:29 Page 3 of 3