Orissa High Court
Rakesh Sethi @ Raka vs State Of Odisha .... Opposite Party on 23 September, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 10813 of 2025
1. Rakesh Sethi @ Raka .... Petitioners
2. Rajesh Swain @ Raja
Mr. A.N. Samantray, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. S. Panda, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
Order No. 23.09.2025 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 G.R. Case No.1243 of 2025 pending on the file of learned S.D.J.M., Jagatsinghpur arising out of Nuagaon P.S. Case No.205 of 2025 for commission of offences punishable under Sections 326(g)/3(5) of BNS.
3. Learned counsel for the State opposes the prayer for pre-arrest bail and submits that the Petitioners have following criminal antecedents;
Petitioner No.1- i. Naugaon PS Case No.49/2013 dt 11.08.2013 U/s 379/411/34 IPC ii. Naugaon PS Case No.117/2020 dt.10.08.2020 U/s.294/ 307/ 323/ 341/ Page 1 of 3 354B/ 448/ 506/ 34 of IPC/r/w 9B Explosive Act iii. Nuagaon PS Case No.57/2022 dt.19.03.2022 U/s.294/323/341/34 IPC r/w 9(B) of Indian Explosive Act.
iv. Naugaon PS Case No.22/2025 dt.27.01.2025 U/s.296/115(2)/74/351(3)/109(1)/3(5) BNS v. Niali PS Case No.116/2018 dt.24.04.20218 U/s.392/34 IPC/r/w 25/27 Arms Act vi. Niali PS Case No.196/2018 dt.17.07.2018 U/s 394 IPC/r/w 25/27 Arms Act vii. Niali PS Case No.259/2018 dt.25.09.2018 U/s 394 IPC/r/w 25(1-B)(a)/27 Arms Act viii. Niali PS Case No.260/2018 dt.25.09.2018 U/s 392 IPC/r/w 25/27 Arms Act ix. Niali PS Case No.306/2018 dt.13.12.2018 U/s 294/307/323/341 IPC/r/w 25 Arms Act x. Niali PS Case No.308/2018 dt.15.12.2018 U/s 393 IPC/r/w 25(1-B)/27 Arms Act xi. Malgodown PS Case No.141/2014 U/s.120- B/302/34 IPC/r/w 25(1-B)(a)/27 Arms Act Petitioner No.2 i. Nuagaon PS Case No.101/2017 dt.27.09.2017 U/s.394/34 of IPC ii. Nuagaon PS Case No.127/2018 dt.30.10.2018 U/s 399/402 IPC r/w 25 of Arms Act.
iii. Nuagaon PS Case No.117/2020 dt.10.08.2020 U/s.294/ 307/ 323/ 341/ 354B/ 448/ 506/ 34 IPC r/w 9B Explosive Act.
iv. Naugaon PS Case No.129/2015 dt.
02.12.2015 U/s.399/402 IPC v. Naugaon PS Case No.77/2021 dt 21.08.2021 U/s.52 (a) Orissa Excise Act, 2008 Page 2 of 3 vi. Naugaon PS case No.134/2023 dt.
19.05.2023 U/s.52 (a) Orissa Excise Act, 2008.
vii. Naugaon PS Case No.22/2025 dt.27.01.2025, U/s. 296/ 115(2)/ 74/ 351(3)/ 109(1)/ 3(5) BNS viii. Niali PS Case No.116/2018 dt 24.04.20218 U/s.392/34 IPC/r/w 25/27 of Arms Act ix. Niall PS Case No 196/2018 dt 17.07.2018 U/s 394 IPC/r/w 25/27 Arms Act x. Niali PS Case No.259/2018 dt 25.09.2018 U/s.394 IPC/r/w 25(1-B)(a)/27 of Arms Act xi. Niali PS Case No.260/2018 dt 25.09.2018 U/s.392 IPC/r/w 25/27 Arms Act xii. Niali PS Case No.306/2018 dt 13.12.2018 U/s.294/307/323/341 IPC r/w 25 Arms Act xiii. Niali PS Case No. 308/2018 dt 15.12.2018 U/s.393 IPC/r/w 25(1-B)/27 of Arms Act
4. Taking into account the nature of allegation and the criminal antecedents of the Petitioners, this Court is not inclined to entertain this application for pre-arrest bail.
5. Accordingly, the ABLAPL stands disposed of.
(V. NARASINGH) Judge Santoshi Signature Not Verified Digitally Signed Signed by: SANTOSHI LENKA Reason: Authentication Location: High Court of Orissa, Cuttack Date: 26-Sep-2025 10:43:45 Page 3 of 3