Orissa High Court
Sachin Patikar vs State Of Odisha .... Opposite Party on 23 October, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 12000 of 2025
1. Sachin Patikar ... Petitioners
2. Mandalu Patikar
Mr. P.K. Routray, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. B. Nayak, AGA
CORAM: JUSTICE V. NARASINGH
ORDER
23.10.2025 Order 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)/296/3(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 S.D.J.M., Bargarh in connection with the aforementioned case within one month from today.
Page 1 of 2In 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 Signature NotAyesha Verified Digitally Signed Signed by: AYESHA ROUT Reason: Authentication Location: High Court of Orissa, Cuttack Date: 23-Oct-2025 19:41:19 Page 2 of 2