Orissa High Court
Santunu Sahu @ Santanu vs State Of Odisha .... Opposite Party on 16 September, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 8461 of 2025
Santunu Sahu @ Santanu .... Petitioner
Sahu
Mr. S.K. Pattnaik, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. S. K. Lenka, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
Order No. 16.09.2025
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 G.R. Case No.1464 of 2022 pending on the file of learned J.M.F.C., Aska arising out of Aska P.S. Case No.717 of 2022 for commission of offences punishable under Sections 435/195-A/506/294 of IPC.
3. It is submitted by the learned counsel for the Petitioner that because of cases pending inter se between the parties in which the Petitioner was taken to custody, false allegations have been made in the case at hand. Hence, Petitioner may be protected by pre-arrest bail.
4. Learned counsel for the State opposes the prayer for pre-arrest bail referring to the statement of the complainant and other independent witnesses.
Page 1 of 25. Taking into account the nature of allegation and the criminal proclivity of the Petitioner, this Court is not inclined to entertain the application for pre-arrest bail. However, it is directed that 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.
6. On being so moved, the higher forum is requested to make an endeavor to dispose of the bail application of the Petitioner on the same day.
The case diary shall be made available to the concerned courts to facilitate disposal of the bail 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.
7. Accordingly, the ABLAPL stands disposed of.
8. U.C.C. as per rules.
Signature Not Verified Digitally Signed Signed by: SANTOSHI LENKA (V. NARASINGH) Reason: Authentication Judge
Location: High Court of Orissa, Cuttack Date:Santoshi 18-Sep-2025 11:41:05 Page 2 of 2