Pradeep Majhi And Another vs State Of Odisha .... Opposite Party on 5 January, 2026

[Cites 2, Cited by 0]

Orissa High Court

Pradeep Majhi And Another vs State Of Odisha .... Opposite Party on 5 January, 2026

Bench: V. Narasingh

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                     ABLAPL No. 15084 of 2025

        Pradeep Majhi and another ....                      Petitioners
                                           Mr. J.K. Khuntia, Advocate
                                     -versus-

        State of Odisha                         ....    Opposite Party

                                                     Mr. S. Panda, ASC

                       CORAM: JUSTICE V. NARASINGH
                                   ORDER

Order No.                        05.01.2026
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.1020 of 2025 pending on the file of learned JMFC (City) Balasore arising out of Balasore Sadar P.S. Case No.578 of 2025 for commission of offences punishable under Sections 126(2)/ 296/ 115(2)/ 118(2)/ 109(1)/ 303(2)/ 3(5) of BNS, 2023 r/w section 25/27 of Arms Act, 1959.

3. List this matter on 19.01.2026. Learned counsel for the State is requested to obtain the Case Diary in the meanwhile.

Page 1 of 2

4. As an interim measure, it is directed that the Petitioners shall not be taken into custody in connection with the aforesaid case, till the next date.

5. It is needless to say that the Petitioners shall cooperate with the Investigating Agency.

(V. NARASINGH) Judge Santoshi Signature Not Verified Digitally Signed Signed by: SANTOSHI LENKA Reason: Authentication Location: High Court of Orissa, Cuttack Date: 06-Jan-2026 10:59:42 Page 2 of 2

Unlock Advanced Research with PRISMAI

Orissa High Court