Sk. Taslim vs State Of Odisha .... Opposite Party on 15 October, 2025

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Orissa High Court

Sk. Taslim vs State Of Odisha .... Opposite Party on 15 October, 2025

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                          ABLAPL No.11679 of 2025

        Sk. Taslim                           ....              Petitioner
                                      Mr. P.R. Chhatoi, Advocate

                                   -versus-

             State of Odisha                 ....      Opposite Party
                                                  Mr. C.R. Swain, AGA

                        CORAM: JUSTICE V. NARASINGH
                                     ORDER

15.10.2025 Order No.

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 T.R No.17 of 2018 arising out of Special G.R Case No.214 of 2016) pending in the Court of learned ADJ-cum-Special Court under POCSO Act, Puri, arising out of Pipili P.S. Case No.332 of 2016 for commission of offence under Sections 363/366/376(2)(i)(n) IPC read with Section 6 of the POCO Act.

3. It is submitted by the learned counsel that in the case at hand summons were issued to the Petitioner to appear before the learned Court in seisin on 16.5.2025.

4. It is stated that because of overwhelming circumstances the Petitioner could not appear on the Page 1 of 2 date fixed and that ought not to weigh with this Court in considering the bail application afresh.

5. Such submission is opposed by the learned counsel for the State.

6. Admittedly in the case at hand charge sheet has already been filed. The Petitioner has been released on interim bail by order dated 30.03.2017 in ABLAPL No.2373 of 2017 and the same has been reflected in the charge sheet. Since the Petitioner did not take any step, the ABLAPL No.2373 of 2017 was disposed of for non-prosecution vide order dated 24.04.2018.

7. Taking into account the nature of allegation and filing of the charge sheet, this Court is not inclined to entertain the prayer for pre-arrest bail. It shall open for the Petitioner to surrender in the case at hand on or before 06.11.2025 and pursue his remedy in accordance with law.

8. Till 05.11.2025 no coercive action shall be taken against the Petitoner taking into account the submission of the learned counsel for the Petitioner that the Petitioner is out of station. In the event the Petitioner does not surrender on or before 06.11.2025 as noted above, it shall be open for the investigating agency to take action in accordance with law.

9. The ABLAPL is accordingly disposed of.

Signature Not Verified Digitally Signed

Signed by: PRADEEP KUMAR SWAIN (V. NARASINGH) Reason: Authentication Location: Orissa High Court, Cuttack Judge Date: 16-Oct-2025 11:31:59 PKS Page 2 of 2

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