Orissa High Court
Deepak Dila vs State Of Orissa .... Opposite Party on 6 November, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.12256 of 2025
1. Deepak Dila .... Petitioners
2. Jugeswar Pradhan @
Jogeswar Pradhan
3. Dhruba Charan Sahu
Mr. S.R. Rout, Advocate
-versus-
State of Orissa .... Opposite Party
Mr. S.K. Lenka, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
06.11.2025 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.983 of 2025 pending in the Court of learned S.D.J.M., Boudh, arising out of Baunsuni P.S. Case No.168 of 2025 for commission of offence punishable under Sections 287/288 of BNS, 2023 and read with Section 9B of Explosive Act.
3. During the course of submission learned counsel for the State, on instruction, submits that in the meanwhile the Investigating Agency has taken recourse to the provision contained under Section Page 1 of 2 35(3) of BNSS, as such, there is no apprehension of arrest.
4. Accordingly, the ABLAPL stands disposed of.
(V. NARASINGH) Judge Soumya Signature Not Verified Digitally Signed Signed by: SOUMYA RANJAN SAMAL Reason: Authentication Location: High Court of Orissa Date: 06-Nov-2025 17:19:44 Page 2 of 2