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Orissa High Court

Kalia @ Kalandi Charan vs State Of Odisha .... Opposite Parties on 23 December, 2025

Author: V. Narasingh

Bench: V. Narasingh

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                      ABLAPL No. 14642 of 2025

        Kalia @ Kalandi Charan             ....           Petitioner
        Sethy
                                           Mr. N. Lenka, Advocate
                                -versus-

        1. State of Odisha                 ....    Opposite Parties
        2. Informant
                                                Mr. C.R. Swain, AGA

                     CORAM: JUSTICE V. NARASINGH
                                  ORDER

23.12.2025 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 G.R. Case No.2273 of 2025 pending on the file of learned S.D.J.M., Kendrapara arising out of Marshaghai P.S. Case No.344 of 2025 for commission of offences punishable under Sections 115(2), 126(2), 132, 296 and 74 of BNS, 2023 and Section 3 of the Orissa Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage of Property) Act, 2008.

3. It is submitted by the learned counsel for the Petitioner that ex-facie false allegation is made. Hence, the 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 victim and doctor and other staffs on duty.

5. 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 Petitioner may surrender before the learned S.D.J.M., Kendrapara 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 S.D.J.M., Kendrapara 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., Kendrapara, 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 S.D.J.M., Kendrapara 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.

                                                                       (V. NARASINGH)
Signature Santoshi
          Not Verified                                                      Judge
Digitally Signed
Signed by: SANTOSHI LENKA
Reason: Authentication

Location: High Court of Orissa, Cuttack Date: 24-Dec-2025 18:20:56 Page 2 of 2