Orissa High Court
Subarneswar Sadangi vs State Of Odisha .... Opposite Parties on 15 October, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.9641 of 2025
Subarneswar Sadangi .... Petitioner
Mr. S. Sahoo, Advocate
-versus-
1. State of Odisha .... Opposite Parties
2. Shatabdi Roy
Mr. C.R. Swain, AGA
Mr. R. Dash, Advocate
(Informant)
CORAM: JUSTICE V. NARASINGH
ORDER
Order No. 15.10.2025
02. 1. Heard learned counsel for the Petitioner and
learned counsels for the State as well as the
Informant.
2. The Petitioner is seeking pre-arrest bail in connection with G.R. Case No.531 of 2025 pending in the Court of learned S.D.J.M.(S), Cuttack, arising out of Mahila P.S. No.91 of 2025, for commission of offence punishable under Section 85/296/351(2)/3(5) of BNS, 2023.
3. It is agreed at the Bar that there is chance of reconciliation.
4. Taking into account that the informant now ordinarily resides in Pune, learned counsel for the Page 1 of 2 Petitioners as well as Informant on instruction submit that they will explore the possibility of the settlement through ADR by way of mediation. To cut out any further delay they are called upon to appear before the learned Mediator as chosen by the co-ordinator of the Orissa High Court Mediation Centre, Cuttack on 25.11.2025 to receive further instructions in the matter.
5. Registry is requested to take necessary follow up action.
6. List this matter on 09.12.2025 along with the report of the learned Mediator.
7. Interim order passed earlier shall continue till the next date.
(V. NARASINGH) Judge Jina Signature Not Verified Digitally Signed Signed by: JINA DIGAL Page 2 of 2 Reason: Authentication Location: High Court of Orissa Date: 17-Oct-2025 11:05:39