Orissa High Court
Pratap Das @ Papu @ vs State Of Odisha .... Opposite Parties on 22 December, 2025
Author: Sanjeeb K Panigrahi
Bench: Sanjeeb K Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.13385 of 2025
Pratap Das @ Papu @
Pratap Kumar Das ...... Petitioner
Mr. Rajendra Narayan Rout, Adv.
-Versus-
State of Odisha .... Opposite Parties
Mr. Gayatri Patra, ASC
CORAM:
DR. JUSTICE SANJEEB K PANIGRAHI
ORDER
22.12.2025 Order No.
01.
F.I.R Dated Police Case No. and Sections
No. Station Courts' Name
152 04.11.2025 Kasia G.R Case U/S.
Marine No.1225 of 2025 331(4)/309(6)/
Pending in the 311/3(5) of
Court of the BNS read
slearned JMFC, with section
Basudevpur 25/27 of the
Arms Act
1. This matter is taken up through hybrid arrangement.
2. The petitioner being in custody in connection with Kasia Marine P.S. Case No.152 of 2025, corresponding to G.R Case No.1225 of 2025 pending in the Court of learned JMFC, Basudevpur registered for the alleged commission of offence under Section Signature Not Verified Digitally Signed Page 1 of 3 Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 23-Dec-2025 19:06:42 331(4)/309(6)/311/3(5) of the BNS read with section 25/27 of the Arms Act has filed this petition for his release on bail.
3. The brief fact of the case in short is that the Informant made an allegation that one Omm Prakash Malik and others entered into her house and snatched away her mangalsutra, ear-ring and assaulted her father-in-law.
4. Learned counsel for the Petitioner submits that this Petitioner being arrested in the case is in custody since 19.11.2025. He further submits that the investigation of the case has substantially progressed and he has been falsely implicated in this case. In view of all these above, when the Petitioner is a permanent resident of District Bhadrak as also the question of tampering with the evidence does not arise, he urges for consideration of prayer for grant of bail to the Petitioner.
5. Learned counsel for the State vehemently opposes the prayer for bail.
6. Considering the facts and keeping in view the submission of learned counsel for the Petitioner, this Court is of the view that there is no requirement of keeping the Petitioner inside the custody any further. Accordingly, this Court directs that the Petitioner be Signature Not Verified Page 2 of 3 Digitally Signed Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 23-Dec-2025 19:06:42 released on bail by the Court in seisin over the matter on some stringent terms and conditions with further conditions that:
i. the petitioner shall appear before the local Police Station on 1st Monday of every month between 10 A.M. to 1.00 P.M. till the conclusion of the trial;
ii. the Petitioner shall not indulge himself in any criminal activities in future;
iii. the Petitioner shall not tamper the evidence of the prosecution evidence in any manner;
Violation of any of the above conditions shall entail cancellation of the bail.
7. The BLAPL is, accordingly, disposed of.
(Dr. Sanjeeb K Panigrahi) Judge Gitanjali Signature Not Verified Page 3 of 3 Digitally Signed Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 23-Dec-2025 19:06:42