Manish @ Kalu vs State Of Odisha .... Opposite Party on 24 April, 2026

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Orissa High Court

Manish @ Kalu vs State Of Odisha .... Opposite Party on 24 April, 2026

Bench: V. Narasingh

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             BLAPL No. 2280 of 2026

                 Manish @ Kalu              ....               Petitioner
                 Agrawal
                                        Mr. B.B. Routray, Advocate

                                      -versus-

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

                            CORAM: JUSTICE V. NARASINGH

                                      ORDER

24.04.2026 Order No.

01. 1. Heard learned counsel for the Petitioner and learned counsel for the State.

2. The Petitioner is an accused in connection with G.R. Case No.52 of 2025 pending on the file of learned Addl. Sessions Judge, Padmapur, arising out of Bijepur P.S. Case No.235 of 2025 for commission of offence alleged under Sections 20(b)(ii)(B)/21(b)/29 of the NDPS Act and Section 13 of the Drugs and Cosmetics Act read with Section 25(1)(a) of the Arms Act.

3. Learned counsel, on instruction, submits that except the present BLAPL, no other bail application of the Petitioner relating to the aforementioned P.S. case is pending in any other Court.

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4. Being aggrieved by the rejection of his application for bail U/s.483 of the BNSS by the learned Addl. Sessions Judge, Padampur by order dated 19.02.2026 in the aforementioned case, the present BLAPL has been filed.

5. This is the second journey of the Petitioner to this Court. Petitioner was before this Court along with another co-accused Pintu @ Sandeep Sahu in BLAPL No.11256 of 2025 and by order dated 10.02.2026 Petitioner's bail application was permitted to be withdrawn.

6. The allegation against the Petitioner is of possessing 300 nos. of 100 ml Eskuf Cough Syrup bottles containing codeine phosphate and 1.9Kgs of contraband (ganja), along with co-accused persons.

7. It is submitted by the learned counsel for the Petitioner that in the meanwhile charge sheet has been filed and charge has been framed and a witness has been examined. Hence, the Petitioner may be released on bail.

8. Learned counsel for the State opposes such prayer for bail, inter alia, on the ground that the Petitioner has the following criminal antecedents;

i. Barpali PS Case No.66 of 2016 u/s 379 of IPC ii. Bargarh PS Case No.285 of 2018 u/s 294/ 323/ 325/ 379/ 427/ 34 of the IPC Page 2 of 3 iii. Sohela PS case No.158 of 2023 u/s 274/ 275/ 120-B of IPC read with Section 21 (b) and 29 of NDPS Act iv. Bargarh Town PS Case No.507 of 2023 under Section 21(b) of NDPS Act v. Bargarh PS Case No.586 of 2023 under Section 274/277 of IPC read with Section 21(b) and 29 of the NDPS Act vi. Bargarh PS Case No.415 of 2024 u/s.276/ 277/3(5) of BNS read with Section 21(b)/ 29 of the NDPS act/ 13 Cosmetic Act vii. Bargarh PS Case No.447/2024 under Section 109/111(4)/115(2)/121(1)/121(2)/132/276/ 277/3(5) of BNS and read with Section 21(b) and 29 of the NDPS Act.

9. Considering the nature of allegations and the antecedents, as noted, this Court is not inclined to entertain this bail application at this stage.

10. Liberty is granted to the Petitioner to renew his prayer before the learned Court in seisin after examination of seizure witnesses, which shall be considered on its own merits.

11. Accordingly, the BLAPL stands disposed of.





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

Location: High Court of Orissa, Cuttack Date: 25-Apr-2026 13:52:54 Page 3 of 3

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