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Orissa High Court

Chiku Haripal vs State Of Odisha .... Opposite Party on 21 August, 2025

Author: V. Narasingh

Bench: V. Narasingh

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                     ABLAPL No. 1443 of 2025

         1. Chiku Haripal      ...                 Petitioners
         2. Abhisekh @ Abhisek
         Haripal
         3. Chintu Nag
         4. Mantu Nag
                                          Mr. S. Das, Advocate
                               -versus-
         State of Odisha             ....       Opposite Party
                                         Mr. S. Panigrahi, ASC


                    CORAM: JUSTICE V. NARASINGH
                                ORDER

Order                         21.08.2025
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.1432 of 2023 pending on the file of learned S.D.J.M., Bargarh, arising out of Bargarh P.S. Case No.680 of 2022 for commission of offences punishable under Section 147/148/341/323/506/307/353/427/149 of IPC r/w Section 3 of the Prevention of Damage to Public Property Act, 1984 r/w Section 25/27 of Arms Act, 1959.

3. It is submitted by the learned counsel that inadvertently it could not be brought to the notice Page 1 of 3 of this Court that the Petitioner No.1 has been cited as an accused vide Bargarh Town P.S. Case No. 131/2019, Petitioner No.2 vide Bargarh P.S. Case No.678/2022 & Town P.S. Case No. 675/2022, Petitioner No.3 vide Bargarh P.S. Case No.678/2022 & Town P.S. Case No.675/2022 and Petitioner No.4 vide Bargarh P.S. Case No.678/2022.

4. Learned counsel for the State opposes the prayer for pre-arrest bail.

5. Taking into account the nature of allegation and the criminal antecedents of the Petitioners as noted hereinabove, this Court is not inclined to entertain the application for pre-arrest bail. However, it is directed that the Petitioners may surrender before the learned S.D.J.M., Bargarh in connection with the aforementioned case within one month from today.

In the event of their surrender and motion for bail, the same be considered by the learned S.D.J.M., Bargarh 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., Bargarh, the Petitioners are 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 Petitioners on the same day.

The case diary shall be made available to the concerned courts to facilitate disposal of the bail application of the Petitioners and learned S.D.J.M., Bargarh is called upon to transmit the case record to the higher forum in the second hour expeditiously in the event of rejection of the bail application by him.

Ground of parity, if any, may be considered by the learned court(s) below.

7. Accordingly, the ABLAPL stands disposed of.

8. U.C.C. as per rules.

(V. NARASINGH) Judge Jina Signature Not Verified Digitally Signed Signed by: JINA DIGAL Page 3 of 3 Reason: Authentication Location: High Court of Orissa Date: 22-Aug-2025 19:34:24