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Judgment
G. Satapathy, J.
Since these three bail applications arise out of one and same case record, the same are heard together and disposed of by this common order with the consent of the learned counsel for the parties.
These are the bail applications U/S.483 of BNSS by the petitioners for grant of bail in connection with Kabisuryanagar PS Case No.17 of 2026 corresponding to GR Case No. 17 of 2026 pending in the file of learned JMFC, Kabisuryanagar, for commission of offences punishable U/Ss.309(6)/61(2) of BNS read with Sec. 25/27 of Arms Act, on the main allegation of committing robbery by snatching away the bag of the informant containing 15Kgs of silver and also taking away two finger rings of the informant.
Heard, Santosh Kumar Mahanty, learned counsel for the petitioner in BLAPL No.2269 of 2026; Mr. Subhransu Bhusan Mohanty, learned counsel for the petitioner in BLAPL No. 2861 of 2026; Mr. Soumya Ranjan Paikray, learned counsel for the petitioner in BLAPL No.3315 of 2026 and Mr. S.C.Pradhan, learned Additional Public Prosecutor in the matter and perused the record.
After having considered the rival submissions and taking into consideration the nature and gravity of the offences as alleged against the petitioners vis-à-vis the accusations sought to be brought against them and regard being had to the pre-trial detention of the petitioners in custody with submission of charge sheet in the meantime and taking into account the mode and manner of implication of the present petitioners keeping in view the other circumstances on record in entirety including the FIR being registered against unknown persons and the inherent right of the accused-petitioner to be presumed innocent until proven guilty at the trial, this Court, notwithstanding to the objection raised against some of the petitioners for their implication in other criminal cases, considers it proper to admit all the petitioners to bail.
Hence, the three bail applications of the petitioners stand allowed and each of the petitioners is allowed to go on bail on furnishing bail bonds of Rs.50,000/- (Rupees Fifty Thousand) with one solvent surety each for the like amount to the satisfaction of the learned Court in seisin of the case on such terms and conditions as deem fit and proper by it with following condition that the petitioners shall cooperate the trial. It is, however, made clear that the trial Court shall not impose any cash surety as a condition of bail.
Accordingly, these three BLAPLs stand disposed of. A soft copy of this order be immediately communicated to the concerned Court, who shall afterwards communicate the same to the concerned Jail through e-mail for reference.