Chiku Naik vs State Of Odisha

V. Narasingh, J

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

The Petitioner is seeking pre-arrest bail in connection with G.R. Case No.410 of 2025 pending on the file of learned J.M.F.C., Jagannathprasad Ganjam arising out of Jagannathprasad P.S. Case No.280 of 2025 for commission of offences punishable under Sections 296/ 351(2)/ 74/ 109(1)/ 118(1)/ 3(5) of BNS.

It is submitted by the learned counsel for the Petitioner that the injured has suffered simple injury and the Petitioner does not have any criminal proclivity.

It is further submitted that the co-accused has been released on bail in terms of the order dated 25.09.2025 in ABLAPL No.11101 of 2025. Hence, the Petitioner may be protected by pre-arrest bail.

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

Taking into account the nature of allegation, this Court directs that on surrendering within three weeks hence and moving for bail, the Petitioner shall be released on bail by the learned Court in seisin on such terms as deemed just and proper subject to verification of criminal antecedent of any nature and the injury report.

If it comes to the fore that the Petitioner has criminal antecedent of any nature and the injured has suffered any grievous injury, this order shall not be given effect to.

It is needless to state that the Petitioner shall cooperate with the ongoing investigation.

Accordingly, the ABLAPL stands disposed of.

U.C.C. as per rules.