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High CourtsSingle Bench(2026) 03 OHC CK 1043

Prajapati Mantri And Another vs State Of Odisha

Orissa High Court · Decided on 13 March 2026

HON’BLE JUDGES
G. Satapathy, J
RESULT
Disposed Of
CASE NUMBER
Bail Application No. 645 Of 2026

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Judgment

7 paragraphs · 333 words

G. Satapathy, J

1.

This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2.

This is a bail application U/S.483 of BNSS by the petitioners for grant of bail in connection with Rambha PS Case No.965 of 2025 corresponding to GR Case No.2813 of 2025 pending in the file of learned JMFC, Khallikote, for commission of offences punishable U/S.52(a) of Odisha Excise Act, on the main allegation of possessing 158ltrs of ID liquor.

3.

Heard, Mr. Bhabani Sankar Das, learned counsel for the petitioners and Mr. R.B. Mishra, learned Additional Public Prosecutor in the matter and perused the record.

4.

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 the offences alleged against the petitioner being not punishable with death or imprisonment for life and keeping in view the conduct of the petitioner No.1-Prajapati Mantri in not misusing the liberty so granted to him in the form of interim bail and taking into account the other circumstances on record in entirety including the inherent right of the accused to be presumed innocent until proven guilty at the trial, this Court without expressing any view on merits admits each of the petitioners to bail.

5.

Hence, the bail application of the petitioners stands allowed and the petitioners are allowed to go on bail on furnishing bail bonds of Rs.25,000/- (Rupees Twenty-five Thousand) each with one solvent surety 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.

6.

Accordingly, the BLAPL stands 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.