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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 Purunakatak PS Case No.88 of 2026 corresponding to CT Case No.136 of 2026 pending in the file of learned JMFC, Harabhanga at Charichhak for commission of offences punishable U/Ss.127(2)/ 115(2)/ 140(4)/ 308(5)/ 61(1)/ 3(5) of the BNS, on the main allegation of kidnapping the victim for ransom by demanding a sum of Rs. 50,000/-.
Heard, Mr. Jugala Kishore Panda, learned counsel for the petitioners and Mr. P. Satpathy, learned Additional Public Prosecutor in the matter and perused the record.
After having considered the rival submissions and taking into account 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 pretrial detention of the Petitioners in custody since 09.05.2026 with submission of charge sheet in the meantime and taking into account the rescue of the person kidnapped and keeping in view the other circumstances on record in entirety including inherent right of the accused to be presumed innocent until proven guilty at the trial and absence of criminal antecedent against the Petitioners except the Petitioner Krutinandan Swain who is stated to have been one antecedent, this Court without expressing any view on merits admits each of the petitioners to bail.
Hence, these three bail applications of the petitioners namely Rohan Samal @ Racky (In BLAPL No.6231 of 2026), Krutinandan Swain (In BLAPL No. 6877 of 2026) and Pradyumna @ Pradimna Pande(In BLAPL No.6878 of 2026) 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 two solvent sureties 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.
Accordingly, these 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.