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Judgment
G. Satapathy, J.
Since these two 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 Itamati PS Case No.220 of 2026 corresponding to Spl. GR Case No.53 of 2026 pending in the file of learned Sessions Judge-cum-Special Judge, Nayagarh, for commission of offences punishable U/Ss.21(b)/29 of NDPS Act, on the main allegation of jointly possessing 6.20Grams of Brown Sugar, along with co-accused persons.
Heard, Mr. Biswajit Mohanty, learned counsel for the petitioner in BLAPL No.7634 of 2026; Mr. Arun Kumar Nayak, learned counsel for the petitioner in BLAPL No.8150 of 2026 and Mr. R.B. Mishra, learned Additional Public Prosecutor in the matter and perused the record.
No doubt the bail application of the petitioners is opposed to by the learned State Counsel for each of the petitioners having one criminal antecedent, however, co-accused Firoj Ahmed Khan @ Firoj Khan has already been admitted to bail pursuant to an order passed by a co-ordinate Bench of this Court in ABLAPL No.8600 of 2026. Right now, charge has been framed against the present petitioners, but the witnesses are yet to be examined. In such view of the matter and on consideration of materials placed on record and regard being had to the pre-trial detention of the petitioners in custody since 22.06.2026 and taking into account the other circumstances on record in entirety including the inherent right of the accused-petitioners to be presumed innocent until proven guilty at the trial and lastly, keeping in view the status of the petitioner-Sarojini Barada @ Ranu @ Niba as a lady and applying the proviso appended to Section 480 of BNSS, this Court without expressing any view on merit admits each of the petitioners to bail.
Hence, these two bail applications of the petitioners namely Sarojini Barada @ Ranu @ Niba (In BLAPL No.7634 of 2026) and Bijay Behera @ Biju (In BLAPL No.8150 of 2026) are 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 for the like amount to the satisfaction of the learned Court in seisin of the case on such terms and conditions except cash surety 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.