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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 Bari Ramachandrapur PS Case No.166 of 2026 corresponding to CT Case No.160 of 2026 pending in the file of learned JMFC, Baripal, for commission of offences punishable U/Ss.331(4)/305(a) of BNS, on the main allegation of committing theft by trespassing into the house of the informant and taking away cash of Rs.30,000/- and jewellery worth Rs.60,000/-.
Heard, Mr. Amulya Ratna Panda, learned counsel for the petitioners and Mr. R.B. Mishra, 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-‡-vis the accusations sought to be brought against them and regard being had to the pre-trial detention of the petitioners in custody since 25.06.2026 with submission of charge-sheet in the meantime 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 the trial being not likely to commence in near future, this Court without expressing any view on merit admits each of the petitioners to bail.
Hence, these two bail applications of the petitioners namely Surej Das @ Suraj Das (In BLAPL No.7648 of 2026) and Laxman Das (In BLAPL No.7649 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.