Yuvraj Paswan & Ors. vs State of Odisha

G. Satapathy, J.

In view of the submission advanced by Mr.Kodanda Kumar Bhuyan, learned counsel for the petitioner in BLAPL No. 1929 of 2026, the present IA stands disposed of as not pressed.

Since these four 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 Chandiposh PS Case No.17 of 2025 corresponding to ST Case No. 40 of 2025 (GR Case No.181 of 2025) pending in the file of learned Addl. Sessions Judge, Bonai, for commission of offences punishable U/Ss.103(1)/238(a)/140(1)(2)(3)/61(2) of BNS, on the main allegation of committing murder of one Dipa Pasumarthy by slitting her throat, along with co-accused persons.

Heard, Mr. Kodanda Kumar Bhuyan, learned counsel for the petitioner in BLAPL No.1929 of 2026; Mr. Sidhartha Sankar Ray(2), learned counsel for the petitioners in BLAPL Nos.2484 & 2490 of 2026; Mr. Pabitra Kumar Nayak, learned counsel for the petitioner in BLAPL No.2875 of 2026 and Mr. S.C.Pradhan, learned Additional Public Prosecutor in the matter and perused the record.

After having considered the rival submissions upon perusal of record, there appears allegation against the petitioners for their involvement in this case, but there is no direct evidence available against them. The implication of the petitioners in this case is mainly on the basis of recovery of incriminating articles, such as weapon of offence, mobile etc at the instance of co-accused Manoj Das and another co-accused, but the witnesses to such recovery while being examined as PWs. 4 & 5 have not testified the names of present petitioners. Besides, the petitioners are in custody for some time and in the meantime, 17 witnesses have already been examined, however, the trial is yet to be concluded. Further, the prosecution has not produced any material to suggest that the petitioners would abscond or pose threat to the witnesses, if released on bail. In this circumstance, this Court considers that the petitioners have made out a case for grant of bail.

Hence, the four bail applications of the petitioners 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 one solvent surety 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. It is, however, made clear that the trial Court shall not impose any cash surety as a condition for bail.

Accordingly, these four 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.