SIMANCHAL PARIDA vs STATE OF ODISHA

Court
Odisha High Court

THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL Nos.6890, 7485 & 8557 of 2026
CNR Nos. ODHC010465442026, ODHC010528442026 & ODHC010627512026

(In the matter of applications under Section 483 of the BNSS,

2023 ).




Simanchal Parida
(In BLAPL No. 6890 of 2026)
Simanchal Pradhan
(In BLAPL No. 7485 of 2026)
Subhankar Digal
(In BLAPL No. 8557 of 2026)
Petitioners
…
-versus-

State of Odisha … Opposite Party

For Petitioners : Ms. S. Panda, Advocate
(In BLAPL Nos. 6890 & 7485
of 2026)
Mr. S.K. Nayak, Advocate

(In BLAPL No. 8557 of 2026)

For Opposite Party : Mr. C. Mohanty, Addl. PP


CORAM: JUSTICE G. SATAPATHY



DATE OF HEARING & DATE OF JUDGMENT: 02.09.2026 (ORAL)

G. Satapathy, J.

1. These are bail applications U/S.483 of BNSS by the
petitioners for grant of bail in connection with Inspector of
Excise, E.I. & E.B. Unit-II (SD), Berhampur, Ganjam PR
No. 27 of 2026-27 corresponding to Special Case No.52 of
2026 (NDPS) pending in the file of learned Sessions
BLAPL No. 6890 of 2026 along with other cases
Page 1 of 4

Judge-cum-Special Judge, Ganjam, for commission of
offence punishable U/S.20(b)(ii)(C) of the NDPS Act, on
the main allegation of jointly transporting 21Kgs of
Contraband Ganja in an auto-rickshaw bearing Regd.
No.OD-24A-3312.
2. Heard, Ms. Swagatika Panda, learned counsel for
the petitioners in BLAPL Nos. 6890 & 7485 of 2026, Mr.
Suchit Kumar Nayak, learned counsel appearing virtually
for the petitioner in BLAPL No. 8557 of 2026 and Mr. C.
Mohanty, learned Addl. PP in these matters and perused
the record. On being queried about the criminal
antecedents of the petitioners, Ms. Panda and Mr. Nayak
jointly volunteer to withhold bail to the petitioners, if they
are found to have any criminal antecedent for commission
of offence under NDPS Act.
3. Admittedly, the petitioners were taken into custody
on 15.04.2026, but in the meantime, PR has already been
submitted, however, the trial is yet to commence and,
therefore, the trial would definitely take some time. It is,
however, claimed that the petitioners are not having any
criminal antecedent of similar nature. In view of the
BLAPL No. 6890 of 2026 along with other cases
Page 2 of 4

aforesaid facts and circumstances and on going through
the materials placed on record together with the claim of
the petitioners for not having any criminal antecedents,
the petitioners would be considered to have satisfied the
conditions of Section 37 of NDPS Act, if they are not
having any criminal antecedent for commission of offences
under NDPS Act.
4 . For the reasons stated hereinabove and taking into
account the custodial period of the petitioners, this Court
without expressing any view on merit, admits each of the
petitioners to bail, but subject to verification of their
criminal antecedents for commission of offence under
NDPS Act.
5. Hence, these three bail applications of the
petitioners namely Simanchal Parida (BLAPL No. 6890 of
2026); Simanchal Pradhan (BLAPL No. 7485 of 2026) and
Subhankar Digal (BLAPL No. 8557 of 2026) stand allowed
and each of the petitioners is allowed to go on bail on
furnishing bail bonds of Rs.1,00,000/- (Rupees One Lakh)
each with two solvent sureties for the like amount to the
BLAPL No. 6890 of 2026 along with other cases
Page 3 of 4

satisfaction of the learned Court in seisin of the case on
such terms and conditions as deem fit and proper by it.
In view of the specific submission advanced for the
petitioners, the benefit of the aforesaid order shall not be
extended to the concerned petitioner(s), if he/they is/are
found to have criminal antecedent(s) for commission of
offence under NDPS Act.
6 . Accordingly, these BLAPLs stand disposed of. Issue
urgent certified copy of the order as per Rules. 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.

(G. Satapathy)
Judge







Orissa High Court, Cuttack,
nd
Dated the 2 day of September, 2026/S.Sasmal
Signature Not Verified
BLAPL No. 6890 of 2026 along with other cases
Page 4 of 4

Digitally Signed
Signed by: SUBHASMITA SASMAL
Designation: Sr. Stenographer
Reason: Authentication
Location: High Court of Orissa
Date: 02-Sep-2026 16:49:49