DIBYASINGH PRADHAN vs STATE OF ODISHA

IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL NOs.6928 & 8478 of 2026

CNR Nos.ODHC010486852026 & ODHC010625132026

(In the matter of applications under Section 483 of
BNSS, 2023).



Lankeswar Digal
(In BLAPL No.6928 of 2026)
Dibyasingh Pradhan

(In BLAPL No.8478 of 2026) … Petitioners

Mr. K. Mohanty, Advocate
(in BLAPL No.6928 of 2026)
Mr. J. Behera, Advocate
(in BLAPL No.8478 of 2026)



-versus-

State of Orissa Opposite Party
…
Mr. P. Satpathy, Addl. PP


CORAM: JUSTICE G. SATAPATHY



DATE OF HEARING & JUDGMENT:03.09.2026(ORAL)

G. Satapathy, J.

1. 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.
2. These are the bail applications U/S.483 of
BNSS by the petitioners for grant of bail in connection
with OIC Excise Station, Nayagarh PR No.203 of 2025-
26 corresponding to Spl. 2(a)CC Case No.01 of 2026 (TR

BLAPL Nos.6928 & 8478 of 2026 Page 1 of 4

Case No.70 of 2026) pending in the file of learned
Additional Sessions Judge, Nayagarh, for commission of
offences punishable U/S.20(b)(ii)(C) of NDPS Act, on the
main allegation of possessing 21Kgs of Contraband
Ganja on the road.
3. Heard, Mr. Kuldeep Mohanty, learned counsel
for the petitioner in BLAPL No.6928 of 2026; Mr.
Jayadeba Behera, learned counsel for the petitioner in
BLAPL No.8478 of 2026 and Mr. P. Satpathy, learned
Additional Public Prosecutor in the matter and perused
the record. On being queried about the criminal
antecedent of the petitioners, Mr. Mohanty and Mr.
Behera jointly volunteer to withhold bail to the
petitioners, if he/they is/are found to have any criminal
antecedent for commission of offence under NDPS Act.
4. Admittedly, the petitioners were taken into
custody since 03.01.2026, but in the meantime, PR has
already been submitted, however, the trial is yet to
commence and, therefore, the trial would take some
time. In the peculiar facts and circumstances and on

BLAPL Nos.6928 & 8478 of 2026 Page 2 of 4

consideration of materials placed on record together with
the claim of the petitioners for not having any criminal
antecedent of similar nature, the petitioners would be
considered to have satisfied the conditions of Section 37
of NDPS Act, if he/they is/are not having any criminal
antecedent for commission of offences under NDPS Act.
5. For the reasons stated hereinabove and taking
into account the custody 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 antecedent for commission of offence
under NDPS Act.
6. Hence, these two bail applications of the
petitioners namely Lankeswar Digal (In BLAPL No.6928
of 2026) and Dibyasingh Pradhan (In BLAPL No.8478 of
2026) are allowed and each of the petitioners is allowed
to go on bail on furnishing bail bonds of Rs.1,00,000/-
(Rupees One Lakh) with two solvent sureties each for
the like amount to the satisfaction of the learned Court

BLAPL Nos.6928 & 8478 of 2026 Page 3 of 4

in seisin of the case on such terms and conditions as
deem fit and proper by it.
In view of the specific submission as advanced
for the petitioners, the benefit of this order shall not be
extended to the concerned petitioner(s), if he/they
is/are found to have any criminal antecedent for
commission of offences under NDPS Act.
7. 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.

(G. Satapathy)
Judge






Orissa High Court, Cuttack,
rd
Dated the 3 day of September, 2026/Subhasmita
Signature Not Verified
Digitally Signed
Signed by: SUBHASMITA DAS
Designation: Sr. Stenographer
Reason: Authentication
Location: High Court of Orissa
Date: 03-Sep-2026 19:50:40

BLAPL Nos.6928 & 8478 of 2026 Page 4 of 4