SAHIL RAULO @ SAHIL RAULA @ GUNJAN vs STATE OF ODISHA

Court
Odisha High Court

IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL NOs.5649 & 5654 of 2026
CNR Nos. ODHC010417852026 & ODHC010417872026
(In the matter of applications under Section 483 of
BNSS, 2023).



Sahil Raulo @ Sahil Raula @ Gunjan
(In BLAPL No.5649 of 2026)
Santunu Sethy @ Santunu Sethi
(In BLAPL No.5654 of 2026)
… Petitioners

Mr. R.N.Rout, Advocate
(in both the bail applications)




-versus-

State of Orissa … Opposite Party
Mr. R.B.Mishra, Addl. PP
Mr.B.Karna, Advocate for the Informant


CORAM: JUSTICE G. SATAPATHY



DATE OF HEARING & JUDGMENT:08.09.2026(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 Kabisuryanagar PS Case No.232 of 2026
corresponding to GR Case No.228 of 2026 pending in the

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file of learned JMFC, Kabisuryanagar for commission of
offences punishable U/Ss. 109(1)/l15(2)/118(1)/190/
333 of BNS, on the main allegation of committing
rioting, along with other accused persons being armed
with deadly weapons and attempting to the life of
injured Akhaya Kumar Patra, Ajaya Kumar Patra and
Tukula Patra by assaulting them with such lethal
weapons.
3. Heard, Mr. Rajendra Narayan Rout, learned
counsel for the petitioners; Mr.Bikash Karna, learned
counsel for the informant and Mr. R.B.Mishra, learned
Additional Public Prosecutor in these matters and
perused the record.
4. At the outset, Mr.Rajendra Narayan Rout,
learned counsel for the petitioners brings it to the notice
of the Court that co-accused Shantilata Behera & others
standing on similar footing have already been granted
bail by a Co-ordinate Bench of this Court in ABLAPL No.
5095 of 2026. Mr. Rout by highlighting the above,
accordingly, prays to grant bail to the petitioners on the

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same stipulation as imposed by the Co-ordinate Bench in
ABLAPL No. 5095 of 2026. Perused the said order
passed by the Co-ordinate Bench in ABLAPL No. 5095 of
2026, wherein the release of co-accused persons who
appears to be standing on similar footing is further
stipulated by not to extend the benefit of the said order
to the accused persons therein, if they are having
antecedents or anyone from the side of the informant
receiving grievous injury during the alleged incident and
the order shall still be acted upon if the petitioners in
ABLAPL No. 5095 of 2026 or anyone from their side
equally receiving grievous injury, but the said order has
not been challenged by the informant/State in any forum
as admitted by Mr.Bikash Karna, learned counsel for the
informant or by the State counsel. The present
petitioners are in custody since 22.04.2026 and in the
meantime, charge sheet has already been submitted.
Besides, the allegation appearing in the FIR discloses
that the petitioners and 18 others have attacked the
injured persons.

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5. In the aforesaid premises and on consideration
of materials placed on record together with grant of bail
to co-accused Shantilata Behera & others in ABLAPL No.
5095 of 2026, this Court without expressing any view on
merit admits each of the petitioners to bail on the same
terms and conditions as imposed on the co-accused in
ABLAPL No. 5095 of 2026.
6. Hence, these two bail applications of the
petitioners namely Sahil Raulo @ Sahil Raula @ Gunjan
(In BLAPL No.5649 of 2026) and Santunu Sethy @
Santunu Sethi (In BLAPL No.5654 of 2026) are allowed
and each of the petitioners is allowed to go on bail on
same bail amount on such terms and conditions as
deem fit and proper by the Court in seisin over the
matter.
7. In view of the specific submission as advanced
for the petitioners, the benefit of this order shall not be
extended to the petitioners, if the concerned
petitioner(s) is/are having criminal antecedent and
anyone from the side of the informant has received

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grievous injury/injuries during the alleged incident,
provided further the petitioners shall still be released on
bail, if the petitioners or anyone from their side has
equally received grievous injury/injuries.
8. Accordingly, both the 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,
th
Dated the 08 day of September, 2026/Kishore
Signature Not Verified
Digitally Signed
Signed by: KISHORE KUMAR SAHOO
Reason: Authentication
Location: High Court of Orissa
Date: 08-Sep-2026 20:33:22

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