NARENDRA NAIK@ARAKHITA vs STATE OF ODISHA

IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL NOs. 9323, 9525 & 10432 of 2026

CNR Nos. ODHC010692212026, ODHC010697312026
& ODHC010709732026

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


Narendra Naik @ Arakhita
(In BLAPL No.9323 of 2026)
Dusmanta Naik and others
(In BLAPL No.9525 of 2026)
Ketan Naik
(In BLAPL No. 10432 of 2026)
… Petitioners

Mr. A. Tripathy, Advocate
(In BLAPL No. 9323 of 2026)
Mr. M. K. Mohanty, Advocate
(In BLAPL No. 9525 of 2026)
Mr. P.S. Tripathy, Advocate
(In BLAPL No. 10432 of 2026)




-versus-
State of Odisha … Opposite Party
Mr. S.N. Biswal, Addl. PP


CORAM: JUSTICE G. SATAPATHY



DATE OF HEARING & JUDGMENT:16.10.2026(ORAL)

G. Satapathy, J.

1. Since these three 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.
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2. These are the bail applications U/S.483 of
BNSS by the petitioners for grant of bail in connection
with Industrial(Nisha) PS Case No.97 of 2026
corresponding to GR Case No.337 of 2026 pending in
the file of learned JMFC, Chhendipada for commission
of offences punishable U/S.310(2) of the BNS, on the
main allegation of snatching away a sum of Rs.
41,406/- and some Mobile Phones from the informant
and others.
3. Heard, Mr. Asutosh Tripathy, learned counsel
for the petitioner in BLAPL No. 9323 of 2026; Mr.
Kuldeep Mohanty, learned counsel for the Petitioners in
BLAPL No. 9525 of 2026; Mr. Partha Sarathi Tripathy,
learned counsel for the Petitioner in BLAPL No. 10432
of 2026 and Mr. S.N. Biswal, learned Additional Public
Prosecutor in the matter and perused the record.
4. After having considered the rival submissions
and taking into consideration the nature and gravity of
the offences as alleged against the petitioners vis-à-vis
BLAPL Nos.9323 of 2026 along with other cases Page 2 of 4

the accusations sought to be brought against them and
regard being had to the pre trial detention of the
petitioners in custody since 26.05.2026 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 no material being collected to suggest that the
petitioners would abscond or threaten the witnesses, if
released on bail, this Court without expressing any view
on merit admits the petitioners to bail.
5. Hence, these three bail applications of the
petitioners namely Narendra Naik @ Arakhita (In BLAPL
No.9323 of 2026), Dusmanta Naik, Rahul Naik &
Satyananda Naik @ Jaga(In BLAPL No. 9525 of 2026)
and Ketan Naik (In BLAPL No.10432 of 2026) 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 two solvent sureties each for the
like amount to the satisfaction of the learned Court in
BLAPL Nos.9323 of 2026 along with other cases Page 3 of 4

seisin of the case on such terms and conditions as
deem fit and proper by it with following conditions:-
(i) the petitioners shall report attendance
before the jurisdictional Police Station once
in a fortnight preferably on a Sunday in
each month in between 10 A.M. to 12 Noon
for three(03) months from the actual date
of release from the custody.

The I.I.C. of Jurisdictional Police Station shall
not detain the petitioners unnecessarily after recording
their attendance beyond the time as stipulated.
6. 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,
th
Dated the 16 day of October, 2026/Priyajit

Signature Not Verified
Digitally Signed
Signed by: PRIYAJIT SAHOO
Reason: Authentication
Location: HIGH COURT OF ORISSA
Date: 16-Oct-2026 15:25:48
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