GHASIRAM SAHU vs STATE OF ODISHA

IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA NO.191 of 2026
CNR NO. ODHC010106082026

(In the matter of an appeal U/S.14-A(2) of SC & ST
(PoA) Act).

Ghasiram Sahu & others … Appellants
-versus-
State of Orissa and another … Respondents



For Appellants : Mr. M.Sahu, Advocate

For Respondents : Mr. C.Mohanty, Addl. PP


CORAM: JUSTICE G. SATAPATHY



DATE OF HEARING & JUDGMENT:09.09.2026(ORAL)

G. Satapathy, J.

1. This Criminal Appeal in the nature of bail
U/S.14-A of the Scheduled Caste & Scheduled Tribe
(Prevention of Atrocities) Act, 1989 together with
amendment Act, 2016 (in short, “the Act”) is directed
against the impugned order dated 05.02.2026 passed
in Special GR Case No.02 of 2026 by which the learned
Additional Sessions Judge-Cum-Special Judge, Sonepur,
has refused to grant bail to the appellants in connection
with Dunguripali PS Case No.20 of 2026, for
commission of offences U/Ss.296/ 115(2)/ 351(2)/
CRLA No.191 of 2026 Page 1 of 4

109/118(2)/74/3(5) of the BNS r/w. Section 3(1)(r)/
3(1)(s)/3(2)(v) of the Act, on the main allegation of
attempting to the life of the injured Swantantra Bahuk,
Sujata Bahuk, Bidesh Bahuk and Barsarani Pande @
Bahuk belonging to SC category by attacking them with
deadly weapons, along with co-accused persons by
taking advantage of their caste.
2. Heard, Mr. Mahadev Sahu, learned
counsel appearing virtually for the appellants and Mr.
C.Mohanty, learned Additional Public Prosecutor in the
matter and perused the record. None appears for the
informant/victim despite being duly intimated as
apprised by learned Addl. PP.
3. After having considered the rival
submissions and taking into consideration the nature
and gravity of the offences alleged against the
appellants vis-a-vis the accusations sought to be
brought against them and regard being had to the pre-
trial detention of the appellants in custody since
07.01.2026 with submission of charge sheet in the
meantime and keeping in view the other circumstance
CRLA No.191 of 2026 Page 2 of 4

on record in entirety including the inherent right of the
accused-appellants to be presumed innocent until
proven guilty at the trial and the nature & number of
injuries sustained by the injured and lastly, no
material being placed on record to suggest that the
appellants would abscond or pose threat to the
witnesses, if released on bail, this Court without
expressing any view on the merits, considers it proper
to admit the appellants to bail.
4. Hence, the CRLA stands allowed and the
impugned order is, hereby, set aside. Consequently,
the appellants are directed to be released on bail on
such terms and conditions except cash surety as
deem fit and proper by the learned Court in seisin over
the matter with following conditions:-

(i) the appellants shall not indulge in any
criminal activities,
(ii) the appellants shall not induce, influence
or coerce any of the witnesses acquainted with
the facts of the case so as to dissuade them
from disclosing such facts before the Court &
(iii) the appellants shall not contact the injured
persons and their family members.

CRLA No.191 of 2026 Page 3 of 4

5. 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,
th
Dated the 9 day of September, 2026/Kishore

Signature Not Verified
Digitally Signed
Signed by: KISHORE KUMAR SAHOO
Reason: Authentication
Location: High Court of Orissa
Date: 09-Sep-2026 19:11:56
CRLA No.191 of 2026 Page 4 of 4