HENSEN DHOBA vs STATE OF ODISHA

IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL NOs.6934 & 7775 of 2026

CNR Nos.ODHC010495962026 & ODHC010566182026

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



Purusottam Mali and another
(In BLAPL No.6934 of 2026)
Hensen Dhoba and another

(In BLAPL No.7775 of 2026) … Petitioners

Mr. R.L. Pattnaik, Advocate
(in BLAPL No.6934 of 2026)
Mr. B. Mishra, Advocate
(in BLAPL No.7775 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 Maidalpur PS Case No.23 of 2026 corresponding to
GR Case No.248 of 2026 pending in the file of learned

BLAPL Nos.6934 & 7775 of 2026 Page 1 of 4

SDJM, Nabarangpur, for commission of offences
punishable U/Ss.310(4)/310(5)/111(4) of BNS r/w
Section 27 of Arms Act, on the main allegation of
committing organized crime by congregating in an
isolated place, along with co-accused persons being
armed with lethal weapons and preparing to commit
dacoity.
3. Heard, Mr. Rajib Lochan Pattnaik, learned
counsel for the petitioner in BLAPL No.6934 of 2026; Mr.
Basudev Mishra, learned counsel for the petitioner in
BLAPL No.7775 of 2026 and Mr. P. Satpathy, 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
the accusations sought to be brought against them and
regard being had to the pre-trial detention of the
petitioner in custody since 28.02.2026 with submission
of charge sheet in the meantime and taking into account

BLAPL Nos.6934 & 7775 of 2026 Page 2 of 4

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
the mode & manner of implication of the petitioners in
this case with grant of bail to co-accused Urdhaba
Harijan in BLAPL No.3120 of 2026, this Court without
expressing any view on merit admits each of the
petitioners to bail.
5. Hence, these two bail applications of the
petitioners namely Purusottam Mali & Ajay Mali (In
BLAPL No.6934 of 2026) and Hensen Dhoba & Phabit
Bagh (In BLAPL No.7775 of 2026) are allowed and each
of the petitioners is allowed to go on bail on furnishing
bail bonds of Rs.25,000/- (Rupees Twenty-Five
Thousand) with one solvent surety for the like amount to
the satisfaction of the learned Court in seisin of the case
on such terms and conditions as deem fit and proper by
it with following condition:-
(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

BLAPL Nos.6934 & 7775 of 2026 Page 3 of 4

three(03) months from the actual date of
release from the custody.
6. The I.I.C. of Jurisdictional Police Station shall
not detain the petitioner unnecessarily after recording
his attendance beyond the time as stipulated.
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.6934 & 7775 of 2026 Page 4 of 4