BALIA @ BALARAM NAIK vs STATE OF ODISHA

IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL NOs.6426, 6427 & 6479 of 2026

CNR Nos. ODHC010462412026, ODHC010462452026
& ODHC010468292026

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



Balia @ Balaram Naik
(In BLAPL No.6426 of 2026)
Bubunu Sahoo @ Sahu
(In BLAPL No.6427 of 2026)
Jugal Kishore Sahu
(In BLAPL No.6479 of 2026) … Petitioners

Mr. C. Rout, Advocate
(in BLAPL Nos.6426 & 6427 of 2026)
Ms. M. Mulia, proxy counsel on
behalf of Mr. S.R. Mulia, Advocate
(in BLAPL No.6479 of 2026)



-versus-

State of Odisha Opposite Party
…
Mr. M.R. Patra, Addl. PP


CORAM: JUSTICE G. SATAPATHY



DATE OF HEARING & JUDGMENT:08.09.2026(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.
2. These are the bail applications U/S.483 of
BNSS by the petitioners for grant of bail in connection

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with Rengali PS Case No.119 of 2026 corresponding to
GR (CT) Case No.777 of 2026 pending in the file of
learned JMFC (Cog. Taking), Talcher, for commission of
offences punishable U/Ss.303(2)/317(2)/3(5) of BNS, on
the main allegation of stealing away 7000Kgs of copper
wires and 20,000ltrs of transformer oil.
3. Heard, Mr. Chiranjib Rout, learned counsel for
the petitioner in BLAPL Nos.6426 & 6427 of 2026; Ms.
Mamata Mulia, learned proxy counsel appearing on
behalf of Mr. Satya Ranjan Mulia, learned counsel for the
petitioner in BLAPL No.6479 of 2026 and Mr. M.R. Patra,
learned Additional Public Prosecutor in the matter and
perused the record together with the written instruction
received from the IIC, Rengali Dam Site PS, Dist-
Anugola.
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 nature of allegation raised

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against the petitioners either for transporting the stolen
articles in Mahindra Neo Bolero Vehicle or for receiving
the stolen articles and taking into account the pre-trial
detention of the petitioners in custody since 10.06.2026
with submission of charge sheet in the meantime and
keeping in view 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 trial being not likely to commence in
near future and lastly, no material being collected to
suggest that the petitioners would abscond or pose
threat to the witnesses, if released on bail, this Court
without expressing any view on merit admits each of the
petitioners to bail.
5. Hence, these three bail applications of the
petitioners namely Balia @ Balaram Naik (In BLAPL
No.6426 of 2026); Bubunu Sahoo @ Sahu (In BLAPL
No.6427 of 2026) and Jugal Kishore Sahu (In BLAPL
No.6479 of 2026) are allowed and each of the
petitioners is allowed to go on bail on furnishing bail

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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 seisin of the case on
such terms and conditions except cash surety as deem
fit and proper by it.
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 8 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: 08-Sep-2026 19:38:57

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