SUCHITRA MALLICK @ PAGA vs STATE OF ODISHA

IN THE HIGH COURT OF ORISSA AT CUTTACK

BLAPL NO. 6864 of 2026

CNR No. ODHC010443682026

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


Suchitra Mallick @ Paga … Petitioner
-versus-
State of Orissa … Opposite Party



For Petitioner : Mr. G. Rout, Advocate

For Opposite Party : Mr. S.C. Pradhan, Addl. PP

CORAM: JUSTICE G. SATAPATHY




DATE OF HEARING & JUDGMENT:02.09.2026(ORAL)

G. Satapathy, J.
1. This is a bail application U/S.483 of BNSS
by the petitioner for grant of bail in connection with
Airfield PS Case No.158 of 2023 corresponding to TR
nd
Case No.343 of 2023 pending in the file of learned 2
Addl. Sessions Judge, Bhubaneswar for commission
of offences punishable U/Ss.20(b)((ii)(C)/29 of the
NDPS Act.
2. The allegation against the Petitioner is
that four co-accused persons were found in
possession of 30Kgs and 100 Grams of Contraband
BLAPL No.6864 of 2026
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Ganja and on their interrogation, they disclosed that
they have brought such Contraband Ganja to supply
to the present Petitioner and three others.
3. Heard, Mr. Gajendranath Rout, learned
counsel for the Petitioner and Mr. S.C. Pradhan,
learned Addl. PP in the matter and perused the
record.
4. Although the bail application of the
Petitioner is opposed to by the learned State Counsel
for the petitioner having criminal antecedent, but
admittedly, neither the Petitioner was apprehended
from the spot nor was found in conscious possession
of any Contraband article and it is alleged that the
co-accused have brought the Contraband article to
supply the same to the Petitioner, which was
allegedly recovered from co-accused persons,
however, the co-accused persons in whose
possession the Contraband article was allegedly
recovered, have already been granted bail in BLAPL
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Nos. 11310 of 2023, 189 of 2024, 941 of 2024 &
3832 of 2024. Besides, the Petitioner is in custody
since 22.01.2026, but in the meantime, charge sheet
has already been submitted. In view of the aforesaid
facts and circumstances, and on consideration of the
materials placed on record and no Contraband article
having recovered from the possession of the
Petitioner, the Petitioner is considered to have
satisfied the conditions of Sec. 37 of NDPS Act.
5. For the reasons stated hereinabove and
the grant of bail to co-accused persons, this Court
without expressing any view on merits admits the
Petitioner to bail.
6. Hence, the bail application of the
petitioner stands allowed and the petitioner is allowed
to go on bail on furnishing bail bonds of
Rs.1,00,000/- (Rupees One Lakh) only with one
solvent surety for the like amount to the satisfaction
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of the learned Court in seisin of the case on such
terms and conditions as deem fit and proper by it.
7. Accordingly, the BLAPL stands disposed
of. 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,
nd
Dated the 2 September, 2026/Priyajit
Signature Not Verified
Digitally Signed
Signed by: SUBHASMITA SASMAL
Designation: Sr. Stenographer
Reason: Authentication
Location: HIGH COURT OF ORISSA
Date: 02-Sep-2026 20:01:22
BLAPL No.6864 of 2026
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