Bail granted where allegations are omnibus, material witnesses examined, and no tampering risk shown.

The appellants preferred a criminal appeal under Section 14-A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, challenging the order dated 4 January 2025 by which the Special Court (SC & ST), Cuttack refused them bail in Khuntuni P.S. Case No. 186 of 2024.

The prosecution alleged that, during a Ganesh immersion procession, the accused abused members of the Scheduled Caste community by referring to their caste, assaulted them with sharp weapons, caused injuries to Sidhartha Behera and Sanjay Behera, and murdered Suryakanta Samal.

The offences alleged were under Sections 126(2), 296, 117(2), 118(2), 109, 103 and 3(5) of the Bharatiya Nyaya Sanhita, read with Sections 3(1)(r), 3(1)(s), 2(v) and 2(va) of the SC/ST Act.

The appellants contended that the eyewitness evidence was inconsistent, that some witnesses had exonerated them, and that the specific allegation of stabbing was directed against co-accused Deepak Behera.

Appellant No. 1 had been in custody since 11 September 2024 and Appellant No. 2 since 24 December 2024.

The prosecution and the informant opposed bail, relying on the eyewitness evidence, the post-mortem report, the homicidal death of the deceased, and the alleged similarity of the appellants’ case with that of co-accused Santosh Behera, whose bail application had been rejected.

The Court applied Section 14-A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, which provides an appellate remedy against an order granting or refusing bail passed by a Special Court under the Act.

The Court also considered the offences alleged under the Bharatiya Nyaya Sanhita and the relevant provisions of the SC/ST Act.

In determining bail, the Court applied the established principles that an accused is presumed innocent until proven guilty, that bail is not an adjudication of guilt or acquittal, and that securing the accused’s presence at trial is a primary consideration.

It further considered the likelihood of the accused absconding, threatening witnesses, or tampering with evidence, together with the nature of the accusation, the material collected, the period of custody, and the likely duration of the trial.

The Court distinguished the appellants’ alleged role from that of co-accused Deepak Behera and Santosh Behera, against whom the principal allegation of stabbing the deceased and injuring Sidhartha Behera appeared to be directed.

Although the post-mortem report established that the deceased died from haemorrhage and shock caused by an abdominal injury, and identified one stab wound as fatal in the ordinary course of nature, the Court found that the allegations against the present appellants were omnibus and lacked a specific attribution of the fatal stabbing.

The Court also took into account the discrepancies in the testimony of the witnesses, the fact that the material witnesses had already been examined, and the appellants’ substantial periods of custody.

Since there was no material indicating that the appellants would abscond or threaten or tamper with witnesses, and the trial was unlikely to conclude shortly, the balance favoured release on bail.

The appellants were directed to be released on bail on terms and conditions to be fixed by the concerned court, expressly excluding cash surety.

The Court clarified that its order was based on the bail considerations arising from the materials presently available and did not express any opinion on the merits of the prosecution case.