Akash Kumar Ray @ Kalia vs State Of Odisha

V. Narasingh, J

1. It is submitted by the learned counsel for the Petitioner that the alias name of the Petitioner has been wrongly reflected in the cause title, in as much as the name of the Petitioner is Kalia instead of Ashu. Memo to the said effect is taken on record.

Heard learned counsel for the Petitioner and learned counsel for the State.

The Petitioner is seeking pre-arrest bail in connection with C.T. Case No.1395 of 2025 pending on the file of learned J.M.F.C.-V, Bhubaneswar, arising out of Bharatpur P.S. Case No.452 of 2025 for commission of offences punishable under Section 191(2)/191(3)/326(f)/351(2)/190 of BNS, 2023 read with Section 3 and 4 of Explosive Substances Act.

It is submitted by the learned counsel that omnibus allegations have been made and no one has injured in the incident and the Petitioner does not have any criminal proclivity. Hence, the Petitioner may be protected by pre-arrest bail.

Learned counsel for the State opposes the prayer for pre-arrest bail.

Taking into account the nature of allegations and the punishment prescribed, this Court directs that on surrendering within three weeks hence and moving for bail, the Petitioner shall be released on bail by the learned Court in seisin on such terms as deemed just and proper subject to verification of criminal antecedent of similar nature and the nature of the injury.

If it comes to the fore that the Petitioner has any such criminal antecedent and the injured has suffered any grievous injury, this order shall not be given effect to.

It is needless to state that the Petitioner shall cooperate with the ongoing investigation.

Accordingly, the ABLAPL stands disposed of.