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Laxman @ Laxman Bhoi @ Mitu Bhoi @ Mitu vs State Of Odisha

Orissa High Court · Decided on 5 March 2026 · Citation: (2026) 03 OHC CK 1030

HON’BLE JUDGES
G. Satapathy, J
ACTS & SECTIONS REFERRED
Bharatiya Nyaya Sanhita, 2023 — Section 85, 108, 115(2) · Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483
RESULT
Disposed Of
CASE NUMBER
Bail Application No. 9730 Of 2025
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Judgment

7 paragraphs · 354 words

G. Satapathy, J

1.

This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2.

This is an application U/S.483 of BNSS by the petitioner for grant of bail in connection with Khaparakhol Case P.S. Case No.184 of 2025 corresponding to G.R. Case No. 973 of 2025 pending in the file of SDJM, Patnagarh, being charge sheeted for commission of offences punishable U/Ss. 85/115(2)/108 of BNS, on the main allegation of abetting commission of suicide of his wife by subjecting her to torture and cruelty by assaulting her.

3.

Heard Mr. Tara Prasad Mohapatra, learned counsel for the petitioner and Mr. P. Satpathy, learned Addl. PP 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 petitioner vis-à-vis the accusations sought to be brought against him and regard being had to the pre-trial detention of the petitioner in custody since 17.08.2025 with submission of charge sheet in the meantime and taking into account the opinion of the doctor as to the cause of death of the deceased to be on account of poisoning and its complications and there being no injury found on the person of the deceased and keeping in view the other circumstances on record in entirety including the inherent right of the accused to be presumed innocent until proven guilty at the trial, this Court without expressing any view on merit, admits the Petitioner to bail.

5.

Hence, the bail application of the Petitioner stands allowed and the Petitioner is allowed to go on bail on furnishing bail bonds of Rs.25,000/- (Rupees Twenty-five Thousand) only 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 as deem fit and proper by it.

6.

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.