Pintu @ Pradyumna Kumar Nanda And Others vs State Of Odisha

G. Satapathy, J

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.

These three bail applications are U/S.483 of BNSS by the petitioners for grant of bail in connection with Angul PS Case No.43 of 2026 arising out of GR Case No.102 of 2026 for commission of offences punishable U/Ss. 189(2)/140(2)/115(2)/190 of BNS pending in the Court of learned SDJM, Angul, on the main allegation of abducting the victim Pravat Kumar Pradhan and attempting to his life by assaulting and robbing his valuables showing arms and obtaining his signature forcibly on some papers regarding payment of some amount in future.

Heard, Mr. Dharanidhar Nayak, learned Sr. counsel who is being assisted by Mr. Akash Bhuyan, learned counsel for the Petitioner in BLAPL No. 874 of 2026; Mr. Rakesh Behera, learned counsel for the Petitioners in BLAPL Nos. 2016 & 2017 of 2026; Mr. Amit Prasad Bose, learned counsel for the informant in BLAPL No. 874 of 2026 & Mr. P. Satpathy, learned Addl. PP in the matter and perused the record.

Mr. Amit Prasad Bose, learned counsel for the informant in BLAPL No. 874 of 2026 while elaborating his submission makes it clear that the Petitioner Satyabrata Samal @ Bangara along with co-accused Gunil Kumar Nayak had allegedly picked up the victim and took him to the house of the Petitioner-Pintu @ Pradyumna Kumar Nanda, but subsequently, they threw the victim under Mango tree near the Police Station, however, the forwarding report of the Petitioner Pintu @ Pradyumna Kumar Nanda discloses the following:-

"Further, it is ascertained that there was dispute between the victim Pravat Kumar Pradhan and accused Pradyumna Kumar Nanda over the outstanding money. In this connection Pradyumna Kumar Nanda had lodged a FIR against the victim Pravat Kumar Pradhan at Angul P.S which refers to Angul P.S Case No. 1022 Dt. 12.10.2025 U/S-316(2)/318(4)/296/351(2) BNS and the case has been Charge Sheeted vide CS No-1220 Dt.27.11.2025 against the victim Pravat Kumar Pradhan. On 15.01.2026 at about 10A.M the victim Pravat Kumar Pradhan had been to Registrar office, Angul for his work. At about 12.30 PM, Pradyumna Kumar Nanda arrived there for his work. Seeing the victim, Pintu @ Pradyumna Kumar Nanda asked him where is his money and scolded him and dragged him holding his collar and threatened against dire consequence. Saying so he forcibly took away the victim in a scooty to an abandoned place located at Durga Vihar, Angul via-hotel Kamalesh, Raj hotel chhak where he along with his associates detained him under a tree and covered him in a blanket and assaulted the victim. By that time Pintu Nanda asked his associates to open the gun to shoot. Saying so he took away his signature in a paper. Then he brought him and left at Angul PS."

It is also borne out from the record that the victim has not sustained any kind of injuries. Besides, the submission as advanced for the informant discloses allegation against Satyabrata Samal @ Bangara for forcibly taking away the victim, but the forwarding report of Petitioner Pintu @ Pradyumna Kumar Nanda discloses that the victim was forcibly taken away by the Petitioner-Pintu @ Pradyumna Kumar Nanda, however, the Petitioner Pintu @ Pradyumna Kumar Nanda & Satyabrata Samal @ Bangara are two different persons. There are allegedly some monetary transactions between the victim and the Petitioners Pintu @ Pradyumna Kumar Nanda. In the meantime, charge sheet has already been submitted, but the Petitioners are in custody since 15.01.2026. In the aforesaid facts and circumstances and taking into account the pre-trial detention of the petitioners in custody with submission of charge sheet, this Court without expressing any view on merits admits each of the Petitioners to bail, but subject to certain condition.

Hence, all the three bail applications of the Petitioners namely Pintu @ Pradyumna Kumar Nanda, Satyabrata Samal @ Bangara & Kuna @ Premananda Dash in BLAPL Nos. 874, 2016 and 2017 of 2026 stand allowed and they are allowed to go on bail on furnishing bail bonds of Rs.50,000/- (Rupees Fifty Thousand) each with one solvent surety for the like amount to the satisfaction of the learned Court in seisin of the case in each of the five cases on such terms and conditions as deem fit and proper by it with following conditions:-

(i) the petitioners shall not contact the victim or visit his house and

(ii) the petitioners shall not threaten/ induce/ influence/coerce any of the witnesses including the victim and his family members acquainted with the facts of the case so as to dissuade them from disclosing such facts before the Court.

Accordingly, these three bail applications stand 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.