Ramachandra Sahoo vs. State Of Odisha

1. Heard learned counsel for the respective parties.

Instant petition has been filed under Section 482 BNSS by the petitioner seeking pre-arrest bail in connection with Nimapara P.S. Case No.01 of 2026 corresponding to G.R. Case No.09 of 2026 pending in the court of learned J.M.F.C., Nimapara on the grounds stated.

Perused the FIR as at Annexure-1. It is submitted that the brother of the petitioner is involved in the incident and the report as per Annexure-2 is against the informant. With such other details pleaded on record, Mr. Pati, learned counsel for the petitioner would submit that the allegations as per Annexure-1 are false motivated, inasmuch as, there is evidence on record to show supply of materials and as such, no fake GST bills has been managed by the petitioner. Recorded the objection of the State and also learned counsel for the informant. Considering the submissions of learned counsels for both the sides and State. This Court, though not in favour of granting pre-arrest bail to the petitioner but is of the view that he should instead be directed to surrender before the learned court below for being released with conditions having regard to the nature of allegations revealed from the FIR dated 5th January, 2026. 4. Accordingly, it is ordered.

In the result, the ABLAPL petition stands disposed of with a direction to the petitioner to surrender before learned J.M.F.C., Nimapara within a fortnight from today and in the event, he surrenders in compliance thereof, shall be released on bail in connection with G.R. Case No.09 of 2026 on furnishing a bail bond of Rs.30,000/- (rupees thirty thousand) with one solvent surety for the like amount to the satisfaction of the court below, which shall be at liberty to impose such other suitable conditions as deemed just and proper in the facts and circumstances of the case.

Issue urgent certified copy of this order as per rules.