Orissa High Court
Sushil Kumar Senapati vs State Of Odisha (Vig.) .... Opp. Party on 11 January, 2022
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 673 of 2020
Sushil Kumar Senapati .... Petitioner
Mr.A. Das, Advocate
-versus-
State of Odisha (Vig.) .... Opp. Party
Mr. M.S. Rizvi,
Addl. Standing Counsel
Vigilance Department
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 11.01.2022
03. This matter is taken up through Video Conferencing Mode.
Heard learned counsel for the petitioner and learned counsel for the State.
This is an application under section 438 of Cr.P.C. for grant of anticipatory bail to the petitioner in connection with G.R. Case No.2 of 2019 arising out of Berhampur Vigilance P.S. Case No. 59 of 2018 pending in the Court of learned Special Judge (Vigilance), Phulbani for alleged commission of offences under section 13(2) read with sections 13(1)(d)/12 of the P.C. Act.
// 2 // Mr. M.S. Rizvi, learned Addl. Standing Counsel for the Vigilance Department on instruction submitted that the petitioner who is a Senior clerk in the office of the Tahasildar, G. Udayagiri, Kandhamal is co- operating with the investigation and appearing before the Investigating Officer as and when required after he has been granted interim protection by this Court as per the order dated 29.01.2020.
Considering the submissions of learned counsel for the respective parties, the nature of accusation against the petitioner, the conduct of the petitioner in co-operating with the investigation, the interim order dated 29.01.2020 is made absolute.
The petitioner shall continue to co-operate with investigation and appear before the Investigating Officer as and when required on receipt of the written notice and he shall not try to tamper with the evidence in any manner. Violation of any terms and conditions shall entail cancellation of anticipatory bail application.
Parties may utilize the soft copy of this order available in the High Court's website or print out thereof at par with certified copy in the manner prescribed vide Office Order dated 7th January 2022.
( S.K. Sahoo) Judge P Page 2 of 2