Orissa High Court
BLAPL/10722/2019 on 28 May, 2020
Author: D. Dash
Bench: D. Dash
BLAPL NO. 10722 OF 2019
BLAPL NO.10722 OF 2019
AND
I.A. NO.1315 OF 2019
10. 28.05.2020: This is the third journey of this petitioner who is in
custody in connection with Bhandaripokhari P.S. Case
No. 115 of 2013 corresponding to CBI/ SPE/SCB/KOL
R.C.-14/S/2014-KOL arising out of SPE Case No. 09 of
2014 on the file of learned ACJM-cum-Special CJM, (CBI),
Bhubaneswar running for alleged commission of offence
under section 467/468/511/420/34 of the IPC read with
section 4/5/6 of the Prize Chits & Money Circulation
Schemes (Banning) Act in filing this application under
section 439 of the Cr.P.C. for his release on bail.
Heard learned counsel for the petitioner and
learned counsel for the State.
Considering the submissions made and on going
through the materials available on record as also giving a
careful reading to the earlier order dated 08.08.2019
passed by this Court in BLAPL No.3428 of 2019, further
keeping in view the surrounding circumstances of the
case; finding no such changing circumstances; I am not
inclined to reconsider the prayer for grant bail nor to
accept the prayer for grant of interim bail to the petitioner.
The BLAPL and the I.A are accordingly dismissed.
..........................
D. Dash, J.
The petitioner being an Ex-Serviceman formed one NGO with the aim and Narayan