Orissa High Court
Sai Sagar Kar vs Central Bureau Of .... Opposite Party on 4 September, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 10089 of 2025
Sai Sagar Kar .... Petitioner
Mr. B.P. Das, Advocate
-versus-
Central Bureau of .... Opposite Party
Investigation (CBI)
Mr. S. Trivedi, Advocate
on behalf of
Mr. S. Nayak,
Spl. P.P.-cum-Retainer Counsel
CBI
CORAM: JUSTICE V. NARASINGH
ORDER
Order No. 04.09.2025
01. 1. Heard learned counsel for the Petitioner and
learned counsel for the CBI.
2. The Petitioner is seeking pre-arrest bail in connection with DSPE, CBI, ACB Bhubaneswar P.S. Case No.RC0152025A0008 of 2025 pending on the file of learned Special Judge, CBI, Bhubaneswar for commission of offences punishable under Sections 120-B/420/468/471 of IPC and Section 7 of Prevention of Corruption Act.
3. Learned counsel Mr. S. Trivedi on behalf of Mr. S. Nayak, learned Retainer Counsel for the CBI seeks an adjournment to file objection.
Page 1 of 24. List this matter on 20.09.2025 along with ABLAPL No.9603 of 2025.
5. As an interim measure, it is directed that the Petitioner shall not be taken into custody in connection with the aforesaid case, till the next date.
6. It is needless to say that the Petitioner shall cooperate with the Investigating Agency.
(V. NARASINGH) Judge Ayesha Signature Not Verified Digitally Signed Signed by: AYESHA ROUT Reason: Authentication Location: High Court of Orissa, Cuttack Date: 04-Sep-2025 21:06:29 Page 2 of 2