Orissa High Court
Rajashree Panda vs Cbi .... Opposite Party on 2 September, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.9994 of 2025
Rajashree Panda .... Petitioner
Mr. B.P. Das, Advocate
-versus-
CBI .... Opposite Party
Mr. S. Nayak, Retainer Counsel
(CBI)
CORAM: JUSTICE V. NARASINGH
ORDER
Order 02.09.2025 No. 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 PS Case No. RC0152025A0008 dated 06.08.2025 pending on the file of learned Special Judge, CBI, Bhubaneswar for commission of offences punishable under Sections 120-B, 420, 468, 471 of IPC r/w Section 7 of the Prevention of Corruption Act, 1988.
3. List this matter on 20.09.2025 along with ABLAPL Nos.9616 and 9603 of 2025.
4. As an interim measure, it is directed that the Petitioner shall not be taken into custody in Page 1 of 2 connection with the aforesaid case till the next date.
5. It is needless to say that the Petitioner shall cooperate with the Investigating Agency.
(V. NARASINGH) Judge Jina Signature Not Verified Digitally Signed Signed by: JINA DIGAL Page 2 of 2 Reason: Authentication Location: High Court of Orissa Date: 04-Sep-2025 12:07:16