Orissa High Court
Arjun Paul vs State Of Odisha .... Opposite Party on 13 May, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.5473 of 2025
Arjun Paul .... Petitioner
Mr. S. Dash, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. C.R. Swain, AGA
CORAM: JUSTICE V. NARASINGH
ORDER
Order 13.05.2025
No.
01. 1. Heard learned counsel for the Petitioner and
learned counsel for the State.
2. The Petitioner is seeking pre-arrest bail in connection with C.T. Case No.260 of 2025 pending on the file of learned JMFC, Nilgiri, arising out of Nilgiri P.S. Case No.159 of 2025 for commission of offences punishable under Section 406/409/34 of IPC.
3. It is submitted by the learned counsel that taking into account the nature of allegations, relating to defalcation of money during implementation of scheme with regard to establishment of "Goat Kid Nursery" under NRLM and the Petitioner has deposited a sum of Page 1 of 3 Rs.50,000/- in the meanwhile. Hence, it is stated that custodial interrogation of the Petitioner is not necessary.
4. Learned counsel for the State opposes the prayer for pre-arrest bail and submits that deposit of the amount shows prima facie complicity of the Petitioner.
5. Learned counsel for the Petitioner per contra submits that the same is without prejudice to the rights and contentions of the parties and that ought not to be held as acknowledgement of the Petitioner's guilt.
6. Taking into account the nature of allegations, this Court is persuaded to hold that custodial interrogation of the Petitioner is not necessary. Hence, this Court directs that on surrendering within three weeks hence and moving for bail, the Petitioner shall be released on bail by the learned Court in seisin on such terms as deemed just and proper subject to verification of criminal antecedent of similar nature.
7. If it comes to the fore that the Petitioner has any such criminal antecedent, this order shall not be given effect to.
8. Before releasing the learned Court shall verify as to whether order of this Court has been Page 2 of 3 assailed before the Apex Court and if so, the result thereof.
9. It is needless to state that the Petitioner shall cooperate with the ongoing investigation.
10. Accordingly, the ABLAPL stands disposed of.
(V. NARASINGH) Judge Jina Signature Not Verified Digitally Signed Signed by: JINA DIGAL Page 3 of 3 Reason: Authentication Location: High Court of Orissa Date: 15-May-2025 11:38:41