Trilochan Samal vs State Of Odisha .... Opposite Party on 21 June, 2023

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Orissa High Court

Trilochan Samal vs State Of Odisha .... Opposite Party on 21 June, 2023

Bench: V. Narasingh

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     BLAPL No.6315 of 2023

                 Trilochan Samal                  ....                  Petitioner
                                                        Mr. S.S. Ray, Advocate

                                           -versus-

             State of Odisha                      ....             Opposite Party
                                                        Mr. P.K. Maharaj, ASC

                               CORAM: JUSTICE V. NARASINGH

                                         ORDER

21.06.2023 Order No.

01. 1. Heard learned counsel for the Petitioner and learned counsel for the State.

2. The Petitioner is an accused in connection with G.R. Case No.869 of 2023, pending in the Court of the learned J.M.F.C., Aska, arising out of Aska P.S. Case No.282 of 2023 for alleged commission of offences under Sections 409/506/507/34 IPC.

3. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge, Aska by order dated 26.05.2023 in the aforementioned case, the present BLAPL has been filed.

4. It is submitted by the learned counsel that the Petitioner is in custody since 18.05.2023 on the allegation of collecting money to the tune of Rs.2,34,989/- on behalf of Muthoot Micro Finance Limited and not depositing the same misappropriated the money.

5. It is further submitted that since investigation has progressed substantially and the Petitioner is the first offender, he may be released on bail.

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6. Learned counsel for the State opposes the prayer during currency of investigation.

7. Taking note of period of custody and the punishment prescribed, this Court directs the Petitioner to be released on bail on such terms to be fixed by the learned Court in seisin.

8. Additionally, it is directed that Petitioner shall furnish cash security of Rs.1,00,000/- (rupees one lakh) before the learned Court in seisin. The same shall be kept in a short term interest bearing account to be pledged in the name of the court and subject to final outcome of the trial.

9. It shall be open to the Informant to seek release of the amount in accordance with law.

10. Accordingly, the BLAPL stands disposed of.

11. Urgent certified copy of this order be granted as per rules.

(V. NARASINGH) Judge PKS Signature Not Verified Digitally Signed Signed by: PRADEEP KUMAR SWAIN Designation: A.R-cum-Senior Secretary Reason: Authentication Location: Orissa High Court Date: 21-Jun-2023 21:30:23 Page 2 of 2

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