Sambit Mishra vs Republic Of India (Cbi) .... Opposite ... on 19 August, 2025

[Cites 2, Cited by 0]

Orissa High Court

Sambit Mishra vs Republic Of India (Cbi) .... Opposite ... on 19 August, 2025

Bench: V. Narasingh

         IN THE HIGH COURT OF ORISSA AT CUTTACK

                    ABLAPL No.9603 of 2025

     Sambit Mishra                ...          Petitioner
                                   Ms. S. Jena, Advocate

                         -versus-
     Republic of India (CBI) ....          Opposite Party
                           Mr. S. Nayak, Retainer Counsel

                      CORAM: JUSTICE V. NARASINGH
                          ORDER

Order                   19.08.2025
No.
01. 1.     Heard learned counsel for the Petitioner and

learned counsel for the Republic of India (CBI).

2. The Petitioner is seeking pre-arrest bail in connection with DSPE, CBI, ACB P.S. Case No. RC01 52025A0008 pending on the file of learned Special Judge, CBI, Bhubaneswar, for commission of offences punishable under Sections 120-B r/w 420, 468 and 471 of IPC, 1860 and U/s 7 of prevention of Corruption Act 1988.

3. Mr. S. Nayak, learned Retainer Counsel CBI seeks an adjournment to submit his reply to the application.

4. Reply if any be filed by 12.09.2025 and copy thereof be served on the learned counsel for the Petitioner.

Page 1 of 2

5. List this matter on 20.09.2025 along with ABLAPL No.4114 of 2025.

6. 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.

7. 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: 21-Aug-2025 13:12:33

Unlock Advanced Research with PRISMAI

Orissa High Court