Orissa High Court
ABLAPL/19660/2019 on 18 February, 2020
Author: S.Pujahari
Bench: S.Pujahari
ABLAPL No.19660 of 2019
03. 18.2.2020 It is submitted by Mr. Mishra, learned counsel
for the petitioner that since the petitioner is a
whistleblower and got information under the Right to
Information Act that some ineligible persons are getting
pension under Madhu Babu Pension Yojana, he has
been falsely indicted in this case and as such, he be
released on pre-arrest bail.
However, learned counsel for the State has
sought for an adjournment to verify such allegation.
Considering such submission, the matter be
listed on 24.3.2020.
But taking note of the letter of the D.L.C.,
Jagatsinghpur available in the case diary wherein he
has stated that the petitioner was engaged as a Data
Entry Operator through outsourcing agency and his
work was satisfactory one and he had no official role in
sanction of loan to Nirman Shramiks (construction
workers) for house, as an interim measure, it is directed
that the petitioner shall not be arrested in the
meanwhile in connection with Tirtol P.S. Case No.372 of
2019 corresponding to G.R. Case No.53 of 2019 pending
in the court of learned S.D.J.M., Jagatsinghpur subject
to the condition that he shall cooperate with the
investigation.
2
Urgent certified copy of this order be granted on
proper application.
.......................
S.Pujahari, J.
PKS