Orissa High Court
Smruti Ranjan Parida vs State Of Odisha .... Opp. Party on 11 January, 2022
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.15855 of 2021
Smruti Ranjan Parida .... Petitioner
Mr. B.B. Mohanty, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. A.K. Beura
Addl. Standing Counsel
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 11.01.2022
01. This matter is taken up through Video Conferencing Mode.
Heard learned counsel for the petitioner and learned counsel for the State.
This is an application under section 438 of Cr.P.C. for grant of anticipatory bail to the petitioner in connection with Chandrasekharpur P.S. Case No.482 of 2021 corresponding to C.T. Case No.6632 of 2021 pending in the Court of learned S.D.J.M., Bhubaneswar for alleged commission of offences under sections 420/408/468/471/34 of the Indian Penal Code.
Perused the F.I.R. annexed to the anticipatory bail application.
// 2 // Learned counsel for the petitioner submitted that the petitioner was in-charge operation in YATRI's Bhojan Private Ltd. Company and he tendered his resignation on 1st November, 2021 and his last working day was supposed to be on 30th November 2021 as per the contract and the petitioner was supposed to join in AMRI Hospital, Bhubaneswar with high monthly salary and on account of such resignation, the F.I.R. has been lodged against petitioner with an omnibus nature of allegation that the petitioner and others have misappropriated money of the company. Learned counsel for the petitioner further submitted that the allegations are false and fabricated and in order to create obstacles in the path of the petitioner in joining another institution, the case has been foisted and the offence are triable by Magistrate and therefore, the bail application may be favourably considered.
Learned counsel for the State opposed the prayer for bail.
Considering the submissions made by the learned counsel for the respective parties, the nature of accusation against the petitioner, after going through the documents annexed to the application and the fact that the offences are triable by Magistrate, I am inclined to release the petitioner on anticipatory bail and accordingly, this Court directs that in the event of arrest of the petitioner in connection with the aforesaid Page 2 of 2 // 3 // case, he shall be released on bail on furnishing bail bond of Rs.10,000/-(Rupees ten thousand) with two sureties each for the like amount to the satisfaction of the arresting officer with further conditions that he shall make himself available for interrogation by the I.O. as and when required and he shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing any facts to the Courts or to the investigating Officer. Violation of any of the conditions shall entail cancellation of bail.
The ABLAPL is accordingly disposed of. Parties may utilize the soft copy of this order available in the High Court's website or print out thereof at par with certified copy in the manner prescribed vide Office Order dated 7th January 2022.
( S.K. Sahoo) P Judge Page 3 of 2