Arjun Paul @ Pal vs State Of Odisha .... Opposite Party on 20 May, 2025

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Orissa High Court

Arjun Paul @ Pal vs State Of Odisha .... Opposite Party on 20 May, 2025

Bench: V. Narasingh

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                        ABLAPL No.5473 of 2025

         Arjun Paul @ Pal              ....               Petitioner
                                        Mr. S. Dash, Advocate
                                -versus-

         State of Odisha               ....        Opposite Party
                                                 Mr. S. Jena, ASC

                           CORAM: JUSTICE V. NARASINGH

                                  ORDER

Order                           20.05.2025
No.
03.     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 S.D.J.M, Nilgiri, arising out of Nilgiri P.S. Case No.159 of 2025 for commission of offences punishable under Sections 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 the Petitioner has deposited a sum of Rs.50,000/-

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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) Vacation Judge PKS Signature Not Verified Digitally Signed Signed by: PRADEEP KUMAR SWAIN Reason: Authentication Location: Orissa High Court, Cuttack Date: 22-May-2025 13:15:08 Page 3 of 3

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