Orissa High Court
BLAPL/1466/2020 on 13 July, 2020
Author: B.P. Routray
Bench: B.P. Routray
BLAPL No.1466 of 2020
10. 13.07.2020 This matter is taken up through video conferencing.
This is an application under Sec.439 Cr.P.C. for bail
and the offences alleged are under Secs.419/420/120-B/201/
467/468/471, I.P.C.
Heard learned counsel for the petitioner as well as
learned counsel for the State-opposite party.
The petitioner has worked as Cashier in the Bank in
question and he is inside custody since 29.12.2019.
It is submitted on behalf of the petitioner that in the
meantime investigation has been completed resulting submission of
charge-sheet for the aforesaid offences. It is further submitted that
the petitioner joined in the Bank on 1.7.2019 and during his
tenure, three cheques out of total 11 cheques were processed at the
instruction of the Bank Manager.
Having considered the submissions and the limited
role played by the petitioner as well as the fact of completion of
investigation, it is directed to release the petitioner on bail in
connection with Thelkoli P.S. Case No.195/2019 corresponding to
G.R. Case No.4566/2019 on such terms and conditions to be fixed
by the learned S.D.J.M., Sambalpur as he deems just and proper.
BLAPL is accordingly disposed of.
Urgent certified copy of this order be granted on
proper application.
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B.P. Routray, J.
BKB