Orissa High Court
BLAPL/2730/2018 on 2 May, 2018
Author: J.P. Das
Bench: J.P. Das
BLAPL No.2730 of 2018
03. 02.05.2018 Heard learned counsel for the petitioner and learned
counsel for the State.
The petitioner is an accused in G.R. Case No.292 of
2013 on the file of learned J.M.F.C.(R), Cuttack charge-
sheeted under Sections 420/467/468/34, I.P.C. read with
Sections 4, 5 and 6 of the Prize Chits and Money Circulation
Scheme (Banning) Act, 1978.
It is alleged that the present petitioner collected
money from the local persons to be deposited in one
company in the name and style of M/s. SEDIL India in its
branch at Niali market. Subsequently, the depositors found
out that they have been cheated for which they lodged the
F.I.R.
It is submitted on behalf of the petitioner that in the
meantime, two co-accused persons, namely, Dillip Kumar
Padhi and Bibeka Nayak faced trial and have been acquitted
by the judgment dated 06.01.2017. It is further submitted
that taking into consideration the said judgment of acquittal
five co-accused persons have already been granted with
anticipatory bail by this Court in different bail application.
The anticipatory bail application of the petitioner having
been rejected he has surrendered before the learned courts
below on 17.04.2018 as directed by this Court and his bail
application has been rejected by both the courts below.
2
Copy of the bail orders and the copy of the acquittal
judgment are placed before the Court.
Considering the submissions and the materials placed
before the Court, it is directed that let the petitioner be
released on bail by furnishing bond of Rs.50,000/-(rupees
fifty thousand) with two sureties for the like amount to the
satisfaction of the learned J.M.F.C.(R), Cuttack in the
aforesaid case with further conditions that he shall not
tamper with the prosecution evidence in any manner
whatsoever and shall not default in personal attendance of
the court during trial on each date.
The Bail Application is accordingly disposed of.
Urgent certified copy of this order be granted on
proper application.
....................
J.P. Das, J.
I.A. No.463 of 2018
04. 02.05.2018 In view of the above order passed in BLAPL No.2730 of 2018, the Interim application stands disposed of.
.................... J.P. Das, J.
JB