Orissa High Court
Soumit Panda vs State Of Odisha .... Opp. Party on 6 February, 2023
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.14986 of 2022
Soumit Panda .... Petitioner
Mr. Lalitendu Mishra, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. M.S. Rizvi, ASC for the Vigilance Department
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 06.02.2023
03. 1. Heard learned counsel for the Petitioner and the State Vigilance.
2. This is an application for bail U/s.438 Cr.P.C. filed by the Petitioner in apprehension of arrest for his alleged involvement in the offences U/s.13(2) read with Section 13(1)(b)/12 of the P.C. Act.
3. The Petitioner being the son of the principal accused is a contractor by profession and has been executing work as is being awarded to him by various agencies. There is no material directly to connect him. However, the accounts necessary for investigation have been freed.
4. Keeping in view of the nature of allegation, the circumstances appearing, the seriousness and the gravity of the offences, this Court while not inclined to grant anticipatory bail, it is directed that in the event the Petitioner surrenders in connection with Cuttack // 2 // Vigilance P.S. Case No.08 of 2022 corresponding to V.G.R. Case No.40 of 2022 pending in the court of learned Special Judge Vigilance-cum-1st A.D.J., Bhubaneswar within a period of two weeks' hence and moves for bail, he shall be released on such terms and conditions as would be deemed just and proper by the said court with further conditions that he shall appear in person before the court below on each date of posting of the case unless specifically exempted by the court concerned; shall appear before the I.O. as and when required till submission of Final Form; shall cooperate with the investigation in all respect by procuring documents, bank accounts as and when required; shall not tamper with the evidence; shall not go outside the station without leave of the Investigating Officer, if his presence is required. Violation of any of the conditions shall entail cancellation of bail of the Petitioner. The ABLAPL is disposed of.
(Chittaranjan Dash) Judge KC Bisoi Page 2 of 2