Sri Rahul Agrawal vs Central Bureau Of .... Opposite Parties on 29 September, 2025

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Orissa High Court

Sri Rahul Agrawal vs Central Bureau Of .... Opposite Parties on 29 September, 2025

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                           ABLAPL No.11369 of 2025

       Sri Rahul Agrawal               ....             Petitioner

                                       Mr. S. Dwibedi, Advocate


                                -versus-

       Central Bureau of               ....     Opposite Parties
       Investigation, Anti-
       Corruption Branch,
       Bhubaneswar


                             Mr. S. Nayak, Retainer Counsel, CBI

                       CORAM: JUSTICE V. NARASINGH
                                     ORDER

29.09.2025 Order No.

01. 1. Heard learned counsel for the Petitioner and learned counsel for the State.

2. This ABLPAL has been filed apprehending arrest consequential to an F.I.R. to be instituted in DSPE, CBI, ACB, Bhubaneswar Khurda Case No RC- 03(A)/2025-BBS (RC0152025A0003) dated 31.03.2025 under Annexure-1 registered under Section-120(B), 420, 468, 471 of IPC corresponding to Section-61,318,336 and 340 of BNS, 2023.

3. Learned retainer counsel appearing for the CBI seeks two weeks time to obtain instructions. Accordingly, list this matter on 18.11.2025.

Page 1 of 2

4. Referring to the notice issued under Section 35(3) of BNSS at Annexure-8, it is submitted by the learned counsel that because of pre-occupation, the Petitioner could not appear on 21.09.2025 at Central Bureau of Investigation Anti Corruption Branch, Bhubaneswar.

5. Taking note of the same, it is directed that the Petitioner shall join the investigation being given one week's notice.

6. As an interim measure, it is directed that the Petitioner shall not be taken into custody in connection with the aforesaid case, till the next date.

7. It is needless to say that the Petitioner shall cooperate with the ongoing investigation.

8. In the interregnum, the Petitioner shall not leave the country without specific permission of this Court.

9. A copy of this order be made over to the learned retainer counsel for the CBI.

(V. NARASINGH) Vacation Judge Signature Soumya Not Verified Digitally Signed Signed by: SOUMYA RANJAN SAMAL Reason: Authentication Location: High Court of Orissa Date: 30-Sep-2025 12:28:46 Page 2 of 2

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