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Orissa High Court

Shiv Shankar Khilari vs State Of Odisha .... Opp. Party on 18 April, 2023

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 ABLAPL No. 583 of 2023
               Shiv Shankar Khilari                   ....            Petitioner

                                                    Mr. B.K. Ragada, Advocate

                                           -versus-
               State of Odisha                        ....            Opp. Party
                                                        Mr. S. R. Roul, ASC
                                      Mr. B.K. Ragada, Adv for the Informant
                        CORAM:
                        JUSTICE CHITTARANJAN DASH
                                              ORDER

Order No. 18.04.2023

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

2. By means of this application, the Petitioner seeks grant of anticipatory bail Under Section. 438 of Cr.P.C. in apprehension of arrest for his alleged involvement in the offences under Sections 420/294/506 of IPC corresponding to C.T Case No. 61 of 2022 arising out of Jharsuguda P.S Case No. 22 of 2023 pending in the file of learned S.D.J.M., Jharsuguda.

3. Perusal of the FIR reveals that while the Informant was working as Jr. Engineer in WESCO, one Sunil Kumar Naik was working as a lineman. He introduced the Informant with one person namely Shiva Shankar Khilari (Present Petitioner) who was investing money in the crypto currency and induced the Informant to deposit money and accordingly the informant deposited Rupees Thirty One Lakhs Ten Thousand with an assurance to get high return as it would become double within one year. Thereafter when the // 2 // Informant did not get refund on maturity found cheated. When he asked him to return the money he did not instead used abusive words and also threatened him to face dire consequences.

4. Keeping in view the submission of the parties, the nature of allegations as emerged from the materials on record, the circumstances appearing, the seriousness and gravity of the offences, this court is not inclined to grant anticipatory bail to the Petitioner. Accordingly the prayer for bail stands rejected and the ABLAPL is dismissed.

(Chittaranjan Dash) Judge B.K Sahoo Page 2 of 2