Orissa High Court
Dirishala Naresh vs Central Bureau Of .... Opposite Party on 30 April, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.4555 of 2025
Dirishala Naresh .... Petitioner
Chowdary
Mr. A. Mohanty, Sr. Advocate
-versus-
Central Bureau of .... Opposite Party
Investigation,
Bhubaneswar
Mr. S. Nayak, Advocate
(CBI)
CORAM: JUSTICE V. NARASINGH
ORDER
30.04.2025 Order No.
01. 1. Heard learned counsel for the Petitioner and learned counsel for the State.
2. The Petitioner is seeking pre-arrest bail in connection with F.I.R No.RC-02(A)/2025-BBS (RC0152025A0002), dated 18.03.2025, P.S-DSPE, CBI, ACB, Bhubaneswar, pending in the Court of learned Additional District and Sessions Judge-cum- Spl. Judge (CBI)-I for commission of alleged offences under Section 120B, 420, 467, 468, 468, 471 & 511 of The Indian Penal Code, 1860, Corresponding With Sections 61, 62, 318, 336, 338, 339 & 340 of the Bharatiya Nyaya Sanhita, 2023, Section 13(2) R/w Section 13(1)(a) of the Prevention Of Corruption Act, Page 1 of 2 1988 (As Amended In 2018) and Section 66D Of The Information Technology Act, 2000.
3. Learned retainer counsel, Mr. Nayak, submits that he has received the copy of the anticipatory bail and since two weeks time to file his objection.
4. Accordingly, list this matter on 02.07.2025.
5. 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.
6. It is needless to state that the Petitioner shall cooperate with the ongoing investigation and shall appear before the I.O as and when summoned.
7. Since it is stated that the Petitioner is staying at Hydrabad, at least four days notice shall be given to him before the designated date of appearance.
8. It shall be open for the Investigating Agency, to seek variance of this order, in the event the Petitioner does not cooperate with the ongoing investigation. The Petitioner shall not leave the country till the matter is taken up on the next date by this Court.
9. Copy of this order be made over to the learned counsel for the CBI to do the needful.
(V. NARASINGH)
Signature Not Verified
Digitally Signed
Judge
Soumya
Signed by: SOUMYA RANJAN SAMAL
Reason: Authentication
Location: High Court of Orissa
Date: 02-May-2025 11:36:03
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