Orissa High Court
Sk. Arbaz vs State Of Odisha .... Opposite Party on 25 August, 2023
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 8429 of 2023
Sk. Arbaz .... Petitioner
Mr. J.K. Majhi, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. S. Mishra, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
25.08.2023 Order No.
01. 1. Heard learned counsel for the petitioner and learned counsel for the State.
2. The petitioner is an accused in connection with C.T. Case No.398 of 2023, pending on the file of the learned S.D.J.M., Balasore, arising out of Cyber Crime & Economic Offence Balasore P.S. Case No.14 of 2023, for commission of alleged offences under Sections 354A/354C/507 of IPC and Section 66(E)/67/67(A) of IT Act.
3. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Presiding Officer, Special Court (SC & ST), Balasore by order dated 21.07.2023 in the aforementioned case, the present BLAPL has been filed.
4. Taking into account the nature of allegation more particularly under the I.T. Act, this Court is not inclined to entertain this bail application during currency of investigation without having the benefit of consideration of materials qua the Page 1 of 2 accusation relating to the petitioner by the learned Court in seisin, post charge sheet.
5. Liberty is granted to the petitioner to move the learned Court seisin after filing of charge sheet, which shall be considered on its own merit.
6. Accordingly, the BLAPL stands disposed of.
(V. NARASINGH) Judge Santoshi Signature Not Verified Digitally Signed Signed by: SANTOSHI LENKA Reason: Authentication Location: High Court of Orissa Date: 25-Aug-2023 20:53:37 Page 2 of 2