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Judgment
9 paragraphs · 290 wordsSavitri Ratho, J
This is an application under Section 439 of Cr.P.C. in connection with Cyber Crime and Economic Offences, Balasore P.S. Case No. 13 of 2023 corresponding to C.T. Case No.382 of 2023, pending in the file of the learned S.D.J.M., Balasore registered under Sections 419, 420, 465, 467, 468, 471, 120-B, 507 of IPC read with Sections 66(C) and 66(D) of I.T. Act.
The chargesheet dated 09.10.2023 under Sections 419, 420, 465, 467, 468, 471, 120-B, 34 of IPC read with Sections 66(C) and 66(D) of I.T. Act against the petitioner keeping the investigation open under Section 173 (8) of the Cr.P.C.
The prayer for bail of the petitioner has been rejected vide order dated 05.08.2023 passed by the learned 3rd Additional Sessions Judge, Balasore in B.A. No. 688 of 2023 when investigation was in progress.
The prosecution case in brief against the petitioner is that the complainant came in contact with one Sofia Alexander through Face Book and he was informed about his selection as distributor of Kola nut for HTW Pharmaceutical, U.K. As per the recommendation of Sofia Alexander, the complainant contacted Sabita Traders for supply of samples on payment of Rs.2,44,000/-. Subsequently as per the purchase order received from HTW Pharmaceutical, the complainant was asked to deposit the money in a phased manner to the tune of Rs.34,84,000/- in different accounts provided by the authorized persons of Sabita Traders.
Perusal of the bail application reveals that incomplete F.I.R. and incomplete copy of the impugned order dated 05.08.2023 has been filed.
The BLAPL is, therefore, disposed of granting liberty to the petitioner to file a better application.
Urgent certified copy of this order be granted on proper application.
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