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Judgment
14 paragraphs · 216 wordsS. K. Panigrahi, J
This matter is taken up by video conferencing mode.
Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner is an accused in G.R. Case No.145 of 2021 arising out of Ghatgaon P.S. Case 18 of 2021 pending in the court of learned J.M.F.C.-1,
Keonjhar for commission of the offence under Sections 420/506/34 of the IPC.
Considering the submission made on behalf of the petitioner and since the offence is related to misappropriation of money of about Rs.8,56,000/-, it
is directed that firstly, the petitioner shall deposit a draft of Rs.5,00,000/-( Rupees Five Lakhs) drawn on a nationalized bank before the court below by
9th July, 2021 and the acknowledge receipt shall be produced before this Court on or before 13th July, 2021.
The bail petition shall be considered on 13.07.2021 after filing of the acknowledgement receipt of the deposi4 before this Court.
List this matter on 13th July, 2021.
As the restrictions due to the COVID-19 situation are continuing, learned counsel for the petitioner may utilize a soft copy of this order available in
the High Court’s website or print out thereof at par with certified copy in the manner prescribed, vide Court’s Notice No.4587, dated 25th
March 2020.
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