Pradeep Kumar Singh vs State Of Odisha

V. Narasingh, J

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

The Petitioner is an accused in G.R Case No.1041 of 2021 pending on the file of learned S.D.J.M, Dhenkanal, arising out of Dhenkanal Sadar P.S. Case No.476 of 2021 for commission of the alleged offence under Sections 420/468/467/471/34 IPC.

Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned A.D.J.-cum-Special Judge (Vigilance), Dhenkanal by order dated 27.04.2023 in the aforementioned case, the present BLAPL has been filed.

It is submitted by the learned counsel that the allegation against the Petitioner is that promising to provide employment in Food Corporation of India, he has duped the Informant and others and in the process he has taken an amount of Rs.2,50,000/- each.

It is further submitted that the Petitioner is the first offender.

Learned counsel for the State opposes the prayer for release during currency of investigation.

Considering the nature of allegation and that the Petitioner is the first offender and keeping in view the judgment of the apex Court in the case of Satender Kumar Antil vrs. Central Bureau of Investigation & another, reported in 2022 (10) SCC 51, this Court directs the Petitioner to be released on bail on such terms to be fixed by the learned Court in seisin.

Before releasing the Petitioner on bail, the learned Court in seisin shall verify criminal antecedent of similar nature. If it comes to the fore that the Petitioner has any such criminal antecedent, this order shall stand recalled.

Additionally, it is directed that the Petitioner shall appear before the jurisdictional police station once every 15 days on such date and time to be fixed by the learned Court in seisin till submission of final form. Certification of such appearance shall be submitted to the Court in seisin.

The BLAPL thus stands disposed of.

Urgent certified copy of this order be granted as per rules.

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