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Judgment
16 paragraphs · 274 wordsD.Dash, J
This matter is taken up by video conferencing Mode.
The Petitioner being in custody in connection with Cyber Crime P.S. Case No.18 of 2019 corresponding to G.R. Case No.1586 of 2019 on the file
of learned Presiding Officer, Designated Court (OPID Act), Cuttack, running for commission of offence under Sections 419/420/465/467/120-B IPC
read with section 66/66-D of I.T. Act and section 4,5 & 6 of Prize Chit & Money Circulation Scheme (Banning) Act read with section 6 of OPID
Act, has filed this application under Section 439 of the Cr.P.C. for his release on bail in the above mentioned case.
Heard learned counsel for the Petitioner and learned counsel for the State.
Considering the submissions made and the materials available on record; further keeping in view the surrounding circumstances, while being not
inclined to grant bail to the Petitioner, this application stands disposed of granting liberty to the Petitioner to renew his prayer for grant of bail by filing
an application before the Court in seisin of the case after completion of investigation for its consideration and disposal in accordance with law.
The BLAPL is accordingly disposed of.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned Counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned Advocate, in the manner prescribed vide
Court’s Notice No.4587 dated 25th March, 2020 as modified by Court’s Notice No.4798 dated 15th April, 2021 and Court’s Office order
circulated vide Memo Nos.514 and 515 dated 7th January, 2022.
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