Sarfaraz Alam vs State Of Odisha

Sibo Sankar Mishra, J

The petitioner is an accused in connection with Joda P.S. Case No.54 of 2026 corresponding to G.R. Case No.197 of 2026 registered for the alleged commission of the offences punishable under Sections 303(2)/ 336(3)/ 61(2)/ 3(5) of the BNS, 2023 r/w Section 66-D of the I.T. Act, pending in the Court of the learned J.M.F.C., Barbil. The petitioner had approached the learned Additional Sessions Judge, Champua in B.A. No.45 of 2026 praying for grant of bail. The learned Court below vide its order dated 06.03.2026 rejected the bail application of the petitioner. Being aggrieved, the petitioner has filed the present petition under Section 483 of BNSS, 2023 praying for enlargement on bail.

Learned counsel for the petitioner, on instruction from the petitioner, submits that except the present bail application, no other bail application of the petitioner is pending in any other Court relating to the aforesaid F.I.R.

The prosecution case as per the F.I.R. is that Lohitraj Naik, IIC of Joda P.S., during the course of inquiry into various financial cyber fraud complaints and mule account information received from the police headquarters of different banks and the National Cyber Crime Reporting Portal, found that the accused-petitioner along with others are actively involved in the inter-state cyber financial fraud activities. Hence, the case.

The petitioner has moved the present I.A. seeking interim bail on the ground that he has to appear in the Semester Examination of State Council for Technical Education & Vocational Training, Government of Odisha, which is scheduled to be commenced from 07.05.2026 to 30.05.2026. He has also filed the time schedule of the said Semester Examination issued by the Comptroller of Examination on 19.03.2026.

Regard being had to the urgency involved in the present case, the I.A. is disposed of with a direction to release the petitioner on interim bail for a period of four weeks from the date of his release by the learned trial Court subject to verification of the authenticity of the documents attached with the application and on the terms and conditions as deem fit and proper in the facts and circumstances of the case.

In so far as the regular bail is plea of the petitioner is concerned, the learned counsel seeks to withdraw the present BLAPL to renew the bail plea after the petitioner surrenders before the trial Court after availing the interim bail four weeks granted by this Court.

The I.A. is accordingly disposed of.

Urgent certified copy of this order be granted during the course of the day.