Saurav Kumar Mishra Vs State Of Orissa

G. Satapathy, J

This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Pahala P.S. Case No.267 of 2023 arising out of G.R. Case No.1241 of 2023 pending in the file of learned J.M.F.C.(O), Bhubaneswar, for commission of offences punishable under Sections 420/468/471/34 of IPC, on the allegation of cheating the informant for a sum of Rs.28,45,000/- (Rupees Twenty-eight Lakhs Fourty-five Thousand).

Heard, Mr. B.P. Pradhan, learned counsel for the petitioner and Mr. G.N. Rout, learned ASC in the present matter and perused the record. Mr. B.P. Pradhan, learned counsel for the petitioner by filing the copy of order, which is taken on record, passed in ABLAPL No.10171 of 2023 submits that co-accused standing on similar footing has been granted bail pursuant to the order passed by this Court in the aforesaid bail application which could not be validly disputed by the learned ASC.

In view of the above facts and circumstance and taking into account the rival submissions and regard being had to the nature and gravity of accusations raised against the petitioner and keeping in view the order passed by this Court in ABLAPL No.10171 of 2023 by which the co-accused has already been granted bail, this Court admits the petitioner to bail.

Hence, the bail application of the petitioner stands allowed and the petitioner is allowed to go on bail on furnishing bail bonds of Rs.1,00,000/-(Rupees One Lakh) only with two solvent sureties each for the like amount to the satisfaction of the learned Court in seisin of the case on such terms and conditions as deem fit and proper by it with following conditions:-

(i) the petitioner shall not commit any offence while on bail,

(ii) the petitioner shall attend the trial Court on each date of posting without fail unless his attendance is dispensed with. In case the Petitioner fails without sufficient cause to appear in the Court in accordance with the terms of the bail, the learned trial Court may proceed against the Petitioner for offence U/S.229-A of IPC in accordance with law,

(iii) the petitioner shall not leave the jurisdiction of the trial Court without prior permission till disposal of the case and

(iv) the petitioner shall report attendance before the Jurisdictional Police Station once in a fortnight preferably on Sunday in between 10 A.M. to 12 Noon for six(06) months from the actual date of release from the custody.

The I.I.C. of Jurisdictional Police Station shall not detain the petitioner unnecessarily after recording his attendance beyond the time as stipulated.

It is clarified that the Court in seisin of the case will be at liberty to cancel the bail of the petitioner without further reference to this Court, if any of the above conditions are violated or a case for cancellation of bail is otherwise made out. In the wake of aforesaid, the subsequent involvement of the petitioner in future for similar offences on prima facie accusations may be treated as a ground for cancellation of bail in this case.

Accordingly, the BLAPL stands disposed of.

Issue urgent certified copy of the order as per Rules.

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