Tapan Kumar Pradhan vs State Of Odisha

Savitri Ratho, J

Mr. G.R. Dhal, learned counsel for the petitioner submits that Rs.50,000/- has been deposited in the account of the informant on 22.03.2024.

Ms. S. Mishra, learned Additional Standing Counsel submits that I.O. has informed that this information is correct.

This is the second application of the petitioner under Section 439 of Cr.P.C. filed in connection with CID CB P.S. Case No. 05 of 2019 corresponding to C.T. Case No. 1018 of 2019, in the Court of the learned S.D.J.M., Bhubaneswar, registered against the petitioner Tapan Kumar Pradhan, co-accused Lingaraj Das and Biswajit Jena for commission of offences punishable under Section 120-B, 420, 465, 467, 468, 471, 34 of the IPC.

This application has been listed before me as BLAPL No. 775 of 2024 filed by co-accused Biswajit Jena has been disposed of by me on 13.02.2024.

The prayer for bail of the petitioner has been rejected on 19.01.2024 by the learned Special Judge (C.B.I.), Court No. I-cum-Additional Sessions Judge, Bhubaneswar in BLAPL No. 2420 of 2023.

The allegation in brief is that the petitioner and the co-accused have cheated the victim of an amount of Rs.4,80,000/- on the assurance of providing a job in the railways and they have given her a photocopy of a fake appointment letter.

Mr. G. R. Dhal, learned counsel for the petitioner submits that the petitioner does not have any criminal antecedents and since he has already deposited Rs.50,000/- in the account of the informant and there are chances of the matter being settled amicably, his prayer for bail may be allowed.

Considering the nature of allegations against the petitioner, since the petitioner has already deposited Rs.50,000/- in the account of the informant and as there are chances of the matter being settled amicably and as the petitioner is willing to co-operate with the investigation, I am inclined to allow the prayer for bail.

Let the petitioner – Tapan Kumar Pradhan be released on bail by the learned Court below in seisin over the matter, on such terms and conditions as deemed fit and proper by the learned court below.

The BLAPL is accordingly disposed of.

Urgent certified copy of this order be granted on proper application.

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