Umakanta Mahakur vs. State Of Odisha(Vig.)
Held
The High Court, considering the pre-trial detention, progress of investigation, and the petitioner's status, granted bail. The court did not express any opinion on the merits of the case.
Facts
The petitioner, a government employee, applied for bail in a case involving allegations of accepting a bribe of Rs. 12,000/- to reduce GST fine. The petitioner had been in custody since October 29, 2025.
Key Issues
The primary issue was whether to grant bail to the petitioner considering the nature of the alleged offence and the period of detention.
Sections Cited
Section 7
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER(ORAL) 09.12.2025
1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
This is a bail application U/S.483 of BNSS by the petitioner for grant of bail in connection with Sambalpur Vigilance PS Case No.21 of 2025 corresponding to Vigilance GR Case No.10 of 2025 pending in the file of learned Special Judge, Vigilance, Bolangir, for commission of offences punishable U/S.7 of PC Act, on the main allegation of accepting bribe of Rs.12,000/- for reducing the amount of fine of GST by way of illegal official favour.
Heard, Mr. Sidhartha Das, learned counsel for the petitioner and Mr. Sanjay Kumar Das, learned Additional Public Prosecutor-Vigilance in the matter and perused the record including the written instruction of the Inspector, Vigilance, Bolangir Unit as produced by the learned Additional PP.
The judgment continues below.
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