Jagajjiban Dash vs. State Of Odisha
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Cause title — parties, addresses and appearances
ORDER 08.04.2025
1. Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is seeking pre-arrest bail in connection with Jharsuguda P.S. Case No.472 of 2024, pending in the Court of learned S.D.J.M, Jharsuguda, for commission of alleged offences under Sections 420/465/468 I.P.C.
It is submitted by the learned counsel that the Petitioner does not have any criminal proclivity and the allegation as made more of less based on documentary evidence. Hence, he seeks pre-arrest bail.
It is his further submission that the substantial security amount is lying in the deposit with the state.
Learned counsel for the State submits on instruction indicating that the total security which is lying in deposit is to the tune of Rs.18,77,864/- and GST amount withheld by the Jharsuguda Municipality in cash is Rs.6,40,989/-.
Taking into account the same and the notice which has been received by the Petitioner for alleged excess which is also taken on record, it is directed that on surrendering within three weeks hence and moving for bail, the Petitioner shall be released on bail by the learned Court in seisin on such terms as deemed just and proper.
Before releasing the learned Court shall verify as to whether this order has been assailed before the Apex Court and if so, the result thereof.
It is needless to state that the Petitioner shall cooperate with the ongoing investigation.
Accordingly, the ABLAPL stands disposed of.
U.C.C. as per rules.
(V. NARASINGH)
Judge Soumya
Reproduced from the public record of the Orissa High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.