Jagabandhu Patra vs. State Of Odisha
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Cause title — parties, addresses and appearances
ORDER 08.04.2024
1. Heard learned counsel for the Petitioner and the State.
By means of this application, the Petitioner seeks grant of bail U/s. 438 of CrPC in apprehension of arrest for his alleged involvement in the offences U/s. 294/406/420/465/468/469/506/120-B IPC.
Learned counsel for the Petitioner submits that the present Petitioner is a Charted Accountant by profession and all the transactions were through the Bank account of the Company and was deposited by him through online payment of Tax, GST for the Company.
Keeping in view the allegations appearing in the FIR, the circumstances appearing, the seriousness and gravity of the offences while this Court is not inclined to grant anticipatory bail, it is directed that in the event the Petitioner surrenders and moves for bail in connection with Chandrasekharpur PS Case No.584 of 2023
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corresponding to CT Case No.1419 of 2023 pending before the learned JMFC, Cog-II, Bhubaneswar within a period of three weeks hence, the Petitioner shall be released on bail on such terms and conditions as would be deemed just and proper by the said court subject to deposit of Rs.20,000/- (Rupees Twenty Thousand only) in the manner to be directed by the court concerned. The ABLAPL is disposed of accordingly.
(Chittaranjan Dash) Judge
AKPradhan
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.