SANTOSH KUMAR SWAIN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up by video conferencing Mode.

(2.) The Petitioner being in custody in connection with Cyber Crime P.S. Case No.18 of 2019 corresponding to G.R. Case No.1586 of 2019 on the file of learned Presiding Officer, Designated Court (OPID Act), Cuttack, running for commission of offence under Ss. 419/420/465/467/120-B IPC read with sec. 66/66-D of I.T. Act and sec. 4,5 and 6 of Prize Chit and Money Circulation Scheme (Banning) Act read with sec. 6 of OPID Act, has filed this application under Sec. 439 of the Cr.P.C. for his release on bail in the above mentioned case.

(3.) Heard learned counsel for the Petitioner and learned counsel for the State.