PRAFULLA KUMAR NAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and the learned State Counsel. It is submitted that the petitioner was the Secretary of the Co -operative Society. It is also submitted that on the basis of the audit report, a false case has been initiated against him under Section 409, I.P.C.

(2.) TAKING into consideration all the facts and circumstances, as a special case, I direct that if the petitioner surrenders before the learned J.M.F.C., Rajgangpur in G.R. Case No. 157 of 2002 and moves for bail, he shall be released on bail on furnishing cash security of Rs. 20,000/ - (Twenty thousand) and executing a bond for Rs. 15,000/ - with two sureties each for the like amount to the satisfaction of the said J.M.F.C. with the conditions that : (i) the petitioner shall not indulge in any criminal activity; (ii) shall co -operative the investigating agency as and when required, and (iii) shall surrender before the Court below in case charge sheet is filed or process is issued against him and move for bail, which shall be considered on the basis of the materials available on record, violation of any of the aforesaid terms shall entail cancellation of bail. The bail application is disposed of. Application disposed of.