TIRUPATI PANIGRAHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) This bail application has been filed under Section 439, Cr.P.C. by the petitioners in connection with C.T. Case No.53 of 2013, now pending in the Court of learned S.D.J.M., Bhubaneswar corresponding to Saheed Nagar PS Case No. 7 of 2013 (now EOW Bhubaneswar PS Case No. 1 of 2013) with prayer to release the petitioners on bail on any terms and conditions.

(2.) Petitioners in the present case are three in number. They are Dr. Tirupati Panigrahi, Chairman, Hi-Tech Medical College and Hospital, Bhubaneswar and Managing Director, Hi-Tech Estates and Promoters Private Limited, (2) Sri Tirupati Choudhury, Director of HiTech Estates and Promoters Private Limited, Bhubaneswar, and (3) SriMadhusudan Panigrahi, Director, Hi-Tech Estates and Promoters Private Limited, Bhubaneswar.

(3.) The petitioners are alleged to have committed offence punishable under Sections 341/323/294/506/420/468/471/34, I.P.C. read with Section 3(1)(x) of the S.C. & S.T. (P.A.) Act.