MADHUSUDAN PANIGRAHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS bail application under Section 439 of the Code of Criminal Procedure, 1973 (in short 'Cr. P.C.) is presented by the accused -applicant Madhusudan Panigrahi.

(2.) THE petitioner is alleged to have committed offence punishable under Sections 465/467/471/406/411/420/506/ 120 -B/34 of the Indian Penal Code, 1860 (in short 'IPC) read with Section 4 of the Prevention of Money Laundering Act, 2002.

(3.) THE matter was before this Court in BLAPL No.1469 of 2013. By judgment dated 04.04.2013, the application for bail was rejected inter alia with following observations: the rival contentions of the parties and keeping in mind the principle of law laid down by the Honble Supreme Court, the prayer for bail made by the petitioners was rejected.