AKASH KUMAR PATHAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) Instant petition under Sec. 482 Cr.P.C. is at the behest of the petitioner assailing the impugned order dtd. 13/4/2022 passed in C.T. Case No.4053 of 2020 by the learned J.M.F.C., Bhubaneswar whereby an application filed by him seeking permission to leave the jurisdiction of the Court and to travel to Pune and Delhi was declined and rejected.

(2.) An FIR was lodged by the informant, namely, DGM (Ethics) of Tata Motor Ltd. before the CID(CB), Bhubaneswar, consequent upon which, CID Cyber Crime P.S. Case No.26 of 2020 was registered under Sec. 420 IPC and other allied offences was registered which corresponds to C.T. Case No.4053 of 2001. The chargesheet against the petitioner and others was finally submitted in the year 2022 under the alleged offences. The petitioner, who was in judicial custody, was released on bail by this Court's order dtd. 16/2/2022 in BLAPL No.6494 of 2021. Thereafter, the petitioner moved the application before the learned State which was however denied vide Annexure-5. Aggrieved by such rejection, the petitioner has approached this Court challenging the correctness and judicial prosperity of the impugned order under Annexure-5.

(3.) Heard Mr. Sahoo, learned counsel for the petitioner and Mr. Mohapatra, learned counsel for the State-opposite party.