LAWS(ORI)-2023-8-87

RANA BHADRA Vs. STATE OF ODISHA

Decided On August 28, 2023
Rana Bhadra Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with EOW, Bhubaneswar P.S. Case No.15 of 2018 arising out of C.T. Case No.4(C) of 2018 pending in the file of Presiding Officer, Designated Court, Under OPID Act, Balasore, for commission of offence punishable under Ss. 420/406/467/468/471/120-B of IPC read with Sec. 4/5/6 of Prize Chits and Money Circulation Schemes (Banning) Act and Sec. 6 of Orissa Protection of Interest of Depositors (In Financial Establishments) Act, on the allegation of attracting gullible persons to deposit amount in different scheme on the assurance of high return and, thereby, cheating some of the innocent depositors for a sum of Rs.60,54,000.00.

(3.) Heard, Mr. B.K. Dash, learned counsel for the petitioner and Mr. J.P. Patra, learned counsel for the OPID in the present matter and perused the record.