PALLAVI MISHRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Both the matters are taken up through Hybrid arrangement (video conferencing/physical mode). Since both the applications arise out of one case, with the consent of the learned counsel for the parties, the same are taken up and are disposed of by this common order.

(2.) Heard Mr.B.P. Pradhan, learned counsel for the petitioners and Mr. J.P. Patra, learned Special Counsel appearing for the State of Odisha in O.P.I.D. matters as well as Mr. J. Sahu, learned counsel for the informant. Both the applications are under Sec. 439 of Cr.P.C. in connection with C.T. Case No.4 of 2022 arising out of Dhenkanal Town P.S. Case No.131 of 2022 pending in the Court of learned Presiding Officer, Designated Court under the O.P.I.D. Act, Cuttack for offences punishable under Sec. 420/406/467/468/ 471/120-B/506/34 of the Indian Penal Code read with Sec. 4/5/6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978 read with Sec. 6 of the Odisha Protection of Interests of Depositors Act, 2011.

(3.) The petitioners, Pallavi Mishra @ Pallavi Hota (in BLAPL No.4422 of 2022) and Satyaranjan Hota (in BLAPL No.3884 of 2022) moved applications for bail before the Court of learned Presiding Officer, Designated Court under the O.P.I.D. Act, Cuttack, which were rejected on 13/5/2022 and 31/3/2022 respectively.