SURAJ KARUA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is an application U/S.439 of Cr.P.C. by the Petitioner for grant of bail in connection with G.R. Case No.1189 of 2022 arising out of Pahala P.S. Case No.197 of 2022 pending in the file of learned JMFC(O), Bhubaneswar for commission of offences punishable under Ss. 420/419/34 of IPC, on the allegation of cheating the Informant and his relatives for an amount of Rs.19,000,00.00.

(3.) In the course of hearing of the bail application, Mr. P.K. Nigam, learned counsel for the Petitioner submits that the Petitioner has been detained in custody since 22/10/2022 and in the meanwhile, investigation has already been completed, but the allegation against the Petitioner is that he has taken away 19,000,00/- from the informant and his relatives as a loan on the pretext that he would introduce the Informant and their relatives to get some work in Orissa Cricket Academy and such allegation being unfounded, the present Petitioner may kindly be granted bail.