BINDU SINGH Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application under Sec. 439 of Cr.P.C. in connection with Cyber Crime and Economic Offences, Balasore P.S. Case No. 13 of 2023 corresponding to C.T. Case No.382 of 2023, pending in the file of the learned S.D.J.M., Balasore registered under Ss. 419, 420, 465, 467, 468, 471, 120-B, 507 of IPC read with Ss. 66(C) and 66(D) of I.T. Act.

(2.) The chargesheet dtd. 9/10/2023 under Ss. 419, 420, 465, 467, 468, 471, 120-B, 34 of IPC read with Ss. 66(C) and 66(D) of I.T. Act against the petitioner keeping the investigation open under Sec. 173 (8) of the Cr.P.C.

(3.) The prayer for bail of the petitioner has been rejected vide order dtd. 5/8/2023 passed by the learned 3rd Additional Sessions Judge, Balasore in B.A. No. 688 of 2023 when investigation was in progress.