BIJU TRIPATHY Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner is an accused in connection with Cyber Crime and Economic Offences P.S. Case No.131 of 2023 corresponding to C.T. Case No.2081 of 2023 for the offences under Ss. -419/420 IPC pending in the Court of the learned S.D.J.M., Bhubaneswar.

(2.) The petitioner is in custody since 23/12/2023. The charge sheet qua the petitioner has already been filed by the police on 19/2/2024. The police has filed charge sheet, INTER ALIA, stating that this is a scam and the petitioner is a party to the entire scam. The preliminary charge sheet reveals as under:

(3.) Learned counsel for the petitioner submits that in so far as co-accused Ankita Sahoo is concerned, the police issued notice under Sec. 41(c) Cr.P.C. and she was admitted to bail subsequently. One of the co-accused persons namely Pradeep Kumar Samantaray has also been enlarged on bail by this Court vide order dtd. 1/3/2024 while allowing BLAPL No.586 of 2024. The petitioner is seeking parity with the accused persons.