ROSHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is the third successive bail application of the petitioner Roshan @ Babloo Yadav @ Bablu Yadav in connection with CBI, Bhubaneswar F.I.R. No. RC0152009A0023 dtd. 30/9/2009 corresponding to SPE Case No. 01 of 2011 pending in the Court of learned Special C.J.M. (C.B.I.), Bhubaneswar in which charge sheet has been submitted against the petitioner for the offences under Sec. 420, 467, 468, read with Sec. 120-B of the Indian Penal Code.

(2.) The bail application of the petitioner has been rejected by the learned Addl. Sessions Judge -cum- Special Judge, C.B.I. Court No.I, Bhubaneswar in BLAPL No.355 of 2022 vide order dtd. 8/3/2022.

(3.) The first bail application of the petitioner in BLAPL No. 2747 of 2019 was rejected as per order dtd. 24/6/2019 with the following observations:-