NIROD KUMAR DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) These Bail Applications have arisen out of the same case and involve common questions of fact and law. As such, all the three applications were heard together and are being disposed of by this common order.

(2.) The petitioner, in BLAPL No. 12151 of 2023, Nirod Kumar Das is in custody since 6/8/2023 in connection with EOW P.S. Case No. 22 of 2023 dtd. 28/7/2023 corresponding to C.T. case No. 9 of 2023 pending in the Court of learned Presiding Officer, Designated Court (under the OPID Act) at Cuttack for the alleged Commission of Offence under Sec. 420/467/468/471/120-B of IPC read with Sec. 4,5 and 6 of Price Chits and Money Circulation Schemes (Banning) Act 1978 (PCMCS) and Sec. 6 of OPID Act.

(3.) The petitioner, in BLAPL No. 11245 of 2023, Ratnakar Palai is in custody since 15/8/2023 in connection with the aforementioned case.