DHIRU DASH Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 439 of Cr.P.C. has been filed in connection with Angul P.S. Case No. 719 of 2023 corresponding to G.R. Case No. 1723 of 2023 pending in the court of the learned SDJM, Angul registered under Sec. 379 of IPC against unknown persons.

(2.) The prayer for bail of the petitioner has been rejected on 2/1/2024 by the learned Additional District and Sessions Judge-cum-Special Judge (Vigilance), Angul in Bail Application No. 743/2023 (118/2023).

(3.) The prosecution allegation in brief against the petitioner is that on 28/11/2023 at about 3.30 P.M., the informant had withdrawn Rs.4,50,000.00 from HDFC Bank. He kept Rs.4,00,000.00 in his motorcycle dicky and rest Rs.50,000.00 in his pocket. He stopped near Hemsurpada, near a shop for having a soft drink. But when he returned to the motorcycle, he noticed that his dicky had been opened and somebody had stolen the cash. During investigation, the petitioner has been arrested on 13/12/2023 and cash of Rs.1,50,000.00 has been recovered from him. That apart he has been identified by the informant in the T.I. Parade.