PRADYUMNA KUMAR SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) All these bail applications arise out of the same case and therefore, were heard together and are being disposed of by this common order.

(2.) The prosecution case as revealed from the F.I.R. lodged by one Trupti Ranjan Dash, S.I. of Police, STF, CID, CB, Bhubaneswar on 12/5/2023 before the S.P., STF, CID CB, Bhubaneswar, is that as per reliable information received, one Pathani Samanta Lenka (Petitioner in BLAPL No.9089/2023) was apprehended near the Railway Station at Bhubaneswar. On interrogation he disclosed that he and his associates, Saroj Kumar Nayak (Petitioner in BLAPL No.10219/2023) and Soumya Ranjan Pattnaik @ Pattanayak (Petitioner in BLAPL No.10220/2023) have engaged themselves in illegal business by sharing OTPs and mobile numbers to the members of a group which included foreign nationals including nationals from Pakistan as members. In the process they earned money for activation/registration to different social platforms for their pecuniary gain. Said Pathani Samanta Lenka is member of a Facebook group named

(3.) Heard Mr. R.K.Mallick, learned counsel for the Petitioner in BLAPL. No.10971/2023, Mr. T.K.Mohanty learned counsel for the Petitioner in BLAPL No.9089/2023, Mr. M.K. Chand, learned counsel for the Petitioners in BLAPL Nos.10219/2023, 10220/2023, 10223/2013 and 10224/2023. Also heard Mr. S.K.Mishra, learned Additional Standing Counsel for the State.