PRASANTA KUMAR DASH Vs. REPUBLIC OF INDIA

JUDGEMENT

(1.) This is an application for bail under Sec. 439, Cr.P.C. Preliminary Charge Sheet has been filed by the C.B.I. implicating the petitioner in the offence punishable under Ss. 120 -B/294/341/406/409/420/467/468/471/506 & 34, IPC and Ss. 3, 4 & 5 of the Prize Chits & Money Circulation Scheme (Banning) Act, 1978, keeping the investigation open U/S. 173 (8) Cr.P.C.

(2.) Coming to the genesis of the case, as found from the impugned order, the C.B.I. took up investigation in the present case pursuant to the direction given by the Hon'ble Supreme Court in Writ Petition (Civil) No. 413 of 2013 filed by one Alok Jena.

(3.) Initially, Crime Branch (C.I.D.), Odisha was conducting investigation on the basis of the F.I.R. filed against the petitioner on 18.07.2012. Crime Branch (C.I.D.) arrested the petitioner on 19.06.2013 and after handing over the investigation to the C.B.I., the petitioner was handed over to the C.B.I. on 10.11.2014. Preliminary Charge Sheet against the petitioner and others was filed on 07.03.2015 and cognizance of offence, as aforesaid, has already been taken by the learned Special C.J.M. (C.B.I.), Bhubaneswar in S.P.E. No. 44 of 2014. It is further found from the record that, the C.B.I. registered case bearing R.C. No. 49/5/2014 against the petitioner and others clubbing 22 different cases registered against the petitioner and others in different Police Stations of Odisha and also in Economic Offence Wing of Crime Branch (C.I.D.), Odisha.