ABDUL SALEEM Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) This is a bail application U/S.483 of BNSS by the petitioner for grant of bail in connection with CID CB Cuttack PS Case No.30 of 2024 corresponding to GR Case No. 1222 of 2024 pending in the file of learned SDJM, Berhampur, for commission of offences punishable U/Ss. 419/420/465/467/468/120B/34 of the IPC read with Ss. 66(C) and 66(D) of the I.T. Act, 2000.

(3.) In the course of hearing, Mr.Rajendra Narayan Rout, learned counsel for the petitioner submits that although there is allegation against one bank current account number, but it cannot be certainly said that the said account belongs to the present petitioner, rather the said bank account stands in the name of AR Furniture, however, police authority by showing the petitioner as Proprietor of AR Furniture has arrested him in the case and petitioner having been custody for substantial period, may kindly be granted bail.