RUDRA MADHAB MOHAPATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since these five bail applications arise out of one and same case record, the same are heard together and disposed of by this common order with the consent of the learned counsel for the parties.

(2.) These five bail applications are U/S.483 of BNSS Act by the petitioners for grant of bail in connection with Cyber Crime and Economic Offences, UPD Cuttack PS Case No. 05 of 2026 corresponding to GR Case No.39 of 2026 pending in the Court of learned Addl. Sessions Judge-cum-Special Judge(Vigilance), Cuttack/JMFC-I (Cog. Taking), Cuttack for commission of offences punishable U/Ss. 318(4)/ 319(2)/ 338/ 336(3)/ 340(2)/ 112/ 61(2) of BNS r/w Sec.66(C)(D) of IT Act.

(3.) The gist of the allegation against the petitioners is for opening up fake business accounts by using mobile phones, debit cards and other electronic instruments of some persons without their knowledge and subsequently, using such mule bank accounts for transfer of illegal funds through multiple bank accounts. On this issue, an FIR was lodged and registered in Cyber Crime and Economic Offences, UPD Cuttack vide FIR No.05 of 2026 and finding the involvement of the petitioners, they were taken into custody ultimately landing them in this Court in these bail applications.