PRAVAT RANJAN BISWAL Vs. REPUBLIC OF INDIA

JUDGEMENT

(1.) Heard Sri A.K. Parija, learned Senior Advocate for the petitioner being assisted by Sri B.K. Sharma, Advocate and Sri K.C. Mishra, learned counsel for the C.B.I.

(2.) The petitioner, Sri Parvat Ranjan Biswal, a sitting M.L.A of the rulling party in the State of Odisha has filed this application under section 439 of the Code of Criminal Procedure, 1973 seeking bail in connection with R.C No. 49/S/2014-SCB-Kol corresponding to S.P.E. No. 44/2014 pending on the file of the Special C.J.M., C.B.I., Bhubaneswar facing the case for commission of offence under Section 120-B/409/468/467 and 471 of the Indian Penal Code read with Section 4,5 and 6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978.

(3.) The factual narrations disclosed that the accused Pravat Ranjan Biswal was arrested on 18.9.2017 and was produced before the Court of learned Special C.J.M., C.B.I., Bhubaneswar on 19.9.2017. The application for bail being moved, the learned Special C.J.M., C.B.I., Bhubaneswar rejected the bail application involving the petitioner on 23.9.2017. Moving a bail application in the court of the Sessions Judge, Khurda at Bhubaneswar on 25.9.2017 vide B.A. No. 1190 of 2017, the said bail application was also rejected by the Sessions Judge, Khurda at Bhubaneswar vide his order dated 26.9.2017 but for the intervention of the court, the petitioner was provided with medical treatment in the Capital Hospital at Bhubaneswar being in judicial custody and, thereafter, on being recommended by the Capital Hospital, Bhubaneswar, the petitioner has been shifted to the S.C.B. Medical College and Hospital, Cuttack for necessary treatment purpose. The petitioner as on today is in the S.C.B. Medical College and Hospital, Cuttack for treatment purpose while remaining in the judicial custody.