REENA DUTTA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner is an accused in G. R. Case No. 1633 of 2006 pend-ing in the Court of learned S. D. J. M. , bhadrak involving offence under Sections 468/471/409/506 of the Indian Penal Code (hereinafter called the 'i. P. C. ' ). She was earlier granted interim bail for a period of two months by this Court. This order relates to her prayer for regular bail.

(2.) HEARD Sri Biplab Kumar Dash learned counsel for the petitioner and learned Additional Standing Counsel for the State on the question of bail.

(3.) THE petitioner is working as Assistant manager, Customer Care in Balasore Mercantile Credit Co-operative Ltd. , Bhadrak branch (hereinafter called 'bmcc Ltd' ). Initially F. I. R. was lodged on 16. 11. 2006 by shri S. N. Mahapatra, Chief Executive Secretary of BMCC Ltd. against Shri B. N. Padhi, Branch Manager alleging financial irregularities and misappropriation to the tune of Rs. 1. 80 crores. During investigation involvement of some other persons including the present petitioner came to the notice of the IO for which she was arrested and was forwarded to the Court. Her petition for bail was rejected by the Court below occasioning the present petition for bail under Section 439 of the Code of Criminal procedure, 1973 ('cr. P. C. ' for short ).