SRI SOUMENDRA NANDAN DASMOHAPATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THESE two bail applications having common facts were heard together and are being disposed of y this common order.

(2.) THESE applications have been filed by the Petitioners under Section 438 Code of Criminal Procedure on 21.7.2009 for grant of anticipatory bail.

(3.) LEARNED counsel for the Petitioners submitted that in the meantime the Vigilance authorities have filed the F.I.R. on 10.8.2009 alleging the offences committed by the Petitioners under Sections 13(2)/13(1)(d) of the P.C. Act, 1998 read with Section 120 -B, IPC. He also filed an affidavit on 5.10.2009 submitting the further facts and some documents to prove that the Petitioners were never involved in any illegal mining as alleged nor had they played any role in the mining scam which was under investigation. He also stated that the Petitioner in BLAPL No. 10946 of 2009 is a physically handicapped person with deteriorating health condition.