BLAPL/1573/2019
2021 Latest Caselaw 4823 Ori

                                 BLAPL No.1573 of 2020




04. 08.04.2021         This matter is taken up through video conferencing mode.
                       This is the second journey of the Petitioner, who is in
                 custody in EOW Bhubaneswar P.S. Case No.10 of 2015
                 corresponding to C.T. Case No.13(B) of 2015 running for the
                 alleged      commission        of    offence      under      section
                 420/406/467/468/471/120-B/201 of the IPC and section 4/5/6 of
                 PCMCS (Banning) Act and section 6 of OPID Act pending on the
                 file of the learned Presiding Officer, Designated Court under
                 OPID Act, Cuttack, in filing this application under section 439,
                 Cr.P.C., for his release on bail.
                       It may be stated that earlier in BLAPL No.3582 of 2019,
                 the prayer for bail had been rejected by order dated 07.08.2019.
                       Heard learned counsel for the petitioner and Mr.Bhuyan,
                 learned counsel for the State appearing in OPID cases.
                       Perused the materials as placed including the final form.
                       Considering the submissions made and on going through
                 the record as to the role of this Petitioner; further keeping in view
                 the large scale activity of the Companies in this State of Odisha as
                 well as in the State of Gujrat and Mahrastra in collecting huge
                 amount from large number of persons by bringing them within the
                 net with all such false promises made for the purpose in a
                 calculated manner as also the magnitude of the offence in carrying
                 out several other activities, in a planned manner as to diversion of
                 the funds so as to avoid any future liability having wide
                 ramifications, ruining the economy of the nation, when there
        surfaces no such changing circumstance; this Court is not inclined
       to reconsider the prayer for grant of bail to the Petitioner.
             The BLAPL is dismissed accordingly.
             As the restrictions due to the COVID-19 situation are
       continuing, learned counsel for the parties may utilize a soft copy
       of this order/judgment available in the High Court's website or
       print out thereof at par with certified copy in the manner
       prescribed, vide Court's Notice No.4587 dated 25th March, 2020.




                                   .......................
                                    D. Dash,J.

Basu