Mahammed Ansari vs Vrs
2021 Latest Caselaw 4479 Ori

                               BLAPL No. 9049 of 2020




                   Mahammed Ansari               .......            Petitioner
                                                 -Vrs.-
                   State of Odisha                .......            Opp. Party


07.   31.03.2021           This   matter   is   taken     up   through   Hybrid
                   arrangement (video conferencing/physical mode).
                           Heard learned counsel for the petitioner and
                   learned counsel for the State as well as learned counsel
                   for the informant.
                           This is an application under section 439 of
                   Cr.P.C. in connection with C.T. Case No.5293 of 2020
                   arising out of Airfield P.S. Case No.250 of 2020 pending
                   in the Court of learned S.D.J.M., Bhubaneswar for
                   offences punishable under sections 420/506/34 of the
                   Indian Penal Code.
                           The petitioner moved an application for bail
                   before the Court of learned 2nd Addl. Sessions Judge,
                   Bhubaneswar which was rejected on 07.12.2020.
                           Considering the submission made by the learned
                   counsel for the petitioner that the petitioner in judicial
                   custody since 23.11.2020 and he has been charge
                   sheeted under sections 420/506/34 of the Indian Penal
                   Code and the total amount of cheating involved in this
                   case is Rs.11,55,000/- (eleven lakhs fifty five thousand)
                   and that the petitioner is ready and willing to deposit the
                   said money in the court below and after hearing the
                   learned counsel for the State as well as learned counsel
                   for the informant, I am inclined to release the petitioner
     on bail.
           Let the petitioner be released on bail in the
    aforesaid case on furnishing bail bond of Rs.50,000.00
    (rupees fifty thousand) with two local solvent sureties
    each for the like amount to the satisfaction of the Court
    in seisin over the matter with further terms and
    conditions as the learned Court may deem just and
    proper with further condition that the petitioner shall
    furnish cash security of Rs.11,55,000/- (rupees eleven
    lakhs fifty five thousand). The cash security, if deposited,
    shall be kept in short term fixed deposit scheme in any
    Nationalized Bank which shall be renewed from time to
    time till conclusion of the trial and its disbursement shall
    be subject to the judgment of the learned trial Court.
               The BLAPL is accordingly disposed of.
               Urgent certified copy of this order be granted on
    proper application.


P                                        .............................
                                          S.K. Sahoo, J.