Parsuram Behera vs State Of Odisha .... Opposite Party
2025 Latest Caselaw 5723 Ori

Orissa High Court

Parsuram Behera vs State Of Odisha .... Opposite Party on 21 August, 2025

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               ABLAPL No.2534 of 2025

       Parsuram Behera                                        Petitioner
                                            Mr. S., Satapathy, Advocate


                                     -versus-

       State of Odisha                          ....      Opposite Party

                                                       Mr. S.N. Das, ASC

                           CORAM: JUSTICE V. NARASINGH
                                           ORDER

21.08.2025 Order No.

01. 1. Heard learned counsel for the Petitioner and learned counsel for the State.

2. The Petitioner is seeking pre-arrest bail in connection with G.R. No.101 of 2015 pending in the Court of learned Presiding Officer, OPID Court, Berhampur, arising out of EOWPS Bhubaneswar Case No.18 of 2015 for commission of offence punishable under Sections 420, 468, 471 and 34 of the IPC read with Section 4, 5 and 6 of the Prize Chit and Money Circulation Scheme (Banning) Act, 2011, and the Section 6 of the OPID Act.

3. Learned counsel for the State opposes such prayer.

4. Taking into account the nature of allegations and keeping in view the guideline fixed in the Case of Satender Kumar Antil vrs. Central Bureau of Investigation & another, reported in (2022) 10 SCC

51 relating to the economic offences as well as the latest judgment of the Apex Court in the case of Serious Fraud Investigation Office Vrs. Aditya Sarda, reported in, 2025 SCC Online SC 764, this Court is not inclined to entertain the application for pre-arrest bail. However, in the event the Petitioner surrenders before the learned Court in seisin and moves an application for his release on bail, the same shall be considered on its own merit.

Ground of Parity, if any, may be considered by the learned court (s) below.

5. Accordingly, the ABLAPL stands disposed of.

6. U.C.C. as per rules.

(V. NARASINGH) Judge Soumya

Signed by: SOUMYA RANJAN SAMAL

Location: High Court of Orissa Date: 22-Aug-2025 19:49:42