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Judgment
G. Satapathy, J.
This is a bail application U/S.483 of BNSS by the petitioner for grant of bail in connection with Infovalley PS Case No.83 of 2026 corresponding to GR Case No.238 of 2026 pending in the file of learned Additional District & Sessions Judge-cum-Special Judge (CBI-II), Bhubaneswar, for commission of offences punishable U/Ss.318(4)/319(2)/336(2)(3)/3(5) of BNS, on the main allegation of deceiving the informant for a sum of Rs.11,14,000/- on the pretext of selling a land, but subsequently not registering any sale deed to sell the land to the informant.
Heard, Mr. Chandrakanta Nayak, learned counsel for the petitioner and Mr. S.C. Pradhan, learned Additional Public Prosecutor in the matter and perused the record.
After having considered the rival submissions and taking into consideration the nature and gravity of the offences as alleged against the petitioner vis-‡-vis the accusations sought to be brought against him and regard being had to the pre-trial detention of the petitioner in custody since 06.05.2026 with submission of charge-sheet in the meantime and the petitioner having issued two cheques to the informant, but there being insufficient fund in the account of the petitioner and, thereby, the petitioner paying a sum of Rs.4,90,000/- on different dates through instalments to the informant as stated in the FIR and keeping in view the other circumstances on record in entirety including the inherent right of the accused-petitioner to be presumed innocent until proven guilty at the trial and the offences alleged against the petitioner being triable by the Magistrate and applying the law laid down by the Apex Court in Satender Kumar Antil Vrs. Central Bureau of Investigation; (2022) 10 SCC 51, this Court without expressing any view on merits admits the petitioner to bail.
Hence, the bail application of the petitioner stands allowed and the petitioner is allowed to go on bail on furnishing bail bonds of Rs.50,000/- (Rupees Fifty Thousand) with two solvent sureties each for the like amount to the satisfaction of the learned Court in seisin of the case on such terms and conditions as deem fit and proper by it.
Accordingly, the BLAPL stands disposed of. A soft copy of this order be immediately communicated to the concerned Court, who shall afterwards communicate the same to the concerned Jail through e-mail for reference.