AI Structured Summary
Not yet generated for this judgment
Judgment
G. Satapathy, J.
This is a bail application U/S.483 of BNSS by the petitioners for grant of bail in connection with Cyber Crime & Economic Offences, Jharsuguda PS Case No.03 of 2026 corresponding to CT Case No.558 of 2026 pending in the file of learned SDJM, Jharsuguda, for commission of offences punishable U/Ss. 338/318(4)/ 61(2)(a) of BNS, R/W Sec- 66(C) & 66 (D) of IT Act.
The allegation emanates from the fact that a sum of Rs.6,40,296/- was fraudulently debited from the account of the informant without his knowledge, but subsequently in the course of investigation, it was found that a sum of Rs.34,302/- & Rs.24,645/- have been received in the account of petitioner No.1-Bamacharan Katari on 21.03.2026.
Heard, Mr. Ranjan Kumar Nayak, learned counsel for the petitioners and Mr. R.B.Mishra, 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 petitioners vis-à-vis the accusations sought to be brought against them and regard being had to the pre-trial detention of the petitioners in custody since 23.05.2026 with submission of charge sheet in the meantime and no criminal antecedent being reported against any of the petitioners and keeping in view the other circumstances on record in entirety including inherent right of the accused-petitioners to be presumed innocent until proven guilty at the trial, this Court without expressing any view on merits, admits the petitioners to bail.
Hence, the bail application of the Petitioners stands allowed and each of the petitioners is allowed to go on bail on furnishing bail bonds of Rs.25,000/-(Rupees Twenty-Five Thousand) with one solvent surety 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. Issue urgent certified copy of the order as per Rules. 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.