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Judgment
Savitri Ratho, J
This application under Section 439 of the Cr.P.C. has been filed in connection with EOW, Bhubaneswar P.S. case No. 27 of 2023 corresponding to C.T. case No. 127 of 2023 pending in the Court of learned Presiding Officer, Designated Court under the OPID Act, Cuttack under Section 420,406,467,468,471,120-B of the IPC, read with Section 66(D) of the Information Technology Act against the petitioner, who was the ex-branch Manager of Bhadreswar Branch, Central Bank of India and Mr. Debidutta Panigrahi, who was Agricultural Finance Officer of Bhadreswar Branch and others.
The prayer for bail of the petitioner has been rejected on 19.12.2023 by the learned Presiding Officer, Designated Court under the OPID Act. Perusal of the rejection order reveals that the
Considering the magnitude of the amount alleged to have been misappropriated by the accused person, I am not inclined to entertain the prayer for bail as investigation is in progress.
The BLAPL is accordingly dismissed.
It is open to the petitioner to move for bail afresh after completion of the investigation.
Urgent certified copy of this order be granted on proper application.
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