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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 Raighar PS Case No.182 of 2025 corresponding to GR Case No.287 of 2025 pending in the file of learned NGN-cum-JMFC, Raighar for commission of offences punishable U/Ss. 318(2)/318(3)/318(4) of BNS, on the main allegation of deceiving the informant for a sum of Rs. 4,90,000/- by getting loan in the name of the informant and transferring the same to his own account.
Heard, Mr. Ajit Kumar Mohanty, learned proxy counsel appearing on behalf of Mr. Umakata Barik, learned counsel for the Petitioner and Mr. P. Satpathy, learned Addl. PP in the matter and perused the record.
Admittedly, the Petitioner is having three criminal antecedents vide Raighar PS Case Nos. 178 of 2025, 179 of 2025 & 180 of 2025, but he has not disclosed a single antecedent in his bail application, rather at the time of hearing, the learned counsel for the Petitioner submits that the Petitioner is involved in only one case in which case bail application is pending. In the context of suppression of material facts, this Court is fortified with the decision in Munnesh Vrs. State of Uttar Pradesh; (2025) SCC OnLine SC 1319, wherein the Apex Court at paragraph 9 has held thus:-
“9.since the petitioner has suppressed material facts with regard to his involvement in criminal cases, he is not entitled to the discretionary relief of bail.” Xxxx xxx xx xx.
Further, the Petitioner is allegedly involved in these cases for similar type of offence. In view of the above facts and circumstances and taking into consideration the materials so placed on record together with the suppression of material facts by the petitioner and taking into account the law laid down by the Apex Court in Munnesh (supra), this Court is not inclined to grant bail to the Petitioner.
Hence, the bail application of the petitioner stands rejected. Accordingly, the BLAPL stands disposed of. A soft copy of this order be immediately transmitted to the learned trial Court.