Kuber Nag vs State Of Odisha

G. Satapathy, J.

This is a bail application U/S.483 of BNSS by the petitioner for grant of bail in connection with Rourkela Cyber PS Case No.04 of 2026 corresponding to GR Case No.212 of 2026 pending in the Court of learned SDJM, Panposh at Rourkela for commission of offences punishable under Sections 318(4)/319(2)/336(3) of BNS r/w Sec.66-D of IT Act.

The short facts involved in this case are that the complainant was added in a WhatsApp group named as D4 VIP Fans Book Discussion Group and as per discussion, the complainant was motivated to invest in stock trading and made trading after allotment of ID Number 62843470 and he was subsequently advised to subscribe IPO in Gabion Technology which would fetch more shares and accordingly he invested some money to increase his share and in the process, the complainant invested a total sum of Rs.20,35,000/- and his holding in share was stated to be Rs.32,68,140/-, but when he tried to withdraw the money, he was not allowed and he could thereafter came to know to have been duped. Accordingly, the complainant lodged an FIR and the matter was investigated into, but subsequently, the account of the petitioner was found to have some transaction in this case and he was thereafter taken into custody resulting him landing before this Court in this bail application.

Heard Mr. Soumya Ranjan Das, learned counsel for the petitioner and Mr. S.C. Pradhan, learned Addl. PP in the matter and perused the record.

Mr. Das mainly contends that the petitioner is innocent person as he had transferred only the credentials of his account to co-accused-Sugam Behera who had transacted a sum of Rs.13,50,000/- to the account of the petitioner and thereby, the petitioner should be enlarged on bail, but on the other hand Mr. S.C. Pradhan, learned Addl. PP by producing the written instruction submits that the account of the petitioner was having transaction of Rs.13,50,000/-, but neither of the counsels could throw any light about the conclusion of investigation in this case. In such view of the matter and taking into account the nature and gravity of the offence as alleged against the petitioner keeping in view the petitioner to have approached the Court during the course of investigation and there being materials available on record against the petitioner together with alleged transaction of Rs.13,50,000/- in his account, this Court is not inclined to grant bail to the petitioner at this stage, more particularly when the investigation is going on.

Hence, the bail application of the petitioner stands rejected. It is open to the petitioner to renew his prayer for bail before the concerned Court after submission of charge-sheet.

Accordingly, the BLAPL stands disposed of. A soft copy of this order may immediately be transmitted to the Court concerned.