Rupashree Mishra vs State Of Odisha

G. Satapathy, J.

The surrender certificate filed by learned counsel for the petitioner in Court today, which is taken on record.

This is a bail application U/S.483 of BNSS by the petitioner for grant of bail in connection with Markatnagar PS Case No. 166 of 2025 corresponding to GR Case No.817 of 2025 pending in the file of learned JMFC-I, Cuttack, for commission of offences punishable U/Ss.318(4)/316(4)/336(2)/338/339/340(2)/3(5)BNS.

The allegation against the petitioner in gist is that the petitioner being an employee of Nalanda Public School, a private educational institution has embezzled certain sum of money by manipulating the documents and thereby, cheated the informant by defrauding him.

Heard, Mr. Subir Palit, learned Senior Counsel who is being assisted by Mr.Chandan Kumar Mohanty, learned counsel for the petitioner; Mr.Haripad Mohanty, learned counsel for the informant and Mr. R.B.Mishra, learned Additional Public Prosecutor in the matter and perused the record.

After having considered the rival submissions upon perusal of record, it is found that a Co-ordinate Bench of this Court has referred the parties for mediation and accordingly, the Mediator, High Court of Orissa Mediation Center, Aain Seva Bhawan, Cuttack has given his report that the mediation is successful. The learned Senior Counsel appearing for the petitioner and Mr.Haripada Mohanty, learned counsel for the informant, have jointly submitted that the matter has already been settled.

In view of the aforesaid facts and circumstance and taking into consideration the materials so placed on record together with the pre-trial detention of the petitioner in custody with submission of charge sheet in the meantime and there being no material collected to suggest that the petitioner would abscond or pose threat to the witnesses, if released on bail, and keeping in view the other circumstances on record in entirety including inherent right of the accused-petitioner to be presumed innocent until proven guilty at the trial, 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.1,00,000/- (Rupees One Lakh) 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. 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.