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Judgment
G. Satapathy, J.
This is an application U/S.483 of BNSS by the petitioner for grant of bail in connection with Rourkela Chhend P.S. Case No. 56 of 2026 corresponding to GR Case No. 552 of 2026 pending in the file of learned SDJM, Panposh at Rourkela, for commission of offences punishable U/Ss.318(4)/ 336(2)/336(3)/338/340(2)/3(5) of BNS r/w Sections 66C & 66D of the IT Act, on the main allegation of facilitating commission of online financial fraud by linking the Mobile Number of co-accused Bijay Gupta to his bank account maintained at IOB Bank, Chhend.
Heard, Mr. Soumya Ranjan Das, learned counsel for the petitioner and Mr. C. Mahanty, learned Addl. Public Prosecutor in the matter and perused the record.
On being asked, Mr. C. Mahanty, learned Addl. PP replied that the Petitioner is the middle man, but the principal accused is Bijay Gupta and there is admitted transaction of Rs. 10,80,000/- to the account of the Petitioner. The Petitioner is in custody since 23.02.2026 and in the meantime, charge sheet has already been submitted, but there is no criminal antecedent of similar nature reported against the Petitioner. In that view of the matter and taking into consideration the nature and gravity of the offences as alleged against the petitioner vis-à-vis the accusations sought to be brought against him and taking into account the other circumstances on record in entirety including the 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 bond of Rs.50,000/- (Rupees Fifty Thousand) only with one solvent surety 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.