SHIBEDUTTA SHARMA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Mr. B. Mishra, learned senior counsel for the petitioner, learned counsel for the State and Mr. Sanjeet mohanty, learned senior counsel appearing for the informant.

(2.) THIS application under Section 439, cr. P. C. has been filed by the petitioner-Shiv Dutta Sharma for grant of bail in G. R. Case No. 27 of 2007 corresponding to Barbil p. S. Case No. 11 of 2007 pending before the learned J. M. F. C. , Barbil.

(3.) AN information was lodged before the officer-in-Charge, Barbil Police Station by one Shri N. S. Sharma, the authorized representative of M/s. Monnet ispat and Energy Limited making allegation against the petitioner of commission of offence of cheating and other offences. The said information was registered as a F. I. R. having disclosed commission of cognizable offence under Sections 420/467/468, I. P. C. against the petitioner. The petitioner was arrested by the Investigating Officer on 16-3-2007. On being produced before the learned j. M. F. C. , Barbil on the same day, he prayed for grant of bail before the learned magistrate which was rejected by his order dated 21-3-2007 and the petitioner was remanded to custody. He thereafter, filed an application for bail on 21-3-2007 before the court of Session at Keonjhar which was also rejected by the learned Sessions Judge on 29-3-2007. Thereafter, the petitioner has filed the present application before this court on 3-4-2007.