ROHIT MAHAPATRA vs STATE OF ODISHA

IN THE HIGH COURT OF ORISSA AT CUTTACK

BLAPL No.9420 of 2026

CNR No. ODHC010706562026

.....
Rohit Mahapatra Petitioner

Represented by Adv.
- Amit Pattnaik

-versus-
.....
State Of Odisha Opposite Parties

Represented by Adv. -
Jnyanananda Panda

Mr. P.Satpathy, ASC
CORAM:
THE HON’BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA



ORDER
12.11.2026
Order No.
03.
1. This matter is taken up through Hybrid Arrangement (Virtual/
Physical Mode).
2. Heard learned counsel for the Petitioner, the learned counsel
appearing for the informant and the learned counsel for the State.
Perused the materials placed before this Court.
3. The present bail application under Section 483 of B.N.S.S.,
2023 has been filed by the Petitioner for regular bail in connection
with C.T. Case No. 717 of 2026 arising out of Bhawanipatna Cyber
Crime & Economic Offence P.S. Case No. 17 of 2026 pending in the
Court of learned S.D.J.M., Bhawanipatna for the alleged commission
of offence punishable under Sections 406 and 420 of the I.P.C, 1860.
4. It is stated by the learned counsel for the Petitioner that the

Petitioner is in custody since 08.08.2026. He further submitted that
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in the meantime, the investigation has been completed and final
charge-sheet has already been submitted. He further submitted that
although the Petitioner is having one criminal antecedent, however,
the same is not similar to one involved in the present case. He further
contended that the Petitioner belongs to the locality, therefore, there
is no chance of absconding. In view of the aforesaid circumstances,
learned counsel for the Petitioner prays that the Petitioner be released
on bail on such terms and conditions as this Court may deem fit and
proper to impose.
5. The learned counsel for the Petitioner further contended that,
as per the allegations made in the F.I.R., the informant has alleged
that the Petitioner had received a sum of Rupees Seventy-Seven
Lakhs to facilitate the admission of the informant's daughter into a
Medical College. Out of the aforesaid amount, a sum of Rupees
Twenty-Seven Lakhs was allegedly paid by the informant to the
Petitioner, while the remaining amount was stated to have been paid
in cash.
The learned counsel appearing for the Petitioner, at this
juncture, submitted that the informant had opted for Voluntary
Retirement Scheme (V.R.S.) and, out of the retirement benefits
received, had paid the aforesaid substantial amount to the accused-
Petitioner with the expectation that he would facilitate the admission
of her daughter into a Medical College.
The learned counsel appearing for the informant, on the other
hand, contended that although the aforesaid amount was paid to the
accused-Petitioner, he failed to arrange for the admission of the
informant's daughter into the Medical College and, further, the
Petitioner did not return the amount received from the informant. On
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the basis of the aforesaid allegations, learned counsel for the
informant contended that a prima facie case is made out against the
present Petitioner under the alleged provisions of law.
6. The learned counsel appearing for the informant-Opposite
Party, on the other hand, contended that the Petitioner admits to
having received a sum of Rupees Twenty-Seven Lakhs (Rs.
27,00,000/-). He further referred to the affidavit dated 29.10.2026,
filed before this Court, wherein the accused-Petitioner has expressed
his readiness and willingness to refund a sum of Rupees Nineteen
Lakhs Eighty-Five Thousand (Rs. 19,85,000/-), after deducting a
sum of Rupees Seven Lakhs (Rs. 7,00,000/-), which has already been
paid to the Medical College, a fact which is not disputed by the
learned counsel appearing for the informant. It is further submitted
that the accused-Petitioner is ready and willing to refund the
aforesaid amount within a period of four weeks from the date of his
release on bail.
7. Having heard the learned counsels appearing for the respective
parties and on a careful examination of the surrounding facts and
circumstances of the present case as well as further taking note of the
affidavit filed before this Court on 29.10.2026, this Court directed
that the Petitioner be released on interim bail for a period of six
weeks subject to Petitioner furnishing a bail bond of Rs. 50,000/-
(Rupees Fifty Thousand) with two local solvent sureties each for the
like amount to the satisfaction of the Court in seisin over the matter.
8. It is open for the Court in seisin over the matter to impose any
other conditions as may be deemed just and proper. Violation of any
of the conditions shall entail cancellation of the bail application.
9. However, the Petitioner shall surrender before the Court
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concerned and produce the surrender certificate on or before the next
date of listing.
th
10. List this matter in the week commencing 4 January, 2027.



(Aditya Kumar Mohapatra)
Judge


Binayak

Signature Not Verified
Digitally Signed
Signed by: BINAYAK SAHOO
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 13-Nov-2026 12:14:22
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