JUDGEMENT
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(1.)I have heard Mr. Bigyan Kumar Sharma, learned counsel for the petitioner and Mr. G.N Rout, learned Additional Standing Counsel for the State through Video Conferencing mode.
(2.)This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner-Gopal Gupta in connection with Tangi P.S. Case No.12 of 2020 corresponding to G.R. Case No. 168 of 2020 pending in the Court of the learned J.M.F.C.(R), Cuttack, registered for commission of offences under Ss. 420/467/448 /471/34 of I.P.C and Sec. 103 and 104 of Trade Mark Act, 1999. Preliminary chargesheet dtd. 20/5/2020 has been submitted against the petitioner and his father Om Prakash Gupta for commission of offences punishable under Sec- 420/467/468/471/272/273/34 I.P.C keeping investigation open as verification reports from concerned Department is awaited and more clues are to be obtained.
(3.)This is the second journey of the petitioner to this Court. He had earlier filed BLAPL No.1664 of 2020 before this Court. In I.A.No 389 of 2020 arising out of the said application, he had been granted interim bail in vide order dtd. 26/5/2020 for a period of fifteen days and the same had been extended for another 21 days vide order dtd. 9/6/2020 passed in I.A. No.487 of 2020 till 30/6/2020 and till 22/7/2020 vide order dtd. 1/7/2020. The interim bail was further extended vide order dtd. 22/7/2020 passed in I.A. No. 628 of 2020 as a last chance. BLAPL No. 1664 of 2020 was ultimately withdrawn on 4/8/2020. As he had not surrendered in time, warrant had been issued against him.
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