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Judgment
9 paragraphs · 190 wordsSavitri Ratho, J
This application under Section 439 of Cr.P.C. has been filed in connection with Plantsite P.S. Case No. 430 of 2023 corresponding to G.R. No. 2249 of 2023 pending in the court of the learned S.D.J.M., Panposh, Rourkela registered under Section 394 of IPC against unknown persons.
The prayer for bail of the petitioner has been rejected vide order dated 11.01.2024 by the learned 2nd Additional Sessions Judge, Rourkela in BLAPL No. 744/03 of 2023-24 when investigation was in progress.
Mr. Pabitra Kumar Nayak, learned counsel for the petitioner submits that the petitioner does not have any criminal antecedents and as investigation is in progress, the case diary and criminal antecedents of the petitioner may be called for.
Considering the nature of allegations and as investigation in the case is in progress, I am not inclined to release the petitioner on bail at this stage.
The BLAPL is accordingly dismissed.
It is open to the petitioner to move the learned trial court for bail afresh after completion of investigation.
Urgent certified copy of this order be granted on proper application.
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