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Judgment
8 paragraphs · 217 wordsM.S.Sahoo, J
Under Section 439 of Cr.P.C., the BLAPL has been filed by the petitioner, now in jail custody in connection with Sorada PS Case No.37 of 2024 corresponding to GR Case No.50 of 2024 pending in the court of the learned JMFC, Sorada for alleged commission of offences under Section 392 of the IPC read with Section 25(1)(a) of the Arms Act.
Learned counsel for the petitioner submits that the petitioner has been forwarded in the present case after he was arrested in another matter and he has already spent more than five years behind the bar. In the meanwhile, investigation has progressed substantially.
Learned Additional Standing Counsel opposes the prayer for bail referring to the nature of allegation and other materials contended in the Case Diary and seeks accommodation to obtain the up-to-date Case Diary/instructions.
Accordingly, it is directed that the up-to-date Case Diary/instructions with past Criminal Antecedent/status of the investigation/trial be obtained by the next date.
If so advised, affidavit on behalf of the Petitioner shall be filed indicating the past allegation of Criminal Antecedent against him, by the next date, copy of which shall be served on the learned Additional Standing Counsel to enable him to obtain up-to-date instructions.
List in the week commencing 18th June, 2024.
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