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Judgment
8 paragraphs · 212 wordsV. Narasingh, J
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is an accused in connection with C.T. Case No.1621 of 2022 pending on the file of learned S.D.J.M., Bargarh arising out of Bhatli P.S. Case No.269 of 2022 for commission of the alleged offence under Sections 302/34 of IPC.
Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned Additional Sessions Judge, Bargarh by order dated 20.01.2023 in the aforementioned case, the present bail application has been filed.
Since the consideration by the learned Court in seisin was during the course of investigation, this Court is not inclined to consider this bail application without having the benefit of consideration of materials qua the accusation relating to the Petitioner by the learned Court in seisin, post charge sheet.
Leave is granted to the petitioner to renew his prayer before the learned Court in seisin after filing of charge sheet. While doing so, it is open for the petitioner to bring to the notice of the learned Court in seisin that in the meanwhile co-accused persons have been released on bail which shall be given its due weightage.
Accordingly, the BLAPL stands disposed of.
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