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Judgment
10 paragraphs · 240 wordsSavitri Ratho, J
This is an application under Section 439 of Cr.P.C. in connection with Balasore Sadar P.S. Case No.323 of 2023 corresponding to C.T. Case No. 628 of 2023 pending in the Court of the learned J.M.F.C.(City), Balasore where charge sheet has been filed on 25.01.2024 against the present petitioner, Rabinarayan Behera under Section 392 of the IPC and against one Brundaban Rana under Sections 392, 411, of the IPC.
The application has been listed before me as BLAPL No. 49 of 2024 filed by co-accused Brundaban Rana had been disposed of by me on 09.01.2024.
The prayer for bail of the petitioner has been rejected on 06.02.2024 passed by the learned Sessions Judge, Balasore in Bail Application No. 133 of 2024 on the ground that the petitioner is a habitual offender with 15 criminal antecedents.
Mr. Amulya Ratna Panda, learned counsel for the petitioner submits that in the meanwhile the informant and her husband have been examined during the trial, so the petitioner does not want to move this bail application and wants to move the learned court below for bail afresh.
Considering the above submission, the BLAPL is dismissed as withdrawn.
This order is passed today i.e. on 15.04.2024 at 11.00 A.M.
It is open to the petitioner to move the learned Court below for bail afresh.
Urgent certified copy of this order be granted on proper application.
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