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Judgment
8 paragraphs · 212 wordsM.S. Sahoo, J
Under Section 439 of Cr.P.C. the BLAPL has been filed by the petitioner in jail custody, in connection with Chandanpur P.S.Case No. 0137 of 2023 corresponding to G.R. Case (GN) No.No.238 of 2023 pending in the court of the learned Grama Nayadhikari Grama Nyayalaya, Puri for alleged commission of offence under Sections 294/323/302/451/427/506 and 34 of IPC.
Since by earlier order dated 23.11.2023 in BLAPL No.9967 of 2023 filed by the co-accused was disposed of by this Bench which arises out of the self-same F.I.R., the present petition has been placed before this Bench for consideration of prayer for bail in terms of Standing Order No.2 of 2023 dated 21.05.2023.
Though name of the learned counsel Mr. S.K. Rayguru is mentioned in the cause list as well as in the case brief appearing on behalf of informant, no one is present.
Learned Addl. Standing Counsel seeks accommodation to obtain connected case record of BLAPL No.9967 of 2023 disposed of on 23.11.2023.
Registry shall also intimate the learned counsel appearing for the opposite party-informant through his mobile number and intimate the next date of listing.
List on 03.05.2024/when this Bench functions next. Instructions be obtained in the meantime by the learned Addl. Standing Counsel.
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