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Judgment
10 paragraphs · 168 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.451 of 2023, pending before the learned J.M.F.C.(Rural), Balasore arising out of Gopalpur P.S. Case No.118 of 2023, for commission of alleged offences under Sections 341/294/307/353/379/506/34 of IPC.
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Sessions Judge, Balasore by order dated 06.07.2023 in the aforementioned case, the present BLAPL has been filed.
The affidavit filed at the behest of the petitioner is taken on record.
Taking into account the criminal antecedents of the petitioner, this Court is not inclined to entertain the bail application during currency of investigation.
Leave is granted to the petitioner to renew his prayer before the learned Court in seisin after filing of charge sheet.
Accordingly, the BLAPL stands disposed of.
Urgent certified copy of this order be granted as per rules.
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