AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 160 wordsSavitri Ratho, J
This is an application under Section 439 of Cr.P.C. in connection with Alakunda P.S. Case No.143 of 2023 corresponding to C.T. Case No.2238 of 2023, pending in the file of the learned S.D.J.M., Jajpur under Sections 498 (A), 302, 304 (B)/34 of IPC read with section 4 of the D.P. Act.
The prayer for bail of the petitioner had been rejected by order dated 31.10.2023 passed by the learned Sessions Judge, Jajpur in BLAPL No.447 of 2023.
Mr.R.C.Swain, learned counsel for the petitioner submits that in the meanwhile chargesheet has been submitted only against the petitioner.
Considering the nature of allegations against the petitioner, I am not inclined to release the petitioner on bail at this stage.
The BLAPL is accordingly dismissed.
It is open for the petitioner to move the learned trial Court after completion of investigation.
Urgent certified copy of this order be granted as per rules.
………………………………