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Judgment
10 paragraphs · 235 wordsV. Narasingh, J
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is an accused in connection with S.T. Case No.42/378 of 2023 (C.T. Case No.957 of 2022) pending on the file of learned Asst. Sessions Judge, Soro, arising out of Soro P.S. Case No.444 of 2022 for commission of offence alleged under Sections 395/307 of IPC read with Section 25/27 of the Arms Act.
Learned counsel, on instruction, submits that except the present BLAPL, no other bail application of the Petitioner relating to the aforementioned P.S. case is pending in any other Court.
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Asst. Sessions Judge, Soro by order dated 08.01.2024 in the aforementioned case, the present BLAPL has been filed.
The bail application of the Petitioner on merits was rejected by this Court by order dated 21.11.2023 in BLAPL No.5200 of 2023. In the said order in paragraph-9, thirteen criminal antecedents of the Petitioner were taken into account.
By order dated 30.04.2024 in BLAPL No.1628 of 2024 the Petitioner was allowed to withdraw the bail application.
Considering the nature of allegations and the criminal proclivity, as noted and since there is no change in circumstance, this Court is not inclined to entertain this bail application at this stage.
Accordingly, the BLAPL stands disposed of.
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