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Judgment
12 paragraphs · 290 wordsV. NARASINGH
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is an accused in connection with T.R. Case No.291 of 2023, pending in the Court of learned District & Sessions Judge, Khordha at Bhubaneswar, arising out of Jatni P.S. Case No.200 of 2023, for commission of alleged offences under Section 20(b)(ii)(C) of NDPS 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 5th Additional Sessions Judge, Bhubaneswar by order dated 16.01.2024 in the aforementioned case, the present bail application has been filed.
The Petitioner has moved this Court by filing BLAPL No.7540 of 2023 which was not entertained by order dated 21.07.2023 since the same was during the currency of investigation.
Thereafter by order dated 30.10.2023 in BLAPL No.11745 of 2023 the Petitioner was directed to be released on bail subject to verification of criminal antecedent, since it was found that the Petitioner has four criminal antecedents, the bail application of the Petitioner stood rejected by order dated 19.12.2023 in BLAPL No.13351 of 2023.
This is the fourth journey of the Petitioner to this Court.
Taking into account the criminal antecedent of the Petitioner and the last order dated 19.12.2023 referred to hereinabove, since there is no change in circumstance, this Court is not inclined to entertain the bail application.
Liberty is granted to the Petitioner to renew the prayer before the learned Court in seisin at a later stage.
Accordingly, the BLAPL stands disposed of.
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