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Judgment
Savitri Ratho, J
This is the second application of the petitioner under Section 439 of Cr.P.C. in this Court in connection with Kabisuryanagar P.S. Case No.437 of 2023 corresponding to G.R. Case No. 428 of 2023 pending in the Court of the learned J.M.F.C., Kabisuryanagar under Sections 387, 341, 326, 307, 506, 34 of IPC read with Section 25 (1-B) (b) 25 (6) and 27 (1) of Arms Act.
The earlier application i.e. BLAPL No. 11111 of 2023 filed by the petitioner and co-accused persons had been rejected on 12.10.2023 granting liberty to the petitioner to move for bail afresh after submission of chargesheet. The order reveals that the petitioner has 12 other criminal antecedents.
The F.I.R. details match of the Registry indicates that BLAPL No. 109 of 2024 filed by a co-accused is pending.
List this matter on 12.07.2024 along with BLAPL No. 109 of 2024.
The case diary and criminal antecedent of the petitioner shall be called for in the meanwhile.
Registry is directed to attach the copies of the orders passed in the connected bail applications arising out of Kabisuryanagar (Kodala) P.S. Case No. 437 of 2023 and Kabisuryanagar (Ganjam) P.S. Case No. 437 of 2023 as the P.S. Case is described differently by different co-accused persons before this Court.
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