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Judgment
8 paragraphs · 135 wordsSavitri Ratho, J
This application under Section 439 of Cr.P.C. has been filed in connection with Purunakote P.S. Case No.02 of 2024 corresponding to G.R. Case No.38 of 2024, pending in the file of the learned S.D.J.M., Angul, registered under Sections 498-A, 341, 323, 324, 294, 307, 506 of IPC against the petitioner.
The prayer for bail of the petitioner had been rejected on 22.01.2024 by the learned Sessions Judge, Angul in B.A. No.29 of 2024.
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 for bail afresh after completion of investigation.
Urgent certified copy of this order be granted as per rules.
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