AI Structured Summary
Not yet generated for this judgment
Judgment
Savitri Ratho, J
This is the second application of the petitioner under Section 439 of Cr.P.C. in connection with Nilgiri P.S. Case No.276 of 2023 corresponding to C.T. Case No.431 of 2023, pending in the file of the learned S.D.J.M.., Nilgiri under Sections 420, 489(B), 489(C) of IPC.
BLAPL No.10841 of 2023 filed by the petitioner earlier had been disposed of on 22.11.2023 granting liberty to him to move for bail afresh after completion of investigation.
Mr. B.S.Dasparida, learned counsel for the petitioner submits that investigation has been completed and chargesheet dated 20.12.2023 has been filed against the petitioner and one Binapani Mukhi @ Parbati and Chandramani Bala @ Kanhu under Sections 420, 489 (B) and 489 (C) of IPC and he hands over a copy of the chargesheet on Mr.S.S.Pradhan, learned Addl. Government Advocate.
List this matter on 16.02.2024 to enable Mr.S.S.Pradhan, learned Addl. Government Advocate to go through the chargesheet to obtain the up-to-date case diary and criminal antecedents of the petitioner.
…………………………