AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 116 wordsThis is the second application of the petitioner under Section 439 of Cr.P.C. in connection with Laxmisagar P.S. case No. 485 of 2023 corresponding to C.T. Case No. 1159 of 2023 pending in the Court of the learned J.M.F.C.-IV, Bhubaneswar, registered 498-A,341,323,307 of the IPC.
BLAPL No.767 of 2024 filed by the petitioner earlier had been dismissed on 13.02.2024 granting liberty to the petitioner to move for bail afresh in case there is any settlement between the parties or if there is delay in commitment of the case.
List this case on 09.08.2024. In the meanwhile a report be called for from the learned J.M.F.C.-IV, Bhubaneswar regarding the stage of the case.
.…………………………