AI Structured Summary
Not yet generated for this judgment
Judgment
Savitri Ratho, J
1.This is the third application of the petitioner under Section 439 of the Cr.P.C. in connection with EI/EB Unit-II (ND), Sambalpur P.R. No. 583 of 2023 corresponding to T.R. Case No. 145 of 2023, pending in the court of the learned Sessions Judge-cum-Special Judge, Sambalpur under Section 20 (b) (ii) (C) of the NDPS Act.
The first bail application i.e. BLAPL No. 13213 of 2023 had been withdrawn in order to file a fresh application because of some error in the affidavit. In BLAPL No. 14464 of 2023 had been allowed on 29.01.2024, his prayer for bail had been allowed subject to verification of his criminal antecedents.
Mr. B.B. Nanda, learned counsel appearing on behalf of the petitioner submits that the learned court below refused to release the petitioner on bail as the report received from the IIC, Sikrara Police Station, District-Jaunpur (Uttar Pradesh) revealed that the petitioner has four criminal antecedents.
List this matter on 16.04.2024 to enable Mr. M.R. Mishra, learned Additional Standing Counsel and counsel for the petitioner to obtain instructions as the offences are not stated clearly in the report.
………………………….