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
7 paragraphs · 199 wordsSavitri Ratho, J
Heard Mr. J. Sahoo, learned counsel for the petitioner and Mr. D.K. Mishra, learned Addl. Govt. Advocate for the State.
This is an application under Section 439 of Cr.P.C. for grant of bail to the petitioner in connection with Bada Bazar P.S. Case No. 300 of 2023 corresponding to G.R. Case No. 1834 of 2023 pending in the Court of the learned S.D.J.M., Berhampur under Sections 307, 286, 336, 341, 294, 506, 147, 148, 149 of IPC read with Section 27 of the Arms Act and Sections 3, 4 of the Explosive Substances Act.
The petitioners had moved an application for bail before the Court of learned 3rd Addl. Sessions Judge, Berhampur which was rejected on 28.09.2023.
Perusal of the rejection order reveals that one of the reasons for rejection of the prayer for bail is that investigation was at a nascent stage, I am therefore not inclined to entertain the prayer for bail and dismiss the BLAPL granting liberty to the petitioner to approach the learned Court below for bail afresh after completion of investigation, if so advised.
Urgent certified copy of this order be granted on proper application.
……………………..