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
11 paragraphs · 291 wordsSashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard learned counsel for the petitioner and learned Addl. Standing Counsel for the State.
The petitioner is in custody since 17.09.2023 in connection with Khallikote P.S. Case No.243 of 2023 corresponding to G.R. Case No.621 of 2023 pending in the Court of learned J.M.F.C., Khallikote for the alleged commission of offence under Sections 341/323/324/326/307/384/506/34 of IPC read with Section 25(I-B)(a) of the Arms Act.
It is alleged that the petitioner along with other co-accused persons assaulted the son of the informant by means of a knife causing injury.
The rejection order shows that the injured sustained injuries on his right foot, left ankel and stomach. Though the injuries on the right food is said to be grievous in nature, the said cannot be said to be on the vital part of the body.
It is submitted by learned State Counsel that the petitioner has several criminal antecedents.
However, investigation appears to have progressed substantially. I find no justified reason to detain the petitioner in custody any longer. The bail application is therefore, allowed. Let the petitioner be released on bail on such terms and conditions as the court in seisin over the matter may deem fit and proper to impose including the condition that he shall personally appear before the trial Court on each date of posting of the case. He shall personally appears before the IIC of Khallikote Police Station on every Sunday at 10 a.m. till conclusion of trial and such fact shall be certified by the IIC to the concerned Court once in a month.
BLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
……………………………