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Judgment
9 paragraphs · 223 wordsSavitri Ratho, J
This is an application under Section 439 of Cr.P.C. in connection with Digapahandi P.S. Case No.231 of 2023 corresponding to G.R. Case No.1297 of 2023, pending in the file of the learned S.D.J.M., Berhampur under Sections 341, 324, 307, 326/34 of IPC read with Section 27 of the Arms Act.
The prayer for bail of the petitioner had been rejected by order dated 03.11.2023 passed by the learned Sessions Judge, Ganjam, Berhampur in Bail Application No.960 of 2023.
Mr. Mr.Sidhartha Goutam Das, learned counsel for the petitioner submits that the petitioner is aged about 20 years and is in custody since 27.06.2023 and allegations made against him are omnibus in nature. Meanwhile, the injured has been discharged from the hospital. He further submits that investigation has been completed and charge sheet dated 09.10.2023 has been submitted against the petitioner and one Mangala Sethi and Narayana Sethi.
Considering the manner in which the injured has been assaulted and as he has sustained grievous injury, I am not inclined to release the petitioner on bail at this stage.
The BLAPL is accordingly dismissed.
It is open for the petitioner to move the learned trial Court for bail afresh after commitment of the case.
Urgent certified copy of this order be granted as per rules.
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