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Judgment
7 paragraphs · 143 wordsSavitri Ratho, J
This application under Section 439 of Cr.P.C. has been filed in connection with Basudevpur P.S. Case No.704 of 2023 corresponding to G.R. Case No.1153 of 2023, pending in the court of the learned J.M.F.C., Basudevpur registered under Sections 399/402 of IPC read with Section 25 of the Arms Act against the petitoner and five others.
The prayer for bail has been rejected vide order dated 03.01.2024 by the learned Asst. Sessions Judge, Basudevpur, district Bhadrak in BLAPL No.231 of 2023 when investigation was in progress.
In view of the nature of allegations against the petitioner and as investigation is in progress, 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 for bail afresh after completion of investigation.
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