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Judgment
G. Satapathy, J.
This is a bail application U/S.483 of BNSS by the petitioners for grant of bail in connection with Gorumahisani PS Case No.42 of 2025 corresponding to ST Case No.37 of 2025 pending in the file of learned Additional Sessions Judge, Rairangpur, for commission of offences punishable U/Ss.310(2)/311/111(4) of BNS r/w Sections 25/27 of Arms Act, on the main allegation of committing robbery from the liquor shop belonging to the informant by firing at her brother-in-law.
Heard, Mr. Sk. Zafarulla, learned counsel for the petitioner and Mr. P. Satpathy, learned Additional Public Prosecutor in the matter and perused the record.
Admittedly, the petitioner is renewing his prayer for bail on the ground of release of co-accused Sk. Saddam @ Chhotu on bail in BLAPL No.3527 of 2026, but the order granting bail to co-accused does not reveal that he was identified in the TI parade, whereas the present petitioner has allegedly been identified in the TI parade. Besides, the petitioner is also having one criminal antecedent, which has not been disclosed in the bail application. In such view of the matter, this Court does not find the petitioner to be standing on similar footing co-accused Sk. Saddam @ Chhotu, so as to grant bail to him on the principle of parity. On the other hand, there is serious allegation against the petitioner, but according to the learned counsel for the petitioner, trial is not progressing, however, such situation can be obviated by directing the learned trial Court to proceed with the trial. In such view of the matter and taking into account the nature and gravity of the offences as alleged against the petitioner vis-‡-vis the accusations sought to be brought against him and on going through to the materials placed on record together with the role as alleged against the petitioner and keeping in view his identification in the TI parade, this Court is not inclined to grant bail to the petitioner.
Hence, the bail application of the petitioner stands rejected. Looking at the alternative prayer as advanced for the petitioner, the learned trial Court is requested to proceed with the trial, if there is no other legal impediment.
Accordingly, the BLAPL stands disposed of. A copy of this order be immediately transmitted to the learned Court in seisin over the matter.