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Judgment
Savitri Ratho, J
This is an application under Section 439 of Cr.P.C. for grant of bail to the petitioner in connection with Athamallik P.S. Case No.213/2023 corresponding to G.R. Case No. 941/2023 pending in the Court of the learned S.D.J.M., Athamallick under Sections 498(A), 302, 304 (B) of IPC read with Section 4 of the D.P. Act.
The prayer for bail of the petitioner has been rejected vide order dated 26.09.2023 passed by the learned Additional Sessions Judge, Athamallik in Bail Application No. 256/2023 when investigation was in progress.
As investigation is in progress, I am not inclined to consider the prayer for bail of the petitioner.
The BLAPL is accordingly disposed of.
It is open to the petitioner to move the learned court below for bail afresh after completion of investigation.
Urgent certified copy of this order be granted on proper application..
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