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Judgment
Savitri Ratho, J
Heard, Mr. A. Jena, learned counsel for the petitioner. This is an application under Section 439 of the Cr.P.C. in connection with Dhenkanal Town Police Station Case No.724 of 2023 corresponding to G.R. Case No. 1548 of 2023 pending in the court of the learned S.D.J.M., Dhenkanal registered under Section 354, 354 (A), 394 of the IPC.
Mr. A. Jena, learned Counsel for the petitioner has submitted that the petitioner is in custody since 26.12.2023 having surrendered before the Court of learned S.D.J.M., Dhenkanal. Thereafter his prayer for bail has been rejected on 26.12.2023 passed in BLAPL No. 580 of 2023. Perusal of the rejection order reveals that investigation of the case is at a preliminary stage.
Considering the nature of the allegations against the petitioner, I am not inclined to release him on bail at this stage. It is open to him to move for bail afresh after the completion of the investigation.
Urgent certified copy of this order be granted on proper application.
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