SOUMITRA DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) This is a successive bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Capital P.S. Case No.267 of 2023 corresponding to C.T. Case No.180 of 2023 pending in the file of learned 2nd Additional Sessions Judge, Bhubaneswar for commission of offence punishable under Ss. 379/413/34, on the allegation of committing theft of motor cycle of the informant. Mr. Cheera Ranjan Satapathy, learned counsel for the Petitioner by filing a memo submits that he is personally acquainted with the facts of the case and he knows that no bail application of the Petitioner is pending before any other Court and this is the second bail application of the Petitioner. The memo be taken on record.

(3.) Heard, Cheera Ranjan Satapathy, learned counsel for the petitioner and Mr. K.K. Gaya, learned ASC in the matter and perused the record.