SANTOSH Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application under Sec. 439 of Cr.P.C. in connection with Digapahandi P.S. Case No.231 of 2023 corresponding to G.R. Case No.1297 of 2023, pending in the file of the learned S.D.J.M., Berhampur under Ss. 341, 324, 307, 326/34 of IPC read with Sec. 27 of the Arms Act.

(2.) The prayer for bail of the petitioner had been rejected by order dtd. 3/11/2023 passed by the learned Sessions Judge, Ganjam, Berhampur in Bail Application No.960 of 2023.

(3.) Mr. Mr.Sidhartha Goutam Das, learned counsel for the petitioner submits that the petitioner is aged about 20 years and is in custody since 27/6/2023 and allegations made against him are omnibus in nature. Meanwhile, the injured has been discharged from the hospital. He further submits that investigation has been completed and charge sheet dtd. 9/10/2023 has been submitted against the petitioner and one Mangala Sethi and Narayana Sethi.