SUBRAT DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) This is the third successive anticipatory bail application of the petitioner in connection with Binika P.S. Case No. 203 of 2021 corresponding to G.R. Case No. 192 of 2021 pending in the Court of learned J.M.F.C., Binika, Subarnapur for alleged commission of offences under Sec. 394 of the Indian Penal Code and Sec. 25 of the Arms Act.

(3.) The petitioner earlier for the first time approached this Court for grant of anticipatory bail in ABLAPL No. 16562 of 2021 and this Court vide order dtd. 24/1/2022 while not inclining to grant anticipatory bail, granted liberty to the petitioner to surrender before the learned Court below and move for bail within a period of four weeks, in the event of which the learned Courts below shall dispose of the same in accordance with law expeditiously and the claim of parity with the co-accused was directed to be taken into account and the case records were also asked to be made available for disposal of the bail application. The petitioner instead of complying with the said order, again approached this Court for grant of anticipatory bail in ABLAPL No.1919 of 2022 and this Court vide order dtd. 8/3/2022 rejected the bail application and directed the petitioner to surrender and move for bail.