SANYASI MUNI Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) This is an application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with G.R. Case No.1835 of 2022 arising out of Aska P.S. Case No.908 of 2022 pending in the file of learned Addl. Sessions Judge, Aska, Ganjam, for commission of offences punishable under Ss. 450/394/307 of IPC read with Sec. 25(a) of Arms Act, on the allegation of providing information to co-accused persons to commit robbery.

(3.) In the course of hearing of the bail application, Mr. S.P. Das, learned counsel for the petitioner submits that the present petitioner has been detained in custody since 4/1/2023 and in the meanwhile, charge-sheet has already been submitted and the petitioner having no criminal antecedent, may kindly be granted bail.