RAGHUNATH BEHERA Vs. STATE OF ODISHA

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. 2134 of 2022 arising out of Khurda Model P.S. Case No.700 of 2022 pending in the file of learned S.D.J.M., Khurda for commission of offences punishable under Ss. 395/307/506 of the IPC, on the allegation of snatching away one motor cycle from the informant by assaulting him.

(3.) In the course of hearing of the bail application, Mr. J.Sahoo, learned counsel appearing for the petitioner submits that although FIR has been lodged against the unknown persons, but no T.I. parade has been conducted to identify the suspect, rather the police has falsely implicated the present petitioner by showing recovery of the motor cycle from the possession of the petitioner which is untrue. It is further submitted that the present petitioner having detained in custody since 30/12/2022 and no criminal antecedent has been reported against him, but in the meanwhile, charge sheet has already been submitted in this case. On these grounds, learned counsel for the petitioner prays to grant bail to the petitioner.