GANESH DASH 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.1835 of 2022 arising out of Aska P.S. Case No.908 of 2022 pending in the file of learned Civil Judge Jr. Divn.-cum-J.M.F.C., Aska, for commission of offence punishable under Ss. 450/394/307 of the IPC and Sec. 25(a) of the Arms Act, on the main allegation of committing dacoity along with co-accused persons.

(3.) Mr. S.S. Pattanaik, learned counsel for the petitioner very fairly submits that although there appears some allegation against the petitioner, but the petitioner having detained in custody for a substantial period, may kindly be granted bail. He further submits that eleven witnesses including the I.O. have already been examined in this case and therefore, the apprehension of tampering of evidence or influencing the witnesses by the petitioner is bleak and thus, there would not be any impediment to grant bail to the petitioner.