LAWS(ORI)-2023-6-49

DEBASISH GIRI Vs. STATE OF ODISHA

Decided On June 28, 2023
Debasish Giri Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Ms. Mishra, learned ASC for the State-opposite party.

(2.) Instant petition under Sec. 439 of Cr.P.C is filed by the petitioner for his release on bail in connection with C.T. Case No.153 of 2023 pending in the file of learned Additional Sessions Judge, Jharsuguda corresponding to Brajrajnagar P.S. Case No.47 of 2023 dtd. 17/2/2023 on the grounds stated therein.

(3.) Learned counsel for the petitioner submits that the two other accused persons have been granted bail by this Court in BLAPL Nos. 3700 of 2023 and 4621 of 2023, copies of which are at Flags-A and B respectively and so far as the petitioner is concerned, he is more or less on a similar situated except the allegation that he had pressed the neck of the victim during and in course of the incident and hence, therefore, by extending rule of parity, he should also be enlarged on bail on any terms and conditions as would be fixed by the Court.