SOUMYA RANJAN PRADHAN 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 Prajanga P.S. Case No. 23 of 2023 corresponding to G.R. Case No. 26 of 2023 pending in the file of learned J.M.F.C., Parjang, for commission of offences punishable under Ss. 399/402 of IPC read with Sec. 25 of Arms Act, on the main allegation of assembling in an isolated place and preparing to commit dacoity in some area.

(3.) In the course of hearing of the bail application, Ms. K. Panda, learned counsel for the Petitioner submits that the Petitioner is inside custody since 17/1/2023 and there is absolutely no material available on record to implicate the Petitioner for any offence. It is further submitted that after conclusion of the investigation, charge-sheet has already been submitted and the bail application of the present Petitioner has been rejected by and large on the ground that the good number of criminal antecedents of similar nature are pending against him. On these grounds, Ms. K. Panda, learned counsel prays to grant bail to the Petitioner.