ABDUL RAHEMAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application under Sec. 439 of Cr.P.C. in connection with Balipatna P.S. Case No.185 of 2023 corresponding to G.R. Case No.813 of 2023, pending in the file of the learned J.M.F.C. (O), Bhubaneswar under Ss. 294, 307, 506/34 of IPC.

(2.) The petitioner had moved an application for bail vide B.A. No.1701 of 2023 before the Court of the learned 5th Addl. Sessions Judge, Bhubaneswar, which was rejected on 10/10/2023.

(3.) The prosecution allegation in brief is that on 30/5/2023 at about 1.00 p.m. while the son of the informant-Babu Khan was standing at the varendah of his house, the petitioner alongwith others arrived at the spot, quarreled with him on account of previous civil litigation and abused Babu Khan in filthy language and threatened to kill him. The present petitioner dealt a sword blow on Babu Khan causing bleeding injury on his right hand. It has been alleged that although the petitioner was aiming at his neck, but as he raised his right hand, he has sustained injuries on his right hand.