JAGAT NAIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Under Sec. 439 of Cr.P.C., the BLAPL has been filed by the petitioner, now in jail custody in connection with Bijepur PS Case No.7 of 2024 corresponding to CT Case No.586 of 2024 pending in the court of the learned SDJM, Bhawanipatna for alleged commission of offence under Sec. 395 of the IPC.

(2.) It is submitted by the learned counsel for the Petitioner that the Petitioner has no past Criminal Antecedent. The matter arises out of the dispute between two groups of people, the Petitioner is a local person shall subject himself to the jurisdiction of the court in the seisin over the matter and shall abide the terms and conditions that may be imposed if the court inclined to grant bail to the Petitioner.

(3.) Learned Additional Standing Counsel referring to the nature of allegation, the FIR and the other material available on recorded opposes the prayer for bail.