AKASH BEHERA 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 Sorada PS Case No.37 of 2024 corresponding to GR Case No.50 of 2024 pending in the court of the learned JMFC, Sorada for alleged commission of offences under Sec. 392 of the IPC read with Sec. 25(1)(a) of the Arms Act.

(2.) Learned counsel for the petitioner submits that the petitioner has been forwarded in the present case after he was arrested in another matter and he has already spent more than five years behind the bar. In the meanwhile, investigation has progressed substantially.

(3.) Learned Additional Standing Counsel opposes the prayer for bail referring to the nature of allegation and other materials contended in the Case Diary and seeks accommodation to obtain the up-to-date Case Diary/instructions.