TINA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is the second application filed by the petitioner before this Court under Sec. 439 of Cr.P.C. in connection with Khuntuni P.S. Case No. 237 of 2023 corresponding to C.T. Case No. 667 of 2023 pending in the court of the learned S.D.J.M., Athagarh under Ss. 341, 323, 353, 332, 307, 34 of IPC read with Sec. 25(1-B) (a) and 27(1) of Arms Act and Ss. 3 and 5 of the Explosive Substances Act registered against the petitioner and co-accused persons.

(2.) The earlier prayer for bail of the petitioner in BLAPL No.240 of 2024 had been withdrawn in order to enable him to move the learned Court below afresh for bail.

(3.) A memo dtd. 6/4/2024 has been filed alongwith fresh Vakalatnama by Mr. Bikram Rath, and Mr.S.Biswal, learned counsel for the petitioner.