ASHOK KUMAR ROUT Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is the second application of the petitioner under Sec. 439 of Cr.P.C. in connection with Sarangada P.S. Case No. 57 of 2023 corresponding to C.T. Case No. 238 of 2023 pending in the Court of the learned S.D.J.M., Balliguda where chargesheet has been submitted under Ss. 457, 395, 397, 170, 171 of IPC and Sec. 25 of Arms Act. After commitment, the case is pending before the learned Assistant Sessions Judge, Balliguda in S.T. Case No. 03 of 2024.

(2.) The prayer of the petitioner in BLAPL No. 11484 of 2023 had been rejected on 29/11/2023 granting liberty to the petitioner to approach the learned Court below for bail afresh after completion of the investigation.

(3.) After submission of chargesheet, the prayer for bail of the petitioner has been rejected vide order dtd. 3/2/2024 passed by the learned Assistant Sessions Judge, Balliguda.