BISWAJIT BEHURA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and State.

(2.) Instant petition under Sec. 439 Cr.P.C. is filed for release of the petitioner on bail in connection with G.R. Case No.1442 of 2022 pending in the file of learned J.M.F.C.(O), Bhubaneswar corresponding to Special Crime Unit P.S. P.S. Case No.03 of 2023 on the grounds stated therein.

(3.) Learned counsel for the petitioner submits that the chargesheet is already filed and in so far as the involvement of the petitioner is concerned, he alleged to have informed the victim to contact the other accused, namely, Bikash Chandra Panda, who is currently on bail by the Court's order dtd. 21/12/2023 in BLAPL No.13770 of 2023, considering which, he should as well be enlarged on bail on similar terms and conditions.