SANTANU DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Dash, learned counsel for the petitioner and Mr. Patra, learned ASC for the State.

(2.) Instant petition under Sec. 439 of Cr.P.C. is filed for release of the petitioner on bail in connection with T.R. Case No.156 of 2023 corresponding to Dhanupali P.S. Case No.330 of 2023 pending in the file of learned Sessions Judge-cum-Special Judge, Sambalpur on the grounds sated therein.

(3.) Mr. Dash, learned counsel for the petitioner submits that thirteen other accused persons are on bail, hence, parity should be applied. It is further submitted that the petitioner is in judicial custody for nearly four and half months and therefore, he should be enlarged on bail with any conditions as would be imposed by the Court. It is also submitted that the petitioner is having a criminal antecedent but therein, he stood acquitted.