ABHIMANYU PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) Under Sec. 439 of Cr.P.C. the BLAPL praying for grant of bail, has been filed by the petitioner who is in jail custody in connection with Champua P.S.Case No.70 of 2023 corresponding to G.R. Case No.165 of 2023 pending in the court of the learned S.D.J.M., Champua for alleged commission of offence under Sec. 392 of the I.P.C.

(2.) The learned counsel for the petitioner refers to the affidavit filed by the father of the petitioner dtd. 17/8/2023 indicating the past allegations of criminal activity against the petitioner, copy of which has been served on the learned Additional Government Advocate appearing for the State. The affidavit shall be taken on record.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is in custody since 3/6/2023 in the present case and after being arrested he was remanded in other connected cases as indicated in the affidavit. It is submitted that the petitioner being aged about 24 years he may be given a chance to come back to the community to lead a normal social life which would help him to mend his ways in view of the allegations. It is further submitted that the petitioner being a local person shall subject himself to the jurisdiction of the learned court in seisin of the matter and shall abide by all the terms and conditions that would be imposed by this Court, if the Court is inclined to grant bail to the petitioner.