ARABINDA NAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) This is the second application of the petitioner under Sec. 439 of the Cr.P.C. in connection with Parjang P.S. Case No. 386 of 2023 corresponding to G.R. Case No. 504 of 2023, pending in the file of the learned J.M.F.C., Parjang under Sec. 395 of IPC read with Ss. 25/ 27 of the Arms Act.

(2.) This matter has been listed before me as BLAPL No. 12764 of 2023 filed by one Susanta Samal had been disposed of by me on 14/11/2023.

(3.) The earlier application BLAPL No. 13549 of 2023 of the petitioner had been dismissed on 2/1/2024 granting liberty to him to move for bail afresh after completion of investigation.