DINESH KUMAR SAMANTARAY Vs. STATE OF ODISHA

JUDGEMENT

(1.) Under Sec. 439 of Cr.P.C. the BLAPL has been filed by the petitioner, now in jail custody in connection with Handapa P.S. Case No.134 of 2023 corresponding to G.R. Case No.546 of 2023 pending in the court of learned SDJM, Athamalik, for alleged commission of offences under Ss. 395/506 of IPC read with Sec. 25 and 27 of Arms Act.

(2.) Since by earlier order dtd. 21/12/2023 of this Bench in the BLAPL No.7531 of 2023 filed by co-accused arising out of the same F.I.R./P.S. case/G.R. case was considered by this Court and disposed of, the present petition has been placed before this Bench in terms of Standing Order No.2.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is in custody since 6/3/2024, Final Prosecution Report has been submitted on 7/10/2023, the petitioner being aged about 43 years may be given an opportunity to come back to the community to lead a normal social life.