RUDRA PRATAP MOHANTY Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is the third application under Sec. 439 of Cr.P.C. in connection with Madhupatna P.S. Case No. 159 of 2023 corresponding to G.R. Case No. 472 of 2023 pending in the Court of the learned J.M.F.C.-IV, Cuttack under Ss. 420, 419 and 506 of IPC.

(2.) The first application of the petitioner in this Court ' BLAPL No. 12355 of 2023 had been dismissed by me on 3/11/2023 when investigation was in progress granting him liberty to move the learned court below for bail afresh after completion of investigation.

(3.) BLAPL No. 14577 of 2023 filed by the petitioner was disposed of by me on 29/1/2024 rejecting the prayer for bail as investigation was in progress and it was found that he has one criminal antecedent of similar nature and liberty had been granted to the petitioner to move for bail afresh after completion of investigation.