NIRANJAN BARIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) The BLAPL has been filed by the petitioner seeking his release on bail, under Sec. 439 Cr.P.C., the petitioner is in jail custody in connection with Handapa P.S. Case No.134 dtd. 10/6/2023 corresponding to G.R. Case No.546 of 2023 pending in the court of learned S.D.J.M., Athmallik, for alleged commission of offences under Ss. 395/506 of IPC read with Ss. 25 and 27 of Arms Act. The application for bail before the learned Additional Sessions Judge, Athmallik was rejected by order dated 17. 06.2023 in Bail Application No.186 of 2023.

(2.) Learned counsel for the petitioner submits that though as per the information contained in the case diary submitted by the police indicates that there is one allegation of criminal activity against the petitioner but the same is pertaining to an offence of NDPS Act and not similar to the present allegation. It is further submitted that given a chance the petitioner shall abide by the terms and conditions that would be imposed for grant of bail.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is in custody since 11. 06.2023 and in the meanwhile, the Final Prosecution Report has been submitted. It is submitted considering the age of the petitioner, being aged about 32 years, he may be shown indulgence as far as prayer for bail is concerned.