BALARAM MUNDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with Champua P.S. Case No. 207 of 2023 corresponding to G.R. Case No. 470 of 2023 pending in the Court of the learned S.D.J.M., Champua registered for commission of offence punishable under Ss. 341, 427, 294, 323, 325, 506, 34 of IPC.

(2.) Mr. R. Pradhan, learned counsel for the petitioner submits that the petitioner is in custody since 18/12/2023 and in the meanwhile the investigation has been completed and charge sheet has been filed. He further submits that the injured has in the meanwhile recovered and is carrying out her normal activities. He further submits that the victim had not sustained any fractures.

(3.) Mr. S.S. Mohapatra, learned Addl. Standing Counsel for the State opposes the prayer for bail stating that the injured is an old lady aged 75 years and on account of assault on her by the petitioner with a lathi her left radius and right tibia and fibula been fractured which are grievous injuries.