UPENDRA SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) Sk. Zafarulla, learned advocate appears on behalf of appellant. He submits, his client is aggrieved by order dtd. 7/12/2023 made by the Special Judge, rejecting his client's application for bail.

(2.) According to him false application was made against his client on attempt to murder. Apart, alleged offences include, inter alia, under Sec. 354-A in Indian Penal Code, 1860. The victim belonging to a Scheduled Tribe, relevant Sec. of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 have also been added.

(3.) He hands up medical report dtd. 18/11/2023 to demonstrate therefrom, it does not reveal any injury on the neck nor fresh bleeding from anywhere. Where allegation was of throttling to invoke Sec. 307, no injury stood reported. He submits, impugned order be set aside and his client, enlarged on bail. He has been in custody for more than two and half months.