CHINTU Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsels for respective parties.

(2.) Instant petition under Sec. 439 of Cr.P.C. is filed for release of the petitioner on bail in connection with C.T. Case No.1173 of 2023 pending in the file of learned J.M.F.C(Cog.V), Bhubaneswar corresponding to Dhauli P.S. Case No.170 of 2023 on the grounds sated therein.

(3.) Referring to Annexure-3, learned counsel for petitioner submits that the co-accused, namely, Somu @ Soumya Ranjan Sahoo is on bail by the Court's order BLAPL No.14036 of 2023 and since the petitioner is on similar footing, he should as well be released extending priority.