TAPAN KUMAR BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner is an accused in connection with Nayapalli P.S. Case No.581 of 2023 corresponding to C.T. Case No.1208 of 2023 for the offence under Sec. 379 of I.P.C. pending in the Court of the learned J.M.F.C.(III), Bhubaneswar.

(2.) The allegation as per the F.I.R is that on 9/12/2023 at about 10.00 P.M. some unknown person has committed theft of Honda Activa of the informant in front of Niramaya Hospital, Nayapalli, Bhubaneswar. Hence, the F.I.R. was registered and on suspicion the petitioner is taken into custody.

(3.) Mr. Maharaj, learned Additional Standing Counsel submits that the petitioner has criminal antecedents. Therefore, stringent conditions shall be imposed while admitting the petitioner on bail.