SONU Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) Instant petition under Sec. 439 Cr.P.C. is filed for release of the petitioner on bail in connection with C.T. Case No.894 of 2023 corresponding to Mancheswar P.S. Case No.311 of 2023 pending in the file of learned JMFC-II, Bhubaneswar on the grounds stated therein.

(3.) Mr. Ray, learned counsel for the petitioner submits that the petitioner is in custody from 19/8/2023 by a remand and considering the fact that in the meantime, chargesheet is filed and other accused persons are on bail, similar relief should be extended to him.