CHINTU Vs. STATE OF ORISSA

JUDGEMENT

(1.) Perused the report dtd. 2/4/2024 of the learned J.M.F.C.(V), Bhubaneswar, which reveals as follows;

(2.) This is the second application of the petitioner under Sec. 439 of Cr.P.C. in connection with Dhauli P.S. Case No. 171 of 2023 corresponding to C.T. Case No. 1184 of 2023 pending in the Court of the learned J.M.F.C.(Cog.-V), Bhubaneswar, where preliminary charge sheet has been submitted against co-accused 1. Gopinath Rout, 2. Om Prakash Mohanty, 3. Uttam @ Chandan Mohapatra, 4. Sanu @ Tushar Kumar Dev, 5. Soumyaranjan Sahoo, under Sec. 341,294,307,427,380,384,506,34 of the IPC, read with Sec. 27 of the Arms Act, keeping investigation open. Therefore, charge sheet dtd. 27/12/2023 has been submitted against Happy @ Satyaprakash Hati, Bubuna @ Lucky Bhoi, 3. Anil Sahu, 4. Chintu @ Rakesh Mohanty (the present petitioner), for commission of the offences punishable under Ss. 341, 294, 307, 427, 380 384, 506, 34 of IPC read with Sec. 27 of Arms Act.

(3.) The earlier bail application of the petitioner had been rejected on 30/11/2023 keeping in view that he has 24 criminal antecedents and investigation was in progress. He had been granted liberty to move the learned Court below for bail afresh after submission of the charge sheet.