SANKAR SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 439 of Cr.P.C. has been filed in connection with Kinjirikela P.S. Case No. 125 of 2023 corresponding to S.T. Case No. 312 of 2023 pending in the file of the learned Sessions Judge, Sundargarh where charge sheet has been filed on 30/11/2023 for commission of offence under Ss. 364-A, 323, 506 and 34 of IPC read with Sec. 25 of the Arms Act against the petitioner-Sankar Sahu, co-accused Sanjay Kumar Pradhan and Ashok Apat keeping investigation open.

(2.) This bail application has been listed before me as BLAPL No. 11090 of 2023 filed by co-accused Ashok Apat had been disposed of by me on 12/10/2023.

(3.) The prayer for bail of the petitioner has been rejected on 1/3/2024 by the learned Sessions Judge, Sundargarh in S.T. Case No. 312 of 2023.