PINKU NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is the second application under Sec. 439 of Cr.P.C. in connection with Sarangagada P.S. Case No. 98 of 2023 corresponding to S.T. Case No. 5 of 2024 pending in the Court of the learned Addl. District and Sessions Judge, Baliguda where charge sheet dtd. 28/12/2023 has been submitted against the present petitioners, Udit Nayak, Linkan Majhi and CCL, showing Udit Nayak and Linkan Majhi to be absconder, for commission of offences punishable under Ss. 342, 323, 364, 364-A, 385, 365-A, 385, 386, 506, 34 of IPC.

(2.) BLAPL No. 11089 of 2023 filed earlier by the petitioners had been dismissed on 12/10/2023 granting liberty to the petitioners to move for bail afresh after completion of investigation.

(3.) Thereafter the prayer for bail of the petitioners had been rejected by the learned Addl. Sessions Judge, Balliguda on 17/1/2024 in S.T. Case No. 5 of 2024 (Split up file).