RANJISH KUMAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Panda, learned counsel for the petitioner and Mr. Behera, learned ASC for the State.

(2.) Instant petition under Sec. 439 of Cr.P.C. is filed for release of the petitioner on bail in connection with G.R. Case No.82 of 2023 (N) arising out of GRPS, Berhampur Case No.114 dtd. 5/11/2023 pending in the file of learned Sessions Judge-cum-Special Judge, Ganjam, Berhampur on the grounds sated therein.

(3.) Mr. Panda, learned counsel for the petitioner submits that the petitioner does not have any criminal antecedent and the co-accused is on bail by the Court's order in BLAPL No. 13839 of 2023, hence, he should be released on any terms and conditions.