GOPINATH ROUT Vs. STATE OF ODISHA

JUDGEMENT

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

(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.1173 of 2023 pending in the file of learned J.M.F.C.(V), Bhubaneswar, arising out of Dhauli P.S. Case No.170 of 2023 on the grounds stated therein.

(3.) Learned counsel for the petitioner submits that the petitioner is in judicial custody since last 5 months and as per the information received by him, the investigation is already concluded with the chargesheet filed in the meantime and hence, considering the aforesaid development, the petitioner should be enlarged on bail with any terms and conditions as would be fixed by the Court. That apart, parity is claimed for release of another accused, namely, Somu @ Soumya Ranjan Sahoo by the Court's order dtd. 20/12/2023 in BLAPL No.14036 of 2023.