MRUDANGA RAY Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Pattanaik, learned counsel for the petitioner and Mr. Tripathy, learned AGA for the State.

(2.) Instant petition under Sec. 439 Cr.P.C. is filed for release of the petitioner on bail in connection with Special G.R. Case No.90 of 2021 corresponding to Malkangiri P.S. Case No.419 of 2021 pending in the file of learned Judge-cum-Special Judge, Malkangiri on the grounds stated therein.

(3.) Mr. Pattanaik, learned counsel for the petitioner would submit that the petitioner was on bail by the Court's order dtd. 15/11/2021 in BLAPL No. 8493 of 2021 and thereafter, defaulted in appearance on 13/3/2023 and then surrendered before the court below on 14/3/2024 and since then, he is in judicial custody.