NARENDRA MACHA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is the second application of the petitioners under Sec. 439 of the Cr.P.C. in this Court for grant of bail, in connection with Jeypore Town P.S. Case No. 267 of 2023 corresponding to G.R. Case No. 970 of 2023 of the Court of the learned S.D.J.M., Jeypore where charge sheet has been filed against the petitioners and co-accused Subash Harijan under Ss. 392, 413 and 34 of the I.P.C. The matter is now pending before the learned C.J.M. -cum-Assistant Sessions Judge, Jeypore in C.T. No. 21 of 2024 where charge has been framed against the present petitioners on 23. 03.2024.

(2.) The earlier application BLAPL No. 11289 of 2023 filed by the petitioners had been dismissed by me on 30/11/2023 granting liberty to the petitioners to move the learned Court below for bail.

(3.) Thereafter, the petitioners have moved the learned Court below for bail again and the prayer has been rejected by the learned Sessions Judge, Koraput at Jeypore on 2/2/2024 in BLAPL No. 17 of 2024. It has been indicated in the rejection order that in the T.I. parade conducted in the presence of the J.M.F.C, Jeypore, the informant could identify Abhi Harijan but could not identify Narendra Macha and Hemanta Nag.