BHIKARI SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with Puruna Katak P.S. Case No. 189 of 2023 corresponding to C.T. Case No. 323 of 2023 pending in the Court of the learned J.M.F.C., Harabhanga (Charichhak) registered for commission of offence punishable under Sec. 379/34 of IPC.

(2.) The prayer for bail of the petitioner has been rejected vide order dtd. 10/1/2024 passed in BLAPL No. 107 of 2023 by the learned District and Sessions Judge, Boudh.

(3.) The prosecution allegation in brief is that on 8/12/2023, the Sec. -in-charge Electrical ESO, Purunakatak reported that the 11 KV Supervisor had reported that some unknown culprits had committed theft of Transformer core of 10 KVA of Kalimati village Sub-station.He submitted that the approximate cost of the Transformer core would be Rs.40,000.00. Some co-accused persons were arrested during investigation and the statement of the co-accused Prabin Pradhan @ Prabina recorded under Sec. 27 of the Evidence Act, Transformer core had been recovered.