MANTU DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Jharsuguda GRPS Case No.107 of 2022 corresponding to C.T. Case No.3356 of 2022 pending in the file of learned SDJM, Jharsuguda, being charge-sheeted for commission of offences punishable U/Ss.323/506/385/341/394 of IPC, on the allegation that the petitioner and others being armed with deadly weapons and by forming an unlawful assembly, came to the shop of the informant and ransacked his shop and assaulted him by damaging the glass and furniture of the shop as well as looted sale proceeds amounting to Rs.50,000.00 to Rs.55,000.00 and also snatched away his mobile.

(3.) Ms.M.Sahoo, learned counsel for the petitioner submits that the principal co-accused Rahul Mali and Biru Sendria @ Behera have already been released on default bail, but the petitioner is languishing inside jail custody since 4/12/2023, although his name does not figure out in the FIR and charge sheet having already been submitted in this case, the present petitioner may kindly be granted bail.