MD. AFJAL ANSARI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is the second application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with Berhampur Cyber P.S. Case No. 21 of 2023 corresponding to G.R. Case No. 1825 of 2023 pending in the Court of the learned S.D.J.M., Berhampur registered for commission of offences punishable under Ss. 419, 420 of IPC read with Ss. 66/66-D of I.T. Act.

(2.) The earlier bail application i.e. BLAPL No. 12897 of 2023 had been rejected on 16/11/2023 granting liberty to the petitioner to move the learned Court below for bail afresh after completion of investigation. After completion of investigation, the petitioner moved the learned court below for bail and his prayer for bail has been rejected on 2/1/2024 by the learned 3rd Additional Sessions Judge, Berhampur in B.A. No. 1142 of 2023.

(3.) Perusal of the rejection order reveals that out of 6 chargesheeted witnesses, 2 constables have been examined and the informant and the I.O. are yet to be examined.