PUNIA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 439 of the Cr.P.C. has been filed in connection with Bampada Industrial Area P.S. Case No.151 of 2023 corresponding to C.T. Case No.499 of 2023, pending in the Court of the learned J.M.F.C. (City), Balasore where chargesheet has been submitted against the petitioner on 30/11/2023 against the petitioners for commission of offence punishable under Sec. 376 (D) of IPC.

(2.) The prayer for bail of the petitioner No.1-Punia @ Sukura Sing has been rejected on 7/11/2023 by the learned Sessions Judge, Balasore in Bail Application No.1179 of 2023 and the prayer for bail of petitioner No.2- Kalia @ Ajit Kumar Mahalik has been rejected on 26/9/2023 by the learned Sessions Judge, Balasore on 26/9/2023 in Bail Application No.1023 of 2023.

(3.) Mr.Jayanta Kumar Majhi, learned counsel for the petitioner appearing from the Virtual High Court at Balasore submits that the petitioners are in custody since 1/9/2023 and false allegations have been made against them. He further submits that since investigation has been completed, the petitioner may be released on bail.