RABI KUMAR RAM Vs. STATE OF ORISSA

JUDGEMENT

(1.) Mr. Susil Kumar Pattnaik, learned counsel for the petitioner is permitted to remove the defects pointed out by S.R. in Court.

(2.) This application under Sec. 439 of Cr.P.C. has been filed in connection with Barbil P.S. Case No. 244 of 2023 corresponding to G.R. Case No. 741 of 2023 pending in the Court of the learned J.M.F.C., Barbil registered under Ss. 399/402 of IPC and Sec. 25 of the Arms Act.

(3.) The prayer for bail of the petitioner has been rejected vide order dtd. 29/9/2023 passed by the learned Additional Sessions Judge, Champua in B.A. No. 299 of 2023 while investigation was in progress.