RAMA CHANDRA HANSDAH Vs. REPUBLIC OF INDIA

JUDGEMENT

(1.) Earlier the bail application of the petitioner Rama Chandra Hansdah under Sec. 439 Cr.P.C. was rejected on merits in BLAPL No. 2600 of 2015 vide order dated 14.08.2015.

(2.) In the present bail application, though prayer was made to enlarge the petitioner on bail on any terms and conditions but during argument Mr. Asim Amitabh Dash, learned counsel for the petitioner fairly submitted that he is not moving the bail application on merits but only confining his argument for interim bail for a period of one month.

(3.) Mr. K. Raghavacharyulu, learned Special Public Prosecutor, CBI being ably assisted by V. Narasingh while opposing the prayer for interim bail contended that when the petitioner has withdrawn the bail application in the Hon'ble Supreme Court to file a fresh application for grant of bail after the framing of charge in the Trial Court, there was no urgency on the part of the petitioner to move for interim bail without waiting for framing of charge.