SUSHIL KUMAR NAYAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner Sushil Kumar Nayak who was the officer in charge of Bheden police station has re-knocked the doors of this Court for bail in connection with Ulunda P.S. Case No.84 of 2015 in which charge sheet has been submitted under sections 342/302/201/218/120-B of the Indian Penal Code which corresponds to Sessions Case No.44 of 2016 pending in the court of learned Sessions Judge, Sonepur.

(2.) The earlier bail application of the petitioner in BLAPL No.6858 of 2015 was rejected by this Court on 29.06.2016 with the following observations:-

(3.) The case was instituted on the basis of the first information report submitted by one Biju Bag, son of Makhnu Bag (hereafter 'the deceased') on 24.09.2015 before the Inspector in Charge, Ulunda Police Station vide Ulunda P.S. Case No.84 of 2015 registered under sections 302/201 of the Indian penal Code and after completion of investigation, charge sheet was submitted on 23.02.2016 under sections 342/302/201/218/120-B of the Indian Penal Code against the petitioner and others.