AKHAYA KUMAR BADAJENA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE Petitioner is an accused in G.R. Case No. 2644 of 2008 pending in the court of learned S.D.J.M., Bhubaneswar involving offence under Sections 341/323/326/307/427/379/506/294/34 of the I.P.C. read with under Sections 25 and 27 of the Arms Act.

(2.) HEARD learned Counsel for both sides as well as Sri S.K. Sarangi, Advocate, who files a vakalatnama on behalf of the informant on the question of bail. Perused the records.

(3.) BAIL is prayed for on the ground that investigation of the case is over, therefore, further incarceration of the Petitioner is not necessary. The learned Addl. Standing Counsel for the State has vehemently opposed the prayer for bail saying that the Petitioner is a veteran criminal and once he is granted bail there is no chance of any witnesses to come forward to depose in this case. Sri S.K. Sarangi, learned Counsel appearing on behalf of the informant has also vehemently resisted the prayer for bail of the Petitioner.