Orissa High Court
Raj @ Sarathi Pradhan vs State Of Odisha .... Opposite Party on 16 August, 2023
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.8237 of 2023
Raj @ Sarathi Pradhan .... Petitioner
Mr. J. Sahoo, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. T.K. Praharaj, SC
CORAM: JUSTICE V. NARASINGH
ORDER
16.08.2023 Order No.
01. 1. Heard learned counsel for the petitioner and learned counsel for the State.
2. The petitioner is an accused in connection with G.R. Case No.191 of 2023, pending in the Court of the learned J.M.F.C., Sheragada, arising out of Sheragada P.S. Case No.174 of 2023, for commission of alleged offences under Sections 302/34 of IPC.
3. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge, Aska by order dated 30.05.2023 in the aforementioned case, the present BLAPL has been filed.
4. On a bare perusal of the order of rejection dated 30.05.2023 passed by the learned Sessions Judge, it is observed thus:- " The investigation of the case is in progress."
5. In view of the same, this Court is not inclined to entertain the bail application at this stage.
Page 1 of 26. Liberty is granted to the petitioner to renew his prayer before the learned Court in seisin post charge sheet, which shall be considered on its own merit.
7. Accordingly, the BLAPL stands disposed of.
(V. NARASINGH)
Ayesha Judge
Signature Not Verified
Digitally Signed
Signed by: AYESHA ROUT
Reason: Authentication
Location: High Court of Orissa
Date: 17-Aug-2023 19:43:14
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