Himansu Sekhar Das @ Balia vs State Of Odisha .... Opposite Party on 19 April, 2023

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Orissa High Court

Himansu Sekhar Das @ Balia vs State Of Odisha .... Opposite Party on 19 April, 2023

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     BLAPL No. 2842 of 2023

             Himansu Sekhar Das @ Balia          ....                Petitioners
             & Another
                                                      Mr. A.R. Panda, Advocate
                                           -versus-

             State of Odisha                     ....             Opposite Party
                                                        Mr. P.K. Maharaj, ASC

                               CORAM: JUSTICE V. NARASINGH

                                         ORDER

19.04.2023 Order No.

01. 1. Heard learned counsel for the petitioners and learned counsel for the State.

2. The petitioners are accused in connection with C.T. Case No.92 of 2023, pending before the learned S.D.J.M., Balasore, arising out of Sahadevkhunta P.S. Case No.40 of 2023, for alleged commission of offences under Sections 147/148/186/189/336/ 337/323/307/332/353/379/427/506/149 of IPC.

3. Being aggrieved by the rejection of their application for bail U/s.439 Cr.P.C. by the learned Sessions Judge, Balasore, by order dated 06.03.2023 in the aforementioned case, the present BLAPL has been filed.

4. Taking into account the nature of assault on the Collector, this Court is not inclined to entertain this bail application at this stage.

5. 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.

Page 1 of 2

6. Accordingly, the BLAPL stands disposed of.

7. Urgent certified copy of this order be granted as per rule.

(V. NARASINGH) Judge Ayesha Page 2 of 2

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