Orissa High Court
BLAPL/5865/2018 on 4 December, 2018
Author: D. Dash
Bench: D. Dash
BLAPL No.5865 of 2018
04. 4.12.2018 The petitioner, being in custody in Chitrakonda P.S. Case No.96
of 2017 corresponding to G.R. Case No.603 of 2017 pending in the
court of the learned S.D.J.M., Malkangiri for the alleged commission of
offence under sections 147/148/121-A/120-B/458/341/323/427/342/364/
302/435/436/506/149 of the IPC read with section 25/27 of the Arms Act
and section 17 of the Crl. Amendment Act and section 16(1)(a) and
17(1)(b)/18/20 of the Unlawful Activities Prevention Act., has filed this
application under section 439, Cr.P.C. for his release on bail.
Heard learned counsel for the petitioner and the learned counsel
for the State.
Considering the submissions made and on going through the
materials available on record as also keeping in view the surrounding
circumstances; I am not inclined to accept the prayer for grant of bail to
the petitioner at this stage.
The BLAPL is disposed of accordingly.
Issue urgent certified copy on proper application.
..
D. Dash,J.
Basu