G. Satapathy, J
1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail arising out of Kharavelanagar P.S. Case No.118 of 2023 corresponding to C.T. Case No.428 of 2023 pending in the file of learned S.D.J.M., Bhubaneswar for commission of offences punishable under Sections 307/324/34 of the IPC r/w Section 3/4 of the E.S. Act, on the allegation of attempting to the life of the husband of the informant by hurling bombs at him, who sustained injury.
3. Heard, Mr. R.R. Sundara, learned counsel for the petitioner and Mr. S.R. Roul, learned ASC in the matter and perused the record.
4. After having considered the rival submissions and taking into consideration the nature and gravity of accusations raised against the petitioner and keeping in view his long chequered history of criminal antecedents in 34 criminal cases including one case of NDPS Act as submitted and last but not the least, taking into account the specific allegation against the petitioner for hurling bombs at the injured, this Court is not inclined to grant bail to the petitioner.
Hence, the bail application of the petitioner stands rejected. However, the petitioner is at liberty to renew his prayer for bail after examination of the injured.
5. Accordingly, the BLAPL stands disposed of.
6. Urgent certified copy of the order be granted on proper application.
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