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Judgment
G. Satapathy, J.
This is a bail application U/S.483 of BNSS by the petitioners for grant of bail in connection with Bhanjanagar PS Case No.150 of 2011 corresponding to ST Case No.94 of 2015(A) (GR Case No.332 of 2011) pending in the file of learned Additional Sessions Judge, Bhanjanagar, Ganjam, for commission of offences punishable U/Ss.395/397/412 of IPC r/w Sections 3/5 of ES Act, on the main allegation of committing dacoity by hurling bombs and seriously assaulting the son and grandson of the informant.
Heard, Mr. Kuresh Prasad Dash, learned counsel for the petitioner and Mr. T.K. Acharya, learned Additional Public Prosecutor in the matter and perused the record.
It is not in dispute that the present petitioner was arrested on the strength of an NBWA, which was issued on 20.06.2017, but the petitioner was arrested very recently on 15.05.2026 and, thereby, the trial in this case has suffered for the abscondance of the petitioner. The paramount consideration in granting bail is securing attendance of the accused at the trial, but the aforesaid conduct of the petitioner does not justify grant of bail to him. Further, it is also found from the impugned order that the petitioner was released on bail on 27.02.2012, but the petitioner remained absent not only on 20.06.2017 and subsequently thereafter, thereby, the NBWA issued against him. It is also not known whether the informant and other injured witnesses have been examined or not in the meantime. The allegation against the petitioner is not only serious, but also grave and there is allegation against him for committing dacoity from the jewellery shop of the informant by taking away 500Grams of gold ornaments and 8Kgs of silver along with co-accused persons. In view of the aforesaid facts and circumstances and taking into account the conduct of the petitioner, this Court is not inclined to grant bail to the petitioner at this stage.
Hence, the bail application of the petitioner stands rejected. Accordingly, the BLAPL stands disposed of. A copy of this order be immediately transmitted to the learned Court in seisin over the matter.