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Judgment
9 paragraphs · 186 wordsV. Narasingh, J
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is an accused in connection with S.T. Case No.50 of 2023, pending before the Court of the learned Addl. Sessions Judge-cum-the Spl. Judge, Phulbani, Kandhamal, arising out of Phiringia P.S. Case No.49 of 2023, for alleged commission of offences under Sections-302/34 of IPC.
Learned counsel, on instruction, submits that except the present BLAPL, no other bail application of the Petitioner relating to the aforementioned P.S. Case is pending in any other Court.
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Special Judge, Phulbani by order dated 28.08.2023 in the aforementioned case, the present BLAPL has been filed.
Taking into nature of allegation, this Court is not inclined to entertain the bail application at this stage.
Liberty is granted to the Petitioner to renew his prayer before the learned Court in seisin after examination of the witnesses to the discovery under Section-27 of the Evidence Act of the ligature.
Accordingly, the BLAPL stands disposed of.
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