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Judgment
9 paragraphs · 254 wordsSashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard learned counsel for the Petitioner and learned Addl. Standing Counsel for the State.
The Petitioner is in custody since 15.09.2023 in connection with G.R. Case No.527/2023 corresponding to Motu P.S. Case No.129 of 2023 pending in the Court of learned C.J.M.-cum-Asst. Sessions Judge, Malkanagiri for the alleged commission of the offence under Sections 324/326/307/34 of the IPC.
The prosecution case is that the petitioner and the informant had a quarrel over damage of crops caused by hens. In the quarrel that ensued the Petitioner is said to have shot arrows at the informant causing injuries. The injury report on police requisition is available on record, which shows three injuries, two of which are not on the vital parts of the body.
Considering the nature of acquisitions, the material of fact on record and taking into account the period of detention of the Petitioner in custody and as also the fact that the charge-sheet has already been submitted, I am inclined to allow the prayer for bail. Let the Petitioner be released on bail on such terms and conditions as may be imposed by the Court in seisin over the matter in the aforesaid case including the condition that he shall appear before the trial court on each date of posting without seeking representation through his legal representative.
The BLAPL is accordingly disposed of.
Urgent certified copy of this order be granted on proper application.
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