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Judgment
5 paragraphs · 116 wordsB. P. Routray, J
This is an application under Sec.439 Cr.P.C. for bail in connection with Gunupur P.S. Case No. 17/2019 corresponding to C.T. Case No.09/2020 for alleged commission of offences under Secs.147/148/450/325/302/201/506/ 149, I.P.C. and Sec.4 of the Odisha Prevention of Witch Hunting Act.
Heard learned counsel for the Petitioners as well as learned A.S.C. for the State-Opposite Party.
After hearing both parties and considering the statements of the eye-witnesses as well as the circumstances of the case, I am not inclined to release the Petitioner on bail in deviating from the earlier order dated 12.01.2021 passed in BLAPL No.8204/2019. Accordingly, the prayer for bail is rejected.
The BLAPL is dismissed.