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Judgment
B. P. Routray, J
This matter is taken up through video conferencing.
This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.341/325/307/294/506/34, I.P.C.
Heard Mr. S.P. Dash, learned counsel for the Petitioners as well as Mr. K. Nayak, learned A.S.C. for the State-Opposite Party.
It is submitted that the Petitioners are inside custody since 12.11.2021 and in the meantime investigation has progressed to substantial extent. It is
further submitted that, there is case and counter case and the occurrence arose out of dispute relating to putting of fence between the lands of parties.
After hearing learned A.S.C. for the State-Opposite Party and considering the nature of allegations and circumstances of the case, it is directed to
release the Petitioners on bail in connection with Ghagarbeda P.S. Case No.81/2021 corresponding to C.T. Case No.830/2021 on such terms and
conditions to be fixed by the learned S.D.J.M., Karanjia as he deems just and proper including the condition that the Petitioners shall not dissuade any
witness directly or indirectly by way of inducement, threat or promise acquainted with the facts of the case from disclosing such facts before the court
or tamper with the evidence.
The BLAPL is accordingly disposed of.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021 and Court’s Office
Order circulated vide Memo No.514, dated 7th January, 2022..
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