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Judgment
12 paragraphs · 172 wordsB. P. Routray, J
This matter is taken up by video conferencing mode.
Heard Mr.Das, learned counsel for the Petitioner and Mr.Pradhan, learned Additional Standing Counsel for the State.
This is an application under Section 439 Cr.P.C. and the offences alleged are under Sections 147/148/ /302/460/506/120-B/ 149 of the I.P.C.,
Section 25/27 of the Arms Act and Sections 16/17/18/20/22 of the UAP Act and Section 17 of the Crl. Amendment Act.
Having heard both parties, I am not inclined to release the Petitioner on bail.
Accordingly, the prayer for bail is rejected.
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, modified by Notice No.4798, dated 15th April,2021, and Court’s Office Order circulated
vide Memo Nos.514 and 515 dated 7th January,2022.
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