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Judgment
15 paragraphs · 240 wordsB.P. Routray, J
This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.341/323/294/302/506/34, I.P.C.
Heard learned counsel for the petitioners, learned A.S.C.for the State-opposite party and learned counsel for the informant.
Learned counsel for the petitioners submits that the petitioners are inside custody since 12.12.2020 and in the meantime upon completion of
investigation, charge-sheet has been submitted for commission of offences under Secs.143/341/323/294/506/304/34, I.P.C. It is further submitted that
no specific overtact has been alleged against the present petitioners and one of the co-accused, namely, Nilamani Pradhan has been released on bail
by this Court in BLAPL No.555/2021.
After hearing learned counsel for the State as well as learned counsel for the informant and considering the surrounding circumstances of the case
and the statement of the witnesses, it is directed to release the petitioners on bail in connection with Jankia P.S. Case No.249/2020 corresponding to
G.R. Case No.1419/2020 on such terms and conditions to be fixed by the learned S.D.J.M., Khurda 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.
BLAPL is accordingly disposed of.
Copy of this order be uploaded in the High Court’s official website as per Court’s Notice No.4798, dated 15th April, 2021.
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