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Judgment
9 paragraphs · 181 wordsV. Narasingh, J
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is accused in connection with S.T. Case No.08 of 2022/233 of 2021 pending on the file of the learned 3rd Addl. District & Sessions Judge, Balasore, arising out of Baliapal P.S. Case No.138 of 2020 for commission of the alleged offence under Sections 498-A/302/304-B/34 IPC and Section 4 of the D.P Act.
Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C. by the learned 3rd Addl. District & Sessions Judge, Balasore by order dated 31.01.2023, the present BLAPL has been filed.
In the midst of trial and considering the nature of allegation, this Court is not inclined to entertain this bail application.
Accordingly, the BLAPL stands disposed of.
Learned Court in seisin is called upon to take steps for examination of the Informant.
Leave is granted to the Petitioner to renew his prayer before the learned Court in seisin after examination of the informant which shall be considered on its own merit.
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