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Judgment
B. P. Routray, J
This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.147/148/294/323/326/307/ 436/302, I.P.C.
Heard Mr. B.C. Ghadei, learned counsel for the Petitioner as well as Mr. K. Das, learned A.S.C. for the State-Opposite Party.
It is submitted that though the Petitioner is inside custody since 2.7.2019, but the trial has not yet been completed. It is further submitted that out of 10 witnesses so far examined by the prosecution, no-one has stated the name of the Petitioner to be present at the spot during the occurrence. It is a dispute between two villages and several persons have been implicated as accused persons though they have not taken part in the occurrence and the Petitioner is one of them.
This is a case of double murder and injury to three others.
Upon hearing Mr. K. Das, learned Additional Standing Counsel for the State-Opposite Party and perusal of copies of depositions of P.Ws.1 to 10 under Annexure-3 series, and considering the period of detention of the Petitioner inside custody, it is directed to release the Petitioner on bail in connection with Brahmagiri P.S. Case No.43/2019 corresponding to S.T. Case No.2/3 of 2020 on such terms and conditions to be fixed by learned 2nd Addl. Sessions Judge, Puri as he deems just and proper including the condition that the Petitioner shall not be involved in any other offence while on bail and shall attend the trial court on each date fixed
The BLAPL is disposed of.
An urgent certified copy of this order be granted on proper application.
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