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Judgment
G. Satapathy, J
This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
This is the second bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail arising out of Gobindpur P.S. Case No.58 of 2022 corresponding to S.T. Case No.26 of 2022 pending of the Court of learned Addl. Sessions Judge, Kuchinda for commission of offences punishable under Sections 302/506 of the IPC, on the allegation of committing patricide.
Heard, Ms. Mohini Sahoo, learned counsel for the petitioner and Mr. S.N.Nayak, learned ASC in the present matter and perused the record. Ms.Mohini Sahoo at the outset informs the Court that this is the second bail application of the petitioner and no bail application of the petitioner is pending before any other forum except this one. She further informs the Court that now the case has been posted for argument and the wife of the deceased while being examined as defence witness has not supported the prosecution case.
After having considered the rival submissions and taking into consideration the nature and gravity of the offence as alleged against the petitioner and also the stage of the case which is at the stage of argument, this Court is not inclined to grant bail to the petitioner, especially when there is likely hood of conclusion of trial in near future.
Hence, the bail application of the petitioner stands rejected. However, the learned trial Court is requested to conclude the trial as expeditiously as possible.
Accordingly, the BLAPL stands disposed of.
Issue urgent certified copy of the order as per Rules.
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