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Judgment
9 paragraphs · 203 wordsG. Satapathy, J
This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
This is an application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with G.R. Case No.1178 of 2022 arising out of Belpada P.S. Case No.296 of 2022 pending in the file of learned SDJM, Patnagarh, for commission of offences punishable under Sections 302/201 of IPC, on the allegation of committing murder of one Purusottam Behera along with co-accused persons.
Heard, Mr. S.Dwibedi, learned counsel for the Petitioner and Mr. S.R. Roul, learned ASC in the matter and perused the record.
After having considered the rival submissions and taking into consideration the nature and gravity of accusations raised against the petitioner and keeping in view the materials placed on record including the last seen theory and recovery of weapon of offence “axe” pursuant to the disclosure statement of the Petitioner and taking into account the other circumstances on record in entirety, this Court does not consider it proper to grant bail to the petitioner.
Hence, the bail application of the petitioner stands rejected.
Accordingly, the BLAPL stands disposed of.
Issue urgent certified copy of the order as per Rules.
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