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Judgment
7 paragraphs · 165 wordsM.S. Sahoo, J
Under Section 439 of Cr.P.C. the BLAPL has been filed by the petitioner in jail custody, in connection with Balangir Town P.S. Case No. 0649 of 2019 corresponding to G.R. Case No.1470(A) of 2019 pending in the court of the learned SDJM, Bolangir for alleged commission of offence under Section 302/34 of IPC.
Since by earlier order dated 12.10.2023 in BLAPL No.7232 of 2023 filed by the petitioner was disposed of by this Bench which arises out of the self-same F.I.R., the present petition has been placed before this Bench for consideration of prayer for bail in terms of Standing Order No.2 of 2023 dated 21.05.2023.
Learned counsel for the petitioner after arguing for some time seeks further accommodation to look into the medical evidence as well as other circumstances and ocular evidence presented by the prosecution till date.
As prayed for, list on 03.05.2024/when this Bench sits next.
Learned Addl. Govt. Advocate shall obtain up-to-date instruction.
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