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Judgment
10 paragraphs · 242 wordsI.A. NO.554 OF 2021
This is an application under Sec.389 Cr.P.C. filed by the Appellant for grant of bail. He along with six others have been convicted by the learned Sessions Judge, Boudh in Sessions Trial No.01 of 2014 for commission of offences under Sections 302/149 of I.P.C. and other offences and sentenced to undergo R.I. for life along with fine.
Heard Mr. T. Nanda, learned counsel for the Appellant and Mr. K.K. Das, learned Additional Standing Counsel for State-Respondent.
It is submitted on behalf of the Appellant that he is inside custody since 5th September, 2013 and in the meantime more than 10 years of custody has been elapsed. It is further submitted that other convicts have already been released on bail in the meantime.
Upon hearing Mr. Das, learned ASC and going through the evidences of the witnesses including P.W.2, P.W.4 and P.W.16 and keeping in view the period of custody of the Appellant as well as release of other convicts on bail, we are inclined to release the present Appellant on bail pending appeal.
Accordingly it is directed to release the Appellant on bail pending appeal in connection with the aforesaid case on such terms and conditions as the learned Sessions Judge, Boudh may deem just and proper.
The I.A. is disposed of.
CRLA NO.41 OF 2018
List this appeal for hearing before the regular assigned Bench week of February, 2024.
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