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Judgment
8 paragraphs · 146 wordsSavitri Ratho, J
This application under Section 439 of the Cr.P.C. has been filed in connection with Fategarh P.S Case No. 84 of 2023 corresponding to GR Case No. 81 of 2023 which is pending in the Court of learned J.M.F.C., Bhapur for the commission of the offences under section 457,380 of the IPC.
Considering the fact that the investigation is in progress and the petitioners have a number of criminal antecedents. I am not inclined to release them on bail at this stage.
The BLAPL is dismissed.
It is open to the petitioners to move for bail afresh after the completion of the investigation.
Mr. P. C. Dash, learned counsel for the petitioners prays for an adjournment in order to obtain instructions. Prayer for adjournment is rejected.
Urgent certified copy of this order be granted on proper application.
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