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Judgment
19 paragraphs · 331 wordsS. K. Sahoo, J
This matter is taken up by video conferencing mode.
Heard learned counsel for the petitioners and learned counsel for the State.
This is an application under section 439 of Cr.P.C. in connection with C.T. Case No.436 of 2021 arising out of Bisoi P.S. Case No.63 of 2021 pending
in the Court of learned S.D.J.M., Rairangpur for offences punishable under sections 341/323/294/506/394/307 of the Indian Penal Code.
The petitioners moved an application for bail before the Court of learned Addl. Sessions Judge, Rairangpur which was rejected on 19.05.2021.
Considering the submission made by the learned counsel for the petitioners that the petitioners are in judicial custody since 30.04.2021 and
investigation has made substantial progress and though the case is registered under section 307 of the Indian Penal Code but the medical examination
report indicates that no injury was noticed on the person of one Rajendra Prasad @ Kunu Naik and one swelling injury was noticed on the occipital
region of one Sk. Abed Hussain so also one swelling injury was noticed on the head and left little finger of one Sk. Ranjan and on hearing the learned
counsel for the State, I am inclined to release the petitioners on bail.
Let the petitioners be released on bail in the aforesaid case on furnishing a bail bond of Rs.50,000/- (rupees fifty thousand) each with two local solvent
sureties each for the like amount to the satisfaction of the learned Court in seisin over the matter with further conditions as the learned Court may
deem just and proper.
The BLAPL is accordingly disposed of.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available
in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice
No. 4587 dated 25th March 2020 as modified by Court's Notice No. 4798 dated 15th April 2021.
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