Raju Paraja @ Butu And Another vs State Of Odisha

B. P. Routray, J

The matter is taken up through hybrid mode.

Heard Mr. B.K. Mohanty, learned counsel for the Petitioners and Mrs. S. Pattnaik, learned Additional Government Advocate.

This is an application under Section 439 Cr.P.C. for grant of bail to the Petitioners Raju Paraja @ Butu and Rabi Naik in connection with Jeypore Sadar P.S. Case No.224 of 2021, corresponding to G.R. Case No.781 of 2021 pending in the court of learned S.D.J.M., Jeypore for alleged commission of offence under Section 307/34 of the Indian Penal Code.

It is submitted on behalf of the Petitioners that they are inside custody since 12th September, 2021 and in the meantime the victim, after his medical treatment, has resumed to normal life.

Upon hearing Mrs. Pattnaik, learned Additional Government Advocate for State and considering the period of detention of the Petitioners inside custody, it is directed to release the present Petitioners on bail in the aforesaid case on such terms and conditions to be fixed by the learned court in seisin over the matter including the condition that, the Petitioners shall not dissuade any witness directly or indirectly by way of inducement, threat or promise acquainted with the facts of the case from disclosing such facts before the Court or tamper with the evidence.

The BLAPL is accordingly disposed of.

An urgent certified copy of this order be issued as per rules.

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