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Judgment
10 paragraphs · 157 wordsB. P. Routray, J
Heard Shri P.C. Jena, learned counsel for the petitioner and Shri S.P.Mishra, learned counsel for the informant as well as Shri K.Gaya, learned
Addl. Standing Counsel for the State through Video Conferencing.
This is an application under Section 439 Cr.P.C. for grant of bail to the petitioner in connection with Soro P.S. Case No. 225 of 2020, corresponding
to C.T. Case No. 513 of 2020 pending in the court of learned J.M.F.C., Soro for alleged commission of offences under Sections 302/34 of I.P.C.
The alleged offence is regarding murder of two deceased.
After hearing all the parties and considering the statement of the informant and other eye witnesses, I am not inclined to release the petitioner on
bail.
Accordingly, the prayer for bail is rejected.
Copy of this order be uploaded in the High Court’s official website as per Court’s Notice No. 4798, dated 15th April, 2021.