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Judgment
9 paragraphs · 187 wordsV. Narasingh, J
Heard learned counsel for the Petitioners and learned counsel for the State.
The Petitioners are accused in connection with C.T. Case No.544 of 2023 pending on the file of the learned S.D.J.M., Jajpur arising out of Binjharpur P.S. Case No.99 of 2023 for commission of the offence under Section 302/34 IPC.
Being aggrieved by the rejection of their application for bail U/s. 439 Cr.P.C. by the learned Sessions Judge, Jajpur by order dated 21.04.2023, the present BLAPL has been filed.
Since the consideration by the learned Court below was during the currency of investigation, this Court is not inclined to entertain this bail application at this stage without having the benefit of consideration of material qua the accusation vis-à-vis the Petitioners being evaluated by the learned Court in seisin post charge sheet.
Liberty is given to the Petitioners to renew their prayer before the learned Court in seisin post charge sheet, which shall be considered on its own merit.
Accordingly, the BLAPL stands disposed of.
Urgent certified copy of this order be granted as per rule.
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