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Judgment
V. Narasingh, J
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is an accused in G.R. Case No.258 of 2023 pending on the file of learned J.M.F.C., Loisingha, arising out of Loisingha P.S. Case No.148 of 2023 for commission of offence alleged under Sections 341/294/307/506 of IPC.
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Sessions Judge, Balangir by order dated 16.08.2023 in the aforementioned case, the present BLAPL has been filed.
It is submitted by the learned counsel that the Petitioner is in custody since 17.07.2023 and as charge sheet has been filed on 05.09.2023, he may be released on bail.
Learned counsel for the State opposes the prayer for bail.
Taking into account the injury being simple and the age of the petitioner (77 years), this Court directs the Petitioner to be released on bail on such terms to be fixed by the learned Court in seisin.
Accordingly, the BLAPL stands disposed of.
Urgent certified copy of this order be granted as per rule.
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