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Judgment
11 paragraphs · 289 wordsS.K. Sahoo, J
This matter is taken up through Hybrid arrangement (video conferencing/physical 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 S.C. Case No.43 of 2018 arising out of Balangir Sadar P.S. Case No.48 of 2018 pending in the Court of learned Sessions Judge, Balangir for offences punishable under sections 341/294/506/302/ 336/34 of the Indian Penal Code.
The prayer for bail of the petitioners was rejected by the learned Sessions Judge, Balangir vide order dated 01.11.2022.
Considering the submission made by the learned counsel for the petitioners that the petitioners are in judicial custody since 11.03.2018 and they have been charge sheeted under sections 341/294/506/302/ 336/34 of the Indian Penal Code and out of twenty two charge sheet witnesses, seventeen witnesses have been examined and after going through the evidence of the eye witness particularly the evidence of P.W.6 and the post mortem report findings 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 including the condition that the petitioner shall appear before the learned trial Court on each date to which the case would be posted for trial.
Violation of any of the conditions shall entail cancellation of bail.
Accordingly, the BLAPL is disposed of.
Urgent certified copy of this order be granted on proper application.
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