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Judgment
8 paragraphs · 179 wordsSavitri Ratho, J
This is the second application of the petitioner under Section 439 of the Cr.P.C.
The earlier application BLAPL No. 10577 of 2023 had been rejected on 04.10.2023 granting liberty to the petitioner to move the learned trial court for bail after examination of the relatives of the deceased.
Mr. A. S. Paul, learned counsel for the petitioner submits that he has filed the depositions of P.W.1 informant and brother of the petitioner and P.W.2, a seizure witness and that 3 other witnesses have also been examined in the trial and he shall file their depositions for perusal of the Court.
Mr. S. S. Mohapatra, learned Additional Standing Counsel prays for some time to obtain the case diary.
List this case on 17.05.2024. Learned counsel for the petitioner shall file the depositions of the witnesses by 14.05.2024, so that the same can be scanned and incorporated in the digital record.
Registry is also requested to call for a report from the learned trial Court regarding present status of the case..
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