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Judgment
Hon'ble Shri Rakesh Mohan Pandey, Judge
From perusal of the record, it transpires that appellant Nos. 2 and 3, namely, Jagdish Sahu and Hari Krishna Sahu, have already been granted bail by the learned trial Court vide order dated 25.05.2026. However, the present appeal has also been preferred on their behalf, along with appellant No. 1, whose prayer for bail has not been considered by the learned trial Court.
In view of the aforesaid, the appeal, insofar as it relates to appellant Nos. 2 and 3, is not maintainable and is accordingly dismissed to that extent.
However, appellant No. 1 shall be at liberty to pursue the prayer for bail in accordance with law by filing a fresh application, if so advised.