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Judgment
B. P. Routray, J
This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.147/148/341/364/302/149, I.P.C.
Heard Mr. J.K. Panda, learned counsel for the Petitioners as well as Miss S. Mishra, learned A.S.C. for the State-Opposite Party.
It is submitted by learned counsel for the Petitioners that the Petitioners are inside custody since 31.8.2019 and in the meantime 9 witnesses have been examined in course of trial including the alleged eye-witnesses to the occurrence. It is further submitted that none of those witnesses have stated about eye-witnessing the occurrence and any assault caused by the present Petitioners.
Having heard learned A.S.C. for the State-Opposite Party and upon perusal of the depositions of those witnesses viz. P.Ws.1 to 9, it is directed to release the Petitioners on bail in connection with Kalimela P.S. Case No.132/2019 corresponding to C.T. Case No.55/2020 on such terms and conditions to be fixed by the learned Sessions Judge, Malkangiri as he deems just and proper including the condition that the Petitioners shall attend the trial court on each date fixed.
The BLAPL is accordingly disposed of.
An urgent certified copy of this order be granted on proper application.
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