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Judgment
G. Satapathy, J.
Since these two bail applications arise out of one and same case record, the same are heard together and disposed of by this common order with the consent of the learned counsel for the parties.
These are the bail applications U/S.483 of BNSS by the petitioners for grant of bail in connection with Hinjili PS Case No.836 of 2024 corresponding to ST Case No.31 of 2025 pending in the file of learned Additional Sessions Judge, Chatrapur, for commission of offences punishable U/Ss.103/61(2)/3(5) of BNS, on the main allegation of committing murder of one K. Rajendra Reddy by stabbing him and slitting his throat, along with co-accused persons pursuant to a conspiracy.
Heard, Mr. Rajendra Narayan Rout, learned counsel for the petitioner in BLAPL No.2295 of 2026; Mr. Amit Kumar Patra, learned counsel for the petitioner in BLAPL No.6846 of 2026; Mr. Sidhartha Sankar Ray-2, learned counsel for the informant in BLAPL No.2295 of 2026 and Mr. P. Satpathy, learned Additional Public Prosecutor in the matter and perused the record including the copy of depositions of PWs.1 to 20 as produced.
Admittedly, PWs.16, 18 & 20 being the important witnesses, such as witnesses to last seen theory and the recovery of weapon of offence pursuant to the disclosure statement of the accused, have not testified anything against the petitioners, but the petitioners are in custody since 07.10.2024 and in the meantime, 24 witnesses have been examined, however, none of them have substantially testified against any of the petitioners. Besides, there is no direct evidence available against any of the petitioners nor the prosecution rely any direct evidence against the petitioners in this case. In view of the aforesaid facts and circumstances and taking into consideration the materials placed on record keeping in view the evidence of the witnesses so far examined and the inherent right of the accused-petitioners to be presumed innocent until proven guilty at the trial, this Court without expressing any view on merits admits each of the petitioners to bail.
Hence, these two bail applications of the petitioners namely S. Sibaram Reddy (In BLAPL No.2295 of 2026) and B. Subrata Reddy @ B. Subrat Reddy @ Sipun (In BLAPL No.6846 of 2026) stand allowed and each of the petitioners is allowed to go on bail on furnishing bail bonds of Rs.50,000/- (Rupees Fifty Thousand) with one solvent surety for the like amount to the satisfaction of the learned Court in seisin of the case on such terms and conditions as deem fit and proper by it with following condition:-
the petitioners shall co-operate the trial,
the petitioners shall not contact the informant or her family members in any way or in any manner &
the petitioners shall not threaten, induce, influence or coerce any of the witnesses including the family members of the informant acquainted with the facts of the case so as to dissuade them from disclosing such facts before the Court.
Accordingly, these BLAPLs stand disposed of. A soft copy of this order be immediately communicated to the concerned Court, who shall afterwards communicate the same to the concerned Jail through e-mail for reference.