BASANTA SAHU Vs. PADMA CHARAN SAHU

JUDGEMENT

(1.) A complaint is made that the injured . Arakhita Sahoo has not been examined by the. Investigating Officer If that be so, we direct the investigating Officer to examine the injured and record his statement and secure the injury report relating to him from the S. C. B. Medical College Hospital

(2.) HEARD counsel for the parties. Having regard to the facts ajid circumstances, we direct release of each of the accused persons on bail of Rs. 5000/ - each with two sureties -for the like amount to the satisfaction of the Magistrate concerned.

(3.) HOWEVER , since the applicants have already moved the Magi - strate, we direct their' release taking into consideration the fact that the learned Sessions Judge at one stage released them on bail.