PAHALI Vs. STATE OF ODISHA

JUDGEMENT

(1.) All three appellants have prayed to release them on bail pending appeal under Sec. 389(1) of the Cr.P.C.

(2.) It is submitted by the respective counsels that, above three appeals along with other connected appeals are against the common judgment of the learned Additional Sessions Judge, Bhubaneswar in Crl.Trl No.02/20/111 of 2013/11. It is further submitted that all these three appellants are inside custody since 29/1/2011, and the appellants, namely, Pahali @ Pahala Behera and Bapi @ Manoj Naik @ Mohan Sethi are permanent residents under Dasapalla Police Station in the district of Nayagarh whereas Rocky@Dillip Swain is a permanent resident under Patapur Police Station in the district of Ganjam. Learned counsel for the appellant-Rocky @Dillip Swain further submits that his I.A. No.868 of 2021 be confined to the prayer for bail only. All of them are poor persons and no chance of absconding is there in case they are released on bail.

(3.) The common submission made on behalf of the appellants that admittedly no ransom was paid and the fact of demand for ransom is not established on record. Neither the victim had received any hurt nor use of force has been proved on record. It is prayed that the appellants be released on bail keeping in view their long detention inside the custody.