ANIL MAKAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.376(2)(n)/376-D/342/323/506/ 120-B, I.P.C.

(2.) Heard Mr. L.N. Patel, learned counsel for the Petitioner as well as Mr. K. Das, learned A.S.C. for the State-Opposite Party.

(3.) It is submitted on behalf of the Petitioner that he is inside custody since 26/12/2019 and in the meantime though seven witnesses for prosecution have been examined, but the victim could not be traced out for examination despite sincere attempts taken. It is also submitted that the principal accused, namely, Deepak@Deepu Sahu has been allowed to be released on interim bail for a period of three months by another coordinate Bench of this Court in BLAPL No.2021 of 2022.