SARAT SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is the second journey of the petitioner to this Court under Sec. 439 of Cr.P.C. In the earlier application, i.e., BLAPL No.6311 of 2020, the prayer for bail of the petitioner had been rejected by this Court vide order dtd. 2/9/2021 while the prayer for bail of the co-accused, namely, Nata @ Kanhu Charan Sahoo and Papu @ Manoranjan Sahoo has been allowed.

(2.) Mr. P.C.Jena, learned counsel for the petitioner submits that in the meanwhile trial has commenced and out of 31 charge sheeted witnesses, 17 witnesses have been examined by the prosecution, 16 of those witnesses have not supported the case of the prosecution. He further submits that co-accused Susanta Kumar Sahoo standing on same footing as the petitioner has in the meanwhile been released on bail by order dtd. 24/11/2022 passed in BLAPL No.8304 of 2022. Copy of the said order is filed by learned counsel for the petitioner in Court today. The same is kept on record. A copy of the order be served on learned Additional Government Advocate.

(3.) Since Ms. S.Pattanayak, learned Additional Government Advocate prays for time to go through the depositions and the order passed in BLAPL No.8304 of 2022, list this matter tomorrow (8/12/2022).