BANAMALI SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) This is a bail application U/S.439 of Cr.P.C. by the Petitioners for grant of bail in connection with Baunsuni P.S. Case No. 48 of 2004 corresponding to S.T. Case No. 70 of 2018 pending in the file of learned District and Sessions Judge, Boudh for commission of offences punishable Under Ss. 147/323/324/326/307/506/149 of IPC, on the main allegation of committing murder of the deceased Niranjan Sahoo along with co-accused persons in the year 2014.

(3.) In the course of hearing of the bail application, Mr. B. Karna, learned counsel for the Petitioners submits that the Petitioners are in custody since 2015 and the trial in this case is yet to be concluded and, therefore, the Petitioners may kindly be granted bail.