PRAGNA PARAMITA PRAHARAJ Vs. STATE OF ORISSA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed against the order dated 11.05.2015 passed by the Division Bench of the High Court of Orissa at Cuttack in Misc. Case No. 528 of 2015 in Criminal Appeal No. 202 of 2015 whereby the High Court has, pending appeal against the judgment of the District & Sessions Judge, Jajpur, dismissed the bail application filed by the appellant herein.

(3.) The appellant(daughter) along with two other accused, i.e., her father and mother were prosecuted and eventually convicted for commission of murder of one boy-Sanjay Rana and were directed to undergo life sentence by the learned Sessions Judge, Jajpur in CT No. 76/2010.