VIJAYALAKSHMI @ VIJI @ JYOTHI Vs. STATE

JUDGEMENT

(1.) THIS is the petition filed by the petitioner/accused under Section 439 of Cr.P.C. seeking his release on bail in Crime No.149/2012 registered in respondent police station for the offences punishable under Section 302, 379, 404 of IPC.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner/accused and also heard the learned High Court Government Pleader for the respondent -State.

(3.) IN the case of Srikanta Nayak vs. State of Orissa,2007 Crimes(Ori) 181it has been held that "Accused were only suspected by witnesses to have committed alleged offence Applicant deserved to released on bail. (Paras 7 to 10)