RATNAKAR BHOI @ RATANAKAR BHOI Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner as well as the learned Addl.Standing Counsel. Perused the records.

(2.) THE petitioner has been charge -sheeted for the offence under Section 302 of the I.P.C. in Orient P.S. Case No.16 of 2010 corresponding to G.R. Case No.321 of 2010 of the Court of S.D.J.M., Jharsuguda.

(3.) WHILE considering the Bail Application of a person, accused of a non -bailable offence, the Court exercising jurisdiction under Section 439 of the Cr.P.C. should keep in mind the following consideration :