RAMESH BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr.Ghadei, learned counsel for the Petitioner and Mr.Mohnty, learned Additional Standing Counsel for the State.

(2.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner in connection with G.R.Case No.292 of 2018 arising out of Delanga P.S.Case No.131 of 2018 corresponding to S.T.No.8 of 124 of 2019 pending in the court of the learned 2nd Additional Sessions Judge for alleged commission of offence under Sec. 302/34 of the I.P.C.

(3.) It is submitted on behalf of the Petitioner that earlier a case was registered against the deceased by his in-laws members for commission of offences under Ss. 302/304B of the I.P.C. and other offences on the allegation that the deceased killed his wife, who is the daughter of one of the accused persons in the present case, namely, Bhaskar Mantri. The present Petitioner is a co-villager of said Bhaskar Mantri and on the date of occurrence the deceased had visited the house of Bhaskar Mantri to threaten him for withdrawal of the case against him.