SATYAPRIYA PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up by hybrid mode.

(2.) This is the successive bail application filed by the petitioner on the ground of parity.

(3.) The Petitioner being in custody in connection with Kantamal P.S. Case No.104 of 2020 corresponding to C.T. Case No.188 of 2020, pending before the court of the learned District and Sessions Judge, Boudh, registered for the alleged commission of offence under Sec. 302 of the Indian Penal Code, has filed this application under Sec. 439 of Cr.P.C. for his release on bail.