AMIT PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. J. Samantaray, learned counsel for the Petitioner and Ms. S. Mishra, learned Additional Standing Counsel.

(2.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Amit Pradhan in connection with Jarada P.S. Case No.87 of 2019 corresponding to S.T. Case No.4 of 2020 (G.R. Case No.141 of 2019) pending in the court of learned 1st Additional Sessions Judge, Berhampur for alleged commission of offence under Ss. 147/148/294/323/324/307/302/506/149 of the Indian Penal Code.

(3.) It is submitted that the Petitioner is inside custody since 11/9/2019 and the trial is yet to commence in spite of submission of the charge-sheet since long. It is further submitted that this Petitioner has no criminal antecedent and the cause of death is due to one single injury on the head allegedly dealt by the petitioner as per statements of the eye-witnesses. It is thus submitted that the Petitioner had no intention to kill the deceased.