SIBARAM BEHERA @SIBA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.302/34, I.P.C.

(2.) Heard Mr. D. Mohapatra, learned counsel for the Petitioner as well as Mr. A. Rath, learned A.S.C. for the State-Opposite Party.

(3.) It is submitted that the Petitioner is inside custody since 26/5/2019 and in the meantime all other co-accused persons have already released on bail except the present Petitioner and another Gobinda Behera. It is further submitted that the sole alleged eye-witness, namely, Arati Behera in course of her deposition did not support the prosecution version and the circumstances alleged are also not conclusive to implicate the Petitioner in the alleged murder.