BIJENDRA KUMAR KUKHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) I.A. No. 1907 of 2022 1. 1.This matter is taken up through hybrid mode.

(2.) Heard.

(3.) The petitioner being in custody in connection with C.T. Case No.1884 of 2021 arising out of Baripada Town P.S. Case No. 736 of 2021 on the file of learned Sessions Judge, Mayurbhanj, Baripada for commission of offence under Sec. 302/34 of the IPC has filed this application under Sec. 439 of the Cr.P.C. for his release on bail.