PRAVAT Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through video conferencing.

(2.) This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.498-A/304-B/302/34, I.P.C. and Sec.4 of the D.P. Act.

(3.) Heard learned counsel for the Petitioner as well as learned A.G.A. for the State-Opposite Party.