NIRAKAR GURU 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.302/394 I.P.C.

(2.) Heard Mr. B.C. Parija, learned counsel for the Petitioner as well as Mr. K. Das, learned A.S.C. for the State-Opposite Party.

(3.) The Petitioner seeks his release on interim bail for a period of fifteen days on the ground of death of his grand-mother.