HARICHANDRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through Hybrid mode.

(2.) Heard.

(3.) The Petitioner being in custody in Sessions Case No.75/01 of 2013-15, arising out of Tarava P.S. Case No.64 of 2013 pending in the court of Addl. Sessions Judge, Sonepur has filed this petition for his release on bail on the ground of marriage of his daughter. The offence alleged against the Petitioner is punishable under Ss. 302/506/34 IPC.