NITYANANDA MANDAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. M.B. Das, learned counsel for the Petitioner and Ms. S. Mishra, learned Additional Standing Counsel.

(2.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Nityananda Mandal in connection with Jamboo Marine P.S. Case No.69 of 2019 corresponding to S.T. Case No.325 of 2019 (G.R. Case No.1101 of 2019) pending in the court of learned Additional Sessions Judge, Kendrapara for alleged commission of offence under Ss. 498(A)/302/506/34 of the Indian Penal Code and under Sec. 4 of DP Act.

(3.) It is submitted on behalf of the Petitioner that he is inside custody since 29/9/2019 and in the meantime four witnesses have been examined in course of trial including key witnesses namely, Basanti Mandal and Panchanan Majhi. Those witnesses have turned hostile and did not support the prosecution version.