SURENDRA SETHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.302/34, I.P.C.

(2.) Heard Mr. S.R. Mohapatra, learned counsel for the Petitioners as well as Mr. K. Das, learned A.S.C. for the State-Opposite Party.

(3.) It is submitted on behalf of the Petitioners that they are inside custody since 12/7/2019 and in the meantime eight witnesses have been examined in course of trial. It is further submitted that there is no evidence against the Petitioners regarding commission of murder of the deceased. Neither any eye-witness is there nor any circumstance point out their guilty.