GANU Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through Video Conferencing mode.

(2.) Heard learned counsel for both the parties and perused the records.

(3.) This is an application under Sec. 439 Cr.P.C. filed by the Petitioner for bail in connection with Tangi P.S. Case No.53 of 2009, corresponding to G.R. Case No.217 of 2009, pending in the court of learned S.D.J.M., Khordha, for commission of alleged offences under Ss. 498(A)/304(B)/306/406/34 I.P.C. read with Ss. 4 of D.P. Act.