RAJU Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. R.K. Patnaik, learned counsel for the Petitioner and Mr. P.K. Mohanty, learned Additional Standing Counsel.

(2.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Raju @ Rajendra Naik in connection with Gangapur P.S. Case No.105 of 2012 corresponding to S.T. Case No.06/2016 and 84 of 2014 [G.R. Case No.548/2012(A)] pending in the court of learned Additional Sessions Judge, Bhanjanagar for alleged commission of offence under Ss. 324/302/506/34 of the Indian Penal Code.

(3.) It is submitted on behalf of the Petitioner that he is inside custody since 29/10/2015 and in the meantime two other co-accused persons, namely Bansi Naik and Gobinda Naik have been released on bail by this court in BLAPL Nos.4171 of 2019 and 9534 of 2017. It is further submitted that in the meantime 13 witnesses have been examined in course of trial and discrepancies are there in their evidence vis-a-vis the F.I.R. with regard to assault made by the present Petitioner.