NAZIR KHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.302/354(A)(2)/506, I.P.C. and Sec. 8 of the POCSO Act.

(2.) Heard Mr. S.K. Dash, learned counsel for the Petitioner as well as Mrs. S. Pattanaik, learned A.G.A. for the State-Opposite Party.

(3.) It is submitted that the Petitioner is inside custody since 18/11/2017 and in the meantime 9 witnesses were examined including the informant and the minor son of the deceased as well as other relevant witnesses. It is further submitted that neither the minor son of the deceased nor the informant, who is the elder daughter of the deceased did support the prosecution case and most of the witnesses have turned hostile.