MADHUSUDAN DALABEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD .

(2.) PETITIONER has prayed for bail under Section 439, Cr.P.C. in S. T. Case No. 10/149 of 2003 of the Court of Add 1. Sessions Judge, Nayagarh arising out of G. R. Case No. 74 of 2002 of the Court of S.D.J.M., Nayagarh.

(3.) IN course of hearing learned counsel for the petitioner reiterates that this Court had directed the petitioner to move for bail after order of commitment. Petitioner either deliberately or under misconception construed the observation made by this Court in such a manner. Be that as it may, the application has to be considered on its own merit and in accordance with law.