PRAFULLA SAHU ALIAS GEDA Vs. SATE OF ORISSA

JUDGEMENT

(1.) THIS petition has been filed under Section 439, Cr. P.C. with a prayer to release the petitioner on bail in connection with S.T. Case No.21/19 of 2011, now pending in the Court of learned Ad hoc Additional Sessions Judge, FTC, Puri corresponding to G.R. Case No.1242 of 2007 arising out of Puri Town P.S. Case No.250 of 2007.

(2.) THE petitioner is alleged to have committed offences punishable under Sections 302/294/34, I.P.C. read with Sections 25 and 27 of the Arms Act.

(3.) APPLICATION for bail filed under Section 439, Cr.P.C. before the Ad hoc Additional Session Judge, FTC, Puri was rejected on the ground that there is prima facie material against the accused, who is alleged to have been involved in a heinous crime like murder and as many as seven witnesses were already examined by the prosecution by the date of passing the order. Therefore, in the larger interest of the society, the learned Ad hoc Additional Sessions Judge, FTC, Puri rejected the said application.