KAMAL LOCHAN BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS bail application has been filed under Section 439, Cr.P.C. by the applicant-Kamal Lochan Behera with a prayer to release him on bail on such conditions as this Court thinks just and proper in connection with S.C. No.86 of 2011, now pending in the Court of learned Additional Sessions Judge, Titilagarh corresponding to G.R. Case No.103 of 2011 arising out of Titilagarh P.S. Case No.37 of 2011.

(2.) THE petitioner is alleged to have committed offences punishable under Sections 147/148/341/325/302/436/144/120- B/149, I.P.C. read with Section 7 of Criminal Law Amendment Act.

(3.) IN the meantime, the case has been committed and the same is pending in the Court of learned Additional Sessions Judge, Titilagarh for trial. The accused persons have been charge-sheeted for alleged commission of offences under Sections 147/148/341/325/302/436/144/120-B/149, I.P.C. read with Section 7 of Criminal Law Amendment Act.