BIJULI BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) This is an application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with C.T. Case No. 279 of 2023 arising out of Soro P.S. Case No.131 of 2023 pending in the file of learned J.M.F.C., Soro for commission of offences punishable under Ss. 326(A), 302, 201, 120(B) of the IPC on the allegation of supplying acid to co-accused persons to commit murder of the deceased persons.

(3.) Heard Mr.D.P.Dhal, learned Senior Counsel for the petitioner and Mrs.S.R.Sahoo, learned ASC in the matter and perused the record.