LAXMAN TARAI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a bail application U/S. 439 of Cr.P.C. by the petitioner for grant of bail in connection with Bada Bazar P.S. Case No.122 of 2021 corresponding to G.R. Case No. 1001 of 2021 pending in the Court of learned Additional Sessions Judge, Berhampur for commission of offences punishable under Ss. 302/307/326/34 of the IPC r/w Sec. 27 of the Arms Act, on the allegation that on 15/6/2021 at about 10PM in night, one Tina Sethi had called the deceased Chandan Pradhan from his house and murdered him and attempted to commit murder of Muna Mohanty and Tofan Behera with active assistance of others and the investigation by Police revealed the involvement of the present Petitioner in accomplishing the crime in this case.

(3.) Heard, Ms. P.Naidu, learned counsel for the Petitioner and Mrs. S.R. Sahoo, learned ASC in the matter and perused the record. Ms. P. Naidu has also made available to the Court the copy of depositions of PW Nos. 1 to 7.