NIRANJAN PAHADSINGH Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application under Sec.389 Cr.P.C. filed by the Appellant for grant of bail. He has been convicted by learned 1st Addl. Sessions Judge, Khurda in S.T. Case No.46 of 2010 for commission of offences under Ss. 302 of I.P.C. and other offences and sentenced to undergo R.I. for life along with fine.

(2.) Heard Mr. A.K. Moharana, learned counsel for the Appellant and Mr. K.K. Das, learned Additional Standing Counsel for State-Respondent.

(3.) It is submitted on behalf of the Appellant that he is inside custody since 12/9/2009.