SOMANTH 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 G.R. Case No.410 of 2022 arising out of Daspalla P.S. Case No.242 of 2022 pending in the file of learned J.M.F.C., Dasapalla for commission of offences punishable under Ss. 302/294/323/324/147/148/341/149, on the allegation of committing murder of the deceased Bikash Behera.

(3.) In the course of hearing of the bail application, Mr. S.K. Mohanty, learned counsel for the Petitioner submits that all the allegations of assault and killing the deceased is directed against co-accused Mahendra Behera who is not the Petitioner in this case and the only allegation against the present Petitioner is his presence at the spot and the Petitioner having detained in custody since 22/12/2022 and charge-sheet having already been submitted, he may kindly be granted bail.