KHOKAN DEBNATH Vs. STATE OF ORISSA

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 S.T. Case No. 297 of 2022 arising out of Jamboo Marine P.S. Case No.3 of 2016 pending in the Court of learned Sessions Judge, Kendrapara, for commission of offence punishable under Sec. 302 of the IPC, on the allegation of committing Uxoricide.

(3.) In the course of hearing of the bail application, Mr. K. Mohanty, learned counsel for the petitioner very fairly submits that although there is allegation against the petitioner for committing murder by strangulating the deceased and keeping the investigating agency eluded for his apprehension, but there appears concocted materials against the petitioner since the statements of the son and daughter of the petitioner of the deceased were recorded after six years of the occurrence by explaining the earlier statement made by them implicating the present petitioner and therefore, the present petitioner having detained in custody since 11/7/2022 may kindly be granted bail.