KANI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement.

(2.) Heard learned counsel for the parties.

(3.) The Petitioner being in custody in connection with Dabugaon P.S. Case No.49 of 2019 corresponding to C.T. Case No.26 of 2019, pending before the court of the learned Addl. District and Sessions Judge, Umerkote, registered for the alleged commission of offence under Sec. 302 of the Indian Penal Code, has filed this application under Sec. 439 of Cr.P.C. for his release on bail.