ARJUN KUMAR PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and the State.

(2.) This is an application for bail U/s.439 Cr.P.C. filed by the Petitioner in apprehension of arrest for his alleged involvement in the offences U/s. 302/34 of IPC in connection with S.T Case No.25 of 2021 arising out of G.R Case No. 217 of 2021 relating to Naktideul P.S Case No. 41 of 2021 pending in the court of learned Additional Sessions Judge, Rairakhol.

(3.) There is substantial material against the present Petitioner in the alleged death of the deceased, who died of a homicidal death. The Petitioner being the prime accused having direct overt act attributed to him, it is not desirable to admit him to bail at this stage. Needless to mention that he may renew his bail application subsequent to the examination of the material witnesses or earlier as the circumstance would be.