SAMARA NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr.J.K.Panda, learned counsel for the petitioner.

(2.) Mr.Panda, learned counsel relies on the decision of the Supreme Court reported in (2020) 80 OCR (SC)-641 (Tofan Singh v. State of Tamil Nadu). He also draws the attention of the Court to paragraphs 241 and 243 of the said judgment, which are extracted below:

(3.) Mr. Panda, learned counsel submits that there is no other material against the petitioner to entangle in the case other than the statement of the co-accused for which the petitioner should be released on bail.