DEEPAK SUNANI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Rajgangpur P.S. Case No.87 dtd. 28/2/2022 arising out of S.T. Case No.104 of 2022 pending in the file of learned District and Sessions Judge, Sundergarh, for commission of offences punishable under Ss. 498-A/304-B/302 of IPC, on the allegation of committing murder and dowry death of his wife by subjecting her to torture and cruelty prior to her death. It is also alleged that the Petitioner had beaten his wife to death by means of a stick.

(3.) Heard Mr. U.S. Patel, learned counsel for the Petitioner appearing virtually from Sundergarh and Mrs. S.R. Sahoo, learned ASC in the present matter and perused the record.