SHANKAR DEHURI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) By means of this application, the Petitioner seek grant of bail U/s.439 Cr.P.C. for his alleged involvement in the offences 498-A/ 302/201, I.P.C. and Sec. 4 of the D.P. Act in connection with Ulunda P.S. Case No.29 of 2022 corresponding to G.R. Case No.75 of 2022 further corresponding to S.T. Case No.64 of 2022 pending in the court of the learned Sessions Judge, Sonepur.

(3.) The present Petitioner is the husband of the deceased. The post-mortem report reveals that the deceased died of asphyxia due to strangulation. Learned counsel for the Petitioner prays for release of the Petitioner on bail on the ground of his long detention in custody.