KALU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.147/148/294/323/326/307/ 436/302, I.P.C.

(2.) Heard Mr. B.C. Ghadei, learned counsel for the Petitioner as well as Mr. K. Das, learned A.S.C. for the State-Opposite Party.

(3.) It is submitted that though the Petitioner is inside custody since 2/7/2019, but the trial has not yet been completed. It is further submitted that out of 10 witnesses so far examined by the prosecution, no-one has stated the name of the Petitioner to be present at the spot during the occurrence. It is a dispute between two villages and several persons have been implicated as accused persons though they have not taken part in the occurrence and the Petitioner is one of them.