MAHADEBA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is an application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with G.R. Case No.1178 of 2022 arising out of Belpada P.S. Case No.296 of 2022 pending in the file of learned SDJM, Patnagarh, for commission of offences punishable under Ss. 302/201 of IPC, on the allegation of committing murder of one Purusottam Behera along with co-accused persons.

(3.) Heard, Mr. S.Dwibedi, learned counsel for the Petitioner and Mr. S.R. Roul, learned ASC in the matter and perused the record.