KUSANA PATRA SUNA 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.145 of 2022 arising out of Kotapad P.S. Case No.151 of 2022 pending in the file of learned J.M.F.C., Kotpad, for commission of offence punishable under Ss. 302/449/382/34 of the IPC, on the main allegation of committing murder of the deceased Ananta Khora and taking away his valuable property in the form of cash along with co-accused persons.

(3.) Heard, Mr. B.C. Parija, learned counsel for the petitioner and Mrs. S.R. Sahoo, learned ASC in the matter and perused the record.