RINKU MOHARANA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.147/148/302/149, I.P.C.

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

(3.) Mr. Panda, learned counsel for the Petitioner prays does not press the bail application on merit, but prays that the Petitioner may be released on interim bail for some period as his wife is ill and requiring urgent treatment.