SANKAR NAYAK Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with S.T. Case No.36 of 2021 arising out of Kabisuryanagar P.S. Case No.38 of 2021 pending in the file of learned Addl. Sessions Judge, Kodala, being charge-sheeted for commission of offences punishable under Ss. 302/201/34 of IPC, on the allegation of committing uxoricide.

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