KALAKANT BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. S.K. Joshi, learned counsel for the petitioner and Mr. S.S. Pradhan, learned Addl. Government Advocate for the State.

(2.) This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with Khaparakhol P.S. Case No. 133 of 2023 corresponding to G.R. Case No. 152 of 2023 pending in the Court of the learned S.DJ.M., Patnagarh registered for commission of offence punishable under Ss. 498-A, 294, 324, 323, 506, 307, 34 of IPC and Sec. 4 of D.P. Act against the petitioner, his father Giridhari Behera, brother Dinamani Behera and sister-in-law Srita Behera.

(3.) The prayer for bail of the petitioner has been rejected vide order dtd. 24/8/2023 by the learned Addl. Sessions Judge, Patnagarh.