EKADUSIA BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) In his statement recorded under Sec. 161 of Cr.P.C. on 20/8/2023, the injured has stated that though he has been discharged, he is still unwell and is suffering from pain in the head for which the report had been called for.

(2.) A report has been submitted by the IIC, Barkote dtd. 26/11/2023 where she has stated that she personally visited the house of the injured and found him to be physically fit. However the date on which she visited his house has not been mentioned. Copy of the report is taken on record.

(3.) This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with Barkote P.S. Case No. 241 of 2023 corresponding to C.T. Case No. 839 of 2023 pending in the Court of the learned S.D.J.M., Deogarh registered for commission of offences punishable under Ss. 294, 324, 307 of IPC.