DHANESWAR SETHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) The petitioner is in custody since 9/9/2021 in connection with C.T. (SS) No.13 of 2022 arising out of Dhenkanal Town P.S. Case No.365 of 2021 pending in the Court of learned Senior Civil Judge, Women's Court -cum- ASJ, Dhenkanal for commission of offences under Ss. 498-A/302 of I.P.C. and Sec. 4 of the D.P. Act.

(3.) The bail application was earlier rejected by this Court in BLAPL No.640 of 2022 in granting him liberty to renew his prayer after examination of some material witnesses.