SHIBA Vs. STATE OF ORISSA

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 Subalaya P.S. Case No.27 of 2023 arising out of S.T. Case No. 61 of 2023 pending in the file of learned Sessions Judge, Sonepur for commission of offence punishable under Sec. 302/34 of IPC, on the allegation of throwing a trunk of one Palasa tree on the deceased Prakash Biswal, who was lying on the ground after receiving assault of axe from the son of the petitioner, along with another co-accused.

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