SURIA 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 Dhenkanal Sadar P.S. Case No. 22 of 2022 corresponding to G.R. Case No. 39 of 2022 pending in the Court of learned SDJM, Dhenkanal for commission of offence punishable Under Ss. 302/34 of IPC, on the allegation of committing murder of Biju @ Bijaya Kumar Behera along with 10 to 12 other persons.

(3.) In the course of hearing of the bail application, Mr. U.C. Dora, learned counsel for the Petitioner by filing a memo submits to grant interim bail to the Petitioner on the ground of his health condition. He, accordingly, while praying to dispose of the bail application has submitted to grant interim bail to the Petitioner for a period of three months.