MANOJ KUMAR MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD the Learned Counsel for the Petitioner and learned Addl. Govt. Advocate. Petitioner is facing trial under Section 307/34 of the I.P.C. in the Court of the learned Asst. Sessions Judge, Kendrapara. The prayer for bail was rejected by that Court. Thereafter the Petitioner has filed this bail application on the ground that he is innocent that even though most of the witnesses have been examined, none has implicated him in the alleged offence.

(2.) LEARNED Addl. Govt. Advocate submits that the allegations against the Petitioner is serious in nature and so he should not be let out on bail.

(3.) ACCORDINGLY , let the Petitioner be released on bail of Rs. 10,000/ - (Rupees ten thousand) with two local solvent sureties each for the like amount to the satisfaction of the learned C.J.M., Kendrapara in S.T. No. 42/247 of 2004.