NARENDRA KONDAGORI 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 arising out of Rayagada P.S. Case No. 177 of 2023, corresponding to C.T. Case No.86 of 2023 pending in the Court of learned Sessions Judge, Rayagada being charge sheeted for commission of offences punishable under Ss. 304-B/498-A/306/406 of the IPC r/w Sec. 4 of the D.P. Act, on the allegation of committing dowry death and abetment of suicide of his wife by subjecting her to torture and cruelty prior to her death for demand of dowry.

(3.) Heard, Mr. H.B. Dash, learned counsel for the petitioner and Mrs. S.R. Sahoo, learned ASC in the matter and perused the record.