TANKADHAR GOPAL 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 Chandahandi P.S. Case No.18 of 2023 corresponding to C.T. Case No.76 of 2023 pending in the Court of learned Addl. Sessions Judge, Umerkote, Nabarangpur for commission of offences punishable under Sec. 302/34 of the IPC, on the allegation of committing murder of deceased-Sankar Bagh along with co-accused persons in furtherance of their common intention.

(3.) Heard, Mr. PVS N. Acharya, learned counsel appearing virtually for the petitioner from Jeypur and Mr.S.N.Nayak, learned ASC in the matter and perused the record.