HARISH JAISWAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard learned counsel for the petitioner and learned counsel for the State. This is an application under Sec. 439 of Cr.P.C. in connection with Jharsuguda P.S. Case No.348 of 2017 corresponding to S.T. Case No.92 of 2017 pending in the Court of learned Additional Sessions Judge, Jharsuguda for offences punishable under Sec. 498-A/302/304-B/34 of the Indian Penal Code and Sec. 4 of the D.P. Act.

(3.) The petitioner moved an application for bail before the Court of learned Additional Sessions Judge, Jharsuguda which was rejected on 29/1/2024. Learned counsel for the petitioner submitted that the petitioner, who is the husband of the deceased, was taken into judicial custody on 10/6/2017 and twice he has been granted interim bail and after availing the same, he surrendered at right time and in view of the delayed disposal of the trial, the bail application of the petitioner may be favourably considered.