AMAYA RANJAN SAHOO 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.483 of the BNSS by the petitioner for grant of bail in connection with Balipatna PS Case No.124 of 2025 arising out of GR Case No.452 of 2025 pending in the Court of learned JMFC(O), Bhubaneswar being charge sheeted for commission of offences punishable U/Ss. 85/108 of the BNS, on the main allegation of abetting commission of suicide of his wife by subjecting her to torture and cruelty prior to her death.

(3.) Heard, Mr. Jajati Keshari Khuntia, learned counsel for the petitioner, Mr.Amitabh Pradhan, learned Additional Public Prosecutor and Mr.Dibya Ranjan Behera, learned counsel who enters appearance for the informant in Court today by filing Vakalatnama, which is taken on record and perused the record.