LAXMIDHAR BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS is the second journey of the petitioner to this Court for grant of bail. The petitioner had earlier moved before submission of charge sheet vide BLAPL No. 8599 of 2006 and by order dated 18.9.2006 the petition was rejected with liberty to the petitioner to move afresh after submission of charge sheet. Charge sheet was submitted on 19.10.2006 for commission of offences under Sections 302/120 -B/34 of the Penal Code. The petitioner has moved this application again for grant of bail.

(2.) HEARD learned Counsel for the petitioner, learned Counsel for the State and learned Counsel for the informant. Perused the case diary.

(3.) THE only material available from the F.I.R. as well as statements of witnesses is that prior to the marriage of the deceased the petitioner had threatened the informant that her son will be killed. If the statement of the co -accused is also taken into consideration, it will be found that at best offence under Section 120 -B of the Indian Penal Code may be made out against the petitioner. The petitioner has remained in custody since July, 2006 and charge sheet having been submitted, the prayer for bail is allowed and it is directed that the petitioner be released on bail by the learned S.D.J.M., Athagarh in C.T. Case No. 239 of 2006 corresponding to Tigiria P.S. Case No. 60 of 2006 on such terms and conditions as the learned S.D.J.M. may deem just and proper.