SATRUGHNA BHOI Vs. STATE OF ORISSA

JUDGEMENT

(1.) (In connection with S.T. Case No.77/21 of 1990 pending before the Addl.Sessions Judge, Bargarh) Heard learned counsel for the petitioner and learned counsel for the State. Perused the materials available in the Case Diary.

(2.) THE petitioner is facing trial for alleged commission of offence under Section 302 IPC. It is specifically alleged that though the case is being posted to several dates due to non -apperance of the I.O. as a witness in the case the case is lingering, thereby greatly prejudicing the petitioner. Learned counsel for the petitioner therefore prays that the petitioner may be directed to be released on bail in such circumstances.