KRISHNA SAMAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner in this case having been implicated in Joda P.S. Case No. 26 of 2013 corresponding to G.R. Case No. 111 of 2013, pending in the court of the learned J.M.F.C., Barbil for alleged commission of offences punishable under Sections 147, 148, 450, 307, 302 read with Section 149 of IPC, has filed this petition for her release on pre-arrest bail.

(3.) It appears from the prosecution allegation that the petitioner along with other Co-accused persons forming an unlawful assembly said to have brought out to the deceased from his home, assaulted him brutally and caused his death. It has been specifically stated that Co-accused - Giridhari Mohanty and Gobind Chandra Mohanty @ Bunu had caught hold of both the hands of the deceased and another Co-accused - Kishore Mohanty @ Tutu had dealt a blow by an axe to the deceased, for which the deceased died at the spot. No specific overt act has been attributed against the petitioner in causing the death of the deceased. She is also not named in the F.I.R.