BINOD PAIKRAY @ Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS is an application under Section 439 Code of Criminal Procedure for grant of bail to the Petitioner.

(2.) ACCUSATION of commission of offence under Section 395 IPC has been made in this case.

(3.) MR . Singh, learned Counsel for the Petitioner relied upon the decision in the case of Purna Chandra Naik v. State of Orissa, (2002) 23 OCR 158 and Uday Mohanlal Acharya v. State of Maharashtra : AIR 2001 SC 1910 in support of his contentions.