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Judgment
9 paragraphs · 249 wordsG. Satapathy, J
This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Rajgangpur P.S. Case No.87 dated 28.02.2022 arising out of S.T. Case No.104 of 2022 pending in the file of learned District and Sessions Judge, Sundergarh, for commission of offences punishable under Sections 498-A/304-B/302 of IPC, on the allegation of committing murder and dowry death of his wife by subjecting her to torture and cruelty prior to her death. It is also alleged that the Petitioner had beaten his wife to death by means of a stick.
Heard Mr. U.S. Patel, learned counsel for the Petitioner appearing virtually from Sundergarh and Mrs. S.R. Sahoo, learned ASC in the present matter and perused the record.
After having considered the rival submissions made and taking into consideration the nature and gravity of accusations raised against the petitioner and keeping in view the opinion of the doctor as to cause of death of the deceased as stated in the Post Mortem Report and the number of injuries detected on the person of the deceased and taking into account the other circumstance on record in entirety, this Court is not inclined to grant bail to the Petitioner.
Hence, the bail application of the petitioner stands rejected. Trial be expedited.
Accordingly, the BLAPL stands disposed of.
Issue urgent certified copy of the order as per Rules.
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