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Judgment
G. Satapathy, J
This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
This is an application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with C.T. Case No.235 of 2022 arising out of Kamarda P.S.Case No.75 of 2022 pending in the file of learned Gramya Nyayalay-cum-J.M.F.C, Bhograi, for commission of offence punishable under Sections 498-A/302/307 of IPC, but subsequently charge sheeted for offence punishable under Sections 498-A/302/307/325/326 of IPC, on the allegation of committing murder of his father-in-law and injuring his wife, niece and sister-in-law attacking by means of a knife.
Heard, Mr. P.C. Dash, learned Counsel for the petitioner and Mr. S.S. Pradhan, learned AGA in the matter and perused the record.
After having considered the rival submission made and taking into consideration the nature and gravity of accusations raised against the petitioner and its impact on the society and keeping in view the mode and manner of commission of crime and regard being had to the opinion of the doctor as to the cause of death of the deceased in the PM report and the specific allegation against the petitioner for stabbing the deceased and taking into account the materials placed on record in entirety, this Court is not inclined to grant bail to the present petitioner.
Hence, the bail application of the petitioner stands rejected.
Accordingly, the BLAPL stands disposed of.
Issue urgent certified copy of the order as per Rules.
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