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Judgment
12 paragraphs · 196 wordsB. P. Routray, J
Heard learned counsel for the petitioner and learned Counsel for the State through Video Conferencing.
This is an application under Section 439 Cr.P.C. for grant of bail to the petitioner in connection with Nuagaon P.S. Case No. 102 of 2020,
corresponding to G.R. Case No. 555 of 2020 pending in the court of learned S.D.J.M., Nayagarh for alleged commission of offences under Sections
498-A/304-B/302/34 of I.P.C.
It is submitted that in the meantime upon completion of investigation, charge sheet has been submitted for commission of offence under Section498-
A/304-B/34 of I.P.C. and Section 4 of D.P. Act.
It is found from the post mortem report that the deceased sustained one abrasion and two bruises around the neck.
After hearing both parties and considering the circumstances of the death, I am not inclined to release the petitioner on bail.
Accordingly, the prayer for bail is rejected.
However, the petitioner is at liberty to renew his prayer for bail afresh after commencement of trial.
Copy of this order be uploaded in the High Court’s official website as per Court’s Notice No. 4798, dated 15th April, 2021.