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Judgment
13 paragraphs · 195 wordsB. P. Routray, J
This matter is taken up through video conferencing.
This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.498-A/304-B/302/34, I.P.C. and Sec.4 of the D.P.
Act.
Heard learned counsel for the Petitioner as well as learned A.G.A. for the State-Opposite Party.
Upon hearing both the parties and upon perusal of the copy of the deposition of P.W.3 as well as the post mortem report and the answers of the
Doctor to the query of the I.O., I am not inclined to release the petitioner on bail, who is the prime accused in the case. The prayer for bail is rejected.
The BLAPL is dismissed.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021 and Court’s Office
Order circulated vide Memo No.514, dated 7th January, 2022.
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