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Judgment
10 paragraphs · 236 wordsG. 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 G.R. Case No.1464 of 2022 arising out of Plantsite P.S. Case No.307 of 2022 pending in the file of learned S.D.J.M., Panposh for commission of offences punishable under Section 302 of the IPC, on the allegation of Uxoricide.
Heard Mr.B.C.Parija, learned counsel for the petitioner and Mr.S.S.Pradhan, learned AGA in the matter and perused the record.
It is borne out from the record that the deceased had died a homicidal death and a screwdriver was allegedly recovered pursuant to the disclosure statement of the deceased. Besides, the weapon of offence was sent to the doctor for opinion and the doctor has opined affirmatively the aforesaid query. Further, there appears statement of the witness against the petitioner for being last seen with the deceased.
In view of the above facts and taking into consideration the nature and gravity of accusations raised against the petitioner and keeping in view the nature and strength of supporting materials available on record against the petitioner, 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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