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Judgment
G. Satapathy, J.
This is a bail application U/S.483 of BNSS by the petitioner for grant of bail in connection with Bhuban PS Case No.388 of 2024 corresponding to CT(Sessions) Case No.191 of 2024 pending in the file of learned Additional District and Sessions Judge, Kamakhyanagar for commission of offences punishable U/Ss. 85/351(2)/80/108/316(3) of BNS r/w Section 4 DP Act, on the main allegation of committing dowry death and abetment of suicide of his wife by subjecting her to torture and cruelty for demand of dowry.
Heard, Mr. Prasanna Kumar Mishra, learned counsel for the Petitioner and Mr. P. Satpathy, learned Addl. PP in the matter and perused the record together with the copy of deposition of PW1 to PW3.
No doubt, the Petitioner is facing trial for the charge of committing dowry death and abetment of suicide of his wife, but PW1 to PW3 being the brother of the deceased and neighbours of the accused have not substantially testified against the Petitioner for the charge. On the other hand, the Petitioner is in custody since 16.08.2024, but the trial is yet to be concluded. In that view matter and taking into account the other circumstances on record in entirety including the inherent right of the accused-Petitioner to be presumed innocent until proven guilty at the trial, this Court without expressing any view on merits admits the Petitioner to bail.
Hence, the bail application of the Petitioner stands allowed and he is allowed to go on bail on furnishing bail bonds of Rs.25,000/- (Rupees Twenty Five Thousand) only with one solvent surety for the like amount to the satisfaction of the learned Court in seisin of the case on such terms and conditions as deem fit and proper by it.
Accordingly, the BLAPL stands disposed of. Issue urgent certified copy of the order as per Rules. A soft copy of this order be immediately communicated to the concerned Court, who shall afterwards communicate the same to the concerned Jail through e-mail for reference.