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Judgment
8 paragraphs · 191 wordsChittaranjan Dash, J
Heard the learned counsel for the Petitioner and the State.
By means of this application, the Petitioner seek grant of bail U/s.439 Cr.P.C. for his alleged involvement in the offences 498-A/ 302/201, I.P.C. and Section 4 of the D.P. Act in connection with Ulunda P.S. Case No.29 of 2022 corresponding to G.R. Case No.75 of 2022 further corresponding to S.T. Case No.64 of 2022 pending in the court of the learned Sessions Judge, Sonepur.
The present Petitioner is the husband of the deceased. The post-mortem report reveals that the deceased died of asphyxia due to strangulation. Learned counsel for the Petitioner prays for release of the Petitioner on bail on the ground of his long detention in custody.
The cause of death being one of homicidal in nature and having regard to the facts and circumstances of the case, length of detention is not a ground for release of the Petitioner on bail. Accordingly, the prayer for bail stands rejected.
However, the Petitioner may renew his prayer for bail after examination of the material witnesses.
The BLAPL is disposed of accordingly.
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