Orissa High Court
BLAPL/2446/2018 on 28 June, 2018
Author: D. Dash
Bench: D. Dash
BLAPL No. 2446 of 2018
03. 28.06.2018 The petitioner being in custody in C.T. Case No. 84 of
2018 arising out of Khariar P.S. Case No. 51 of 2018
pending in the court of learned J.M.F.C., Khariar running
for the alleged commission of offence under sections
498(A)/304(B)/302 IPC read with section 4 of D.P.Act has
filed this application under section 439 of Cr.P.C. for his
release on bail.
Heard learned counsel for the petitioner and learned
counsel for the State.
Considering the submissions made and on going
through the averments as also the order dated 27.03.2018
of the learned Assistant Sessions Judge, Khariar, at this
stage, I am not inclined to release the petitioner on bail.
Accordingly, his prayer for bail stands rejected. However,
the petitioner is at liberty to move for his release on bail
afresh after conclusion of the committal proceeding.
The BLAPL is accordingly disposed of
..........................
D. Dash, J.