Orissa High Court
Aruna Naik vs State Of Odisha ... Opp. Party on 21 October, 2020
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No. 1498 of 2020
1. Aruna Naik
2. Santi Naik ... Petitioners
-Versus-
State of Odisha ... Opp. party
04. 21.10.2020 The matter is taken up through Video
Conferencing.
Heard learned counsel for the petitioner and
learned counsel for the State.
This is an application under section 439 of
Cr.P.C. in connection with G.R. Case No.170 of 2018
arising out of Buguda P.S. Case No.181 of 2018 pending
in the Court of learned J.M.F.C., Buguda for offences
punishable under sections 498-A/304-B/302/201/34 of
the Indian Penal Code.
The petitioner moved an application for bail
before the Court of learned Additional Sessions Judge,
Bhanjanagar which was rejected on 10.01.2020.
In view of the materials available on record and
since the deceased died due to burn injury and the dead
body was lying in the backside of the house and the
petitioners are staying in the said house and they are the
brother-in-law and sister-in-law of the deceased Pruthibi
Nahak, I am not inclined to release the petitioners on
bail.
Accordingly, the BLAPL stands rejected.
The petitioners are at liberty to renew the prayer
for bail after examination of the material witnesses in
the trial Court.
Urgent certified copy of this order is granted on
proper application.
.............................
S.K. Sahoo, J.
RKM