Orissa High Court
Basanta Kumar Behera vs State Of Odisha .... Opp. Party on 24 November, 2021
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 4927 of 2021
Basanta Kumar Behera .... Petitioner
Mr. Biswajit Ranjan Tripathy,
Advocate
-versus-
State of Odisha .... Opp. Party
Mr.J.P. Patra,
Addl. Standing Counsel
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 24.11.2021
03. This matter is taken up through Hybrid arrangement (video conferencing/physical Mode).
Heard learned counsel for the petitioner and learned counsel for the State.
This is an application under section 439 of Cr.P.C. for grant of bail to the petitioner in connection with Rairakhol P.S. Case No.26 of 2021 corresponding to G.R. Case No.61 of 2021 pending in the Court of learned S.D.J.M., Rairakhol for alleged commission of offences under sections 498-A, 294, 302, 304-B, 34 of the Indian Penal Code and section 4 of the Dowry Prohibition Act.
It is a case of bride burning and dying declaration aspect has been mentioned in the first // 2 // information report in which the deceased has implicated the petitioner and the informant has not yet been examined and taking into account the nature and gravity of the accusation against the petitioner, I am not inclined to release the petitioner on bail.
Accordingly, the BLAPL stands dismissed.
The petitioner is at liberty to renew the prayer for bail after examination of the informant and other material witnesses in the learned trial Court.
( S.K. Sahoo) Judge P Page 2 of 2