SABANA KULASIKA Vs. STATE OF ODISHA

JUDGEMENT

(1.) I have heard Mr. D.R.Bhokta, learned counsel for the petitioner and Mr.Prasanjeet Mohapatra, learned Addl. Standing Counsel for the State through Video Conferencing mode.

(2.) This is an application under Section 439 of Cr.P.C. for grant of bail to the petitioner-Sabana Kulasika in connection with Dasamantpur P.S.Case No.72 of 2019 corresponding to G.R. Case No.631 of 2019 pending in the Court of learned J.M.F.C., Dasamantpur , registered for commission of offences punishable under Sections 498-A/306/294/506 of Indian Penal Code.

(3.) The petitioner had moved an application for bail before the Court of learned Addl. Sessions Judge-cum-Special Judge, Koraput which was rejected on 19.09.2019.