RAJU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard Mr. Subrata Panda, learned counsel for the Petitioner and Mr. L. Samantaray, learned Additional Government Advocate for the State.

(3.) The Petitioner being in custody in Bahalda P.S. Case No.07 of 2015 corresponding to G.R. Case No.53(A) of 2015, pending in the court of the learned S.D.J.M., Rairangpur, registered for the alleged commission of offences under Sections 120B/ 396 of the I.P.C. read with Sections 25/27 of the Arms ACt, has filed this petition for his release on bail.