BHIKA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical Mode).

(2.) Heard the learned counsel for the petitioner and learned counsel for the State.

(3.) This is an application for bail under section 439 of Cr.P.C. in connection with Dhamnagar P.S. Case No.03 of 2020 corresponding to S.T. Case No. 59 of 2020 pending in the Court of learned Sessions Judge, Bhadrak for alleged commission of offences under sections 302, 201/34 of the Indian Penal Code.