RAJU PARAJA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. B.K. Mohanty, learned counsel for the Petitioners and Mrs. S. Pattnaik, learned Additional Government Advocate.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioners Raju Paraja @ Butu and Rabi Naik in connection with Jeypore Sadar P.S. Case No.224 of 2021, corresponding to G.R. Case No.781 of 2021 pending in the court of learned S.D.J.M., Jeypore for alleged commission of offence under Sec. 307/34 of the Indian Penal Code.