CHATURA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through video conferencing.

(2.) This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.341/325/307/294/506/34, I.P.C.

(3.) Heard Mr. S.P. Dash, learned counsel for the Petitioners as well as Mr. K. Nayak, learned A.S.C. for the State-Opposite Party.