N. CHIRANJIBI RAO Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. K.K. Mishra, learned counsel for the Petitioner and Mr. B. Panigrahi, learned Additional Standing Counsel for Opposite Party - State.

(3.) This application under Sec. 439 Cr.P.C. is for grant of bail to the Petitioner N. Chiranjibi Rao in connection with Berhampur Town P.S. Case No.106 of 2022 corresponding to G.R. Case No.864 of 2022 pending in the court of learned S.D.J.M., Berhampur for alleged commission of offence under Ss. 447/294/506/384/120-B/465/468/471/34 of the Indian Penal Code.