DIPUNA 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.25(1-A)(1-AA) of the Arms Act.

(3.) Heard Mr. B.R. Mohanty, learned counsel for the Petitioner as well as Mr. P.K. Pattanaik, learned A.G.A. for the State-Opposite Party.