ABHILASH MOHAKUD Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) This is an application under Sec. 439 Cr.P.C. filed by the Petitioner for bail in connection with Bisoi P.S. Case No.8 of 2021, corresponding to C.T. Case No.59 of 2021 in S.T. No.34 of 2021, pending in the file of learned Additional Sessions Judge, Rairangpur, for commission of alleged offences under Ss. 498-A/302/304-B I.P.C.

(3.) Heard learned counsel for both the parties. Perused the case records.