KRISHNA PRASAD KESHARI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The matter is taken up through video conferencing mode.

(2.) Heard Mr. P.R. Singh, learned counsel for the Petitioner and Mr. S.K. Mishra, learned Additional Standing Counsel for the State.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Krishna Prasad Keshari @ Keshri in connection with Joda P.S. Case No.129 of 2021 corresponding to G.R. Case No.462 of 2021 pending in the court of learned J.M.F.C., Barbil for alleged commission of offence under Ss. 379/411/408/471/120-B/34 of the Indian Penal Code on the allegation of theft of iron ore.