MUNA PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. M. Acharya, learned counsel for the Petitioner and Mr. A. Rath, learned Additional Standing Counsel.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Muna Pradhan in connection with Aska P.S. Case No.740 of 2021 corresponding to G.R. Case No.1412 of 2021 pending in the court of learned J.M.F.C., Aska for alleged commission of offence under Ss. 376(2)(n)/506/294/34 of the Indian Penal Code.