SIBA SHANKAR DASH Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. S.D. Das, learned Senior Advocate for the Appellant as well as Mr. J. Katikia, learned A.G.A. for the State-Respondent No.1.

(2.) This is an appeal under Sec.14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and the offences alleged are under Secs.448/420/386/387/294/506/467/468/471/ 120-B/34, I.P.C, Secs.3(1)(f)(r)(s)/3(2)(v)(va) of the S.C. and S.T. (POA) Act and Secs.25 (I-B)(a)/27 of the Arms. Act.

(3.) In the I.A., the Appellant is seeking his release on interim bail.