RAJIBA BEHERA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner being in custody in connection with Bhawanipatna P.S. Case No.197 of 2019 corresponding to C.T. Case No.447 of 2019 on the file of the learned Addl. Dist. and Sessions Judge (Vigilance), Bhawanipatna running for commission of offence under Sec. 366/376(2)(n)/506/34of the IPC, has filed this application under sec. 439 of the Cr.P.C. for his release on bail.

(3.) Heard learned counsel for the Petitioner and learned counsel for the State.