SURESH CHANDRA BEHERA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner being in custody in connection with Joda P.S. Case No.169 of 2021 corresponding to G.R. Case No.588 of 2021 on the file of learned J.M.F.C., Barbil, running for commission of offence under sec. 147/148/341/294/332/323 /324/325/186/307/395/427/149/120-B/302 of the IPC read with sec. -7 of the Criminal Law Amendment Act and sec. -150/151/152 of the Railway Act, 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.