KISHORE CHANDRA BISWAL Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard Mr. M. Chand, learned counsel for the Petitioner and Mr. S.K. Mishra, learned Additional Standing Counsel.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Kishore Chandra Biswal in connection with Bhawanipatna Sadar P.S. Case No.324 of 2021 corresponding to C.T. Case No.973 of 2021 pending in the court of learned S.D.J.M., Bhawanipatna for alleged commission of offence under Ss. 420/409/465/467/468/471 of the Indian Penal Code.