JASHOBANTA MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the petitioner in connection with Bolangir Town P.S. Case No. 420 of 2021 corresponding to G.R. Case No. 1108 of 2021 registered under Sec. 394 IPC pending in the Court of learned S.D.J.M., Bolangir on the grounds stated therein.