HEMANTA DASH Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through 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. filed by the petitioner for bail in connection with C.T. Case No.5347 of 2021 arising out of Chandrasekharpur P.S. Case No.410 of 2021 pending in the court of learned S.D.J.M., Bhubaneswar on the grounds stated therein.