PRASANNAJIT NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).

(2.) Heard Mr. Sidhartha Das, learned counsel for the petitioner and Mr. Ashok Kumar Parija, learned Advocate General appearing for the State of Odisha.

(3.) This is an application under sec. 438 of Cr.P.C. for grant of anticipatory bail to the petitioner in connection with C.T. Case No.102 of 2022 arising out of Jakhapura P.S. Case No.06 of 2022 pending in the Court of learned J.M.F.C., Jajpur Road for alleged commission of offences under sec. 379 of the Indian Penal Code read with sec. 21 of the Mines and Minerals (Development and Regulation) Act, 1957 (hereafter the 'M.M.D.R. Act').