AJIT KUMAR NAYAK Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard Mr. S.P. Das, learned counsel for the Petitioner and Ms. S. Mishra, learned Additional Standing Counsel for the State.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Ajit Kumar Nayak in connection with Badabazar P.S. Case No.199 of 2021 corresponding to G.R. Case No.1676 of 2021 pending in the court of learned S.D.J.M., Berhampur for alleged commission of offence under Ss. 376/313/384/451/506/507/34 of the Indian Penal Code.