RAJESH KUMAR KAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid mode.

(2.) The Petitioner apprehending his arrest in Bantala P.S. Case No.310 of 2021 registered for alleged commission of offence punishable under Ss. 498-A/323/294/506/34 IPC read with Sec. 4 of the D.P Act has filed this petition for his release on pre-arrest bail.

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