SAMARA BHAJ Vs. STATE OF ODISHA

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.) The petitioner being in custody in connection with Mudulipada PS Case No.58 of 2019 corresponding to G.R. Case No.670 of 2019 pending in the court of learned Sub-Divisional Judicial Magistrate, Malkangiri, registered for the alleged commission of offence under Ss. 147, 148, 120-B, 341, 342, 323, 325, 354, 395, 397, 398, 457, 426, 427, 429, 435, 506, 149 of IPC to be read with Sec.25 of the Arms act and Sec.17 Criminal Law Amendment, and 18/20 of UAP Act, has filed this application under Sec. 439 of CrPC for his release on bail.