MANOJ KUMAR SAHU Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard Mr. S.S. Ray (2), learned counsel for the Petitioner and Mr. A. Pradhan, learned Additional Standing Counsel.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Manoj Kumar Sahu in connection with Berhampur Town P.S. Case No.145 of 2020 corresponding to G.R. Case No.1288 of 2020 pending in the court of learned S.D.J.M., Berhampur for alleged commission of offence under Ss. 379/420/34 of the Indian Penal Code read with Sec. 66(C)/66(D) of I.T. Act on the allegation of taking away Rs.36,000.00 by replacing the ATM card of the complainant.