BICHI @ BICHITRANANDA @ BICHITRA SWAIN Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard Mr. S. Pattanayak, learned counsel for the Petitioner and Mr. G. Rout, learned Additional Standing Counsel.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Bichi @ Bichitrananda @ Bichitra Swain in connection with Kakatpur P.S. Case No.160 of 2021 corresponding to G.R. Case No.630 of 2021 pending in the court of learned J.M.F.C., Nimapara for alleged commission of offence under Ss. 498-A/302/304-B/201/34 of the Indian Penal Code read with Sec. 4 of Dowry Prohibition Act.