SIBARAM BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The matter is taken up through hybrid mode.

(2.) Heard Mr. Smrutiranjan Rout on behalf of Mr. S.K. Pattnaik, learned counsel for the Petitioner and Mrs. S. Pattnaik, learned Additional Government Advocate.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Sibaram Behera in connection with Baidyanathpur P.S. Case No.101 of 2019, corresponding to S.T. Case No.30 of 2020 (G.R. Case No.760 of 2021) pending in the court of learned 1st Additional Sessions Judge, Berhampur, Ganjam for alleged commission of offence under Ss. 307/326/302/120-B/34 of the Indian Penal Code read with Sec. 25(I-B)(a)/27 of the Arms Act.