RAJAT KUMAR ROUT Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement.

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

(3.) The Petitioners apprehending their arrest in Banki P.S. Case No.105 of 2021 of 2021 corresponding to G.R. Case No.132 of 2021, pending in the court of learned S.D.J.M., Banki for the alleged commission of offences punishable under Ss. 363/ 294/ 506/ 34 of the I.P.C. have filed this petition under Sec. 438 of the Cr.P.C. for release on pre-arrest bail.