DEBAJEET Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical Mode).

(2.) This is an application for bail under sec. 439 of Cr.P.C. in connection with S.T. Case No.58 of 2020 arising out of Dhamnagar P.S. Case No.101 of 2020 pending in the Court of learned Addl. Sessions Judge, Bhadrak for alleged commission of offences punishable under Sec. 498-A, 302, 304-B/34 of the Indian Penal Code and sec. 4 of the Dowry Prohibition Act.

(3.) The petitioner moved an application for bail before the Court of learned Addl. Sessions Judge, Bhadrak, which was rejected on 9/12/2021.