RAMESH KHORA Vs. STATE OF ODISHA

JUDGEMENT

(1.) I have heard Mr. Amlan Mohanty on behalf of Mr.S.R.Mohapatra, learned counsel for the petitioner and Mr. G.R.Mohapatra, learned Addl. Standing Counsel for the State through hybrid mode.

(2.) This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner-Ramesh Khora in connection with Jeypore Sadar P.S. Case No.164 of 2019 corresponding to T.R. Case No.71 of 2019 pending in the Court of the learned Addl. Sessions Judge- cum-Special Judge, Jeypore where chargesheet has been filed against the petitioner for commission of offence punishable under Ss. 363/376 (2) (n)/376 (3)/294/506/342 of the I.P.C. and Sec. 6 of the POSCO Act.

(3.) The petitioner had moved an application for bail before the Court of learned Addl. Sessions Judge-cum-Special Judge, Jeypore which was rejected on 11/12/2019.