BISWESWAR TUDU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).

(2.) Heard Mr. P.K. Parhi, learned counsel appearing for the petitioner and Mr. Arupananda Das, learned Addl. Government Advocate for the State.

(3.) Learned counsel for the petitioner submitted that the petitioner is a Member of Parliament from the Mayurbhanj Constituency and he is currently serving as the Minister of State for Tribal Affairs and Jal Shakti of India. It is further submitted that the offences are triable by Magistrate and the only non-bailable offence is under sec. 506 of the Indian Penal Code and there is no chance of absconding or tampering with the evidence and therefore, the anticipatory bail application may be favourably considered.