D. JAGANNATH Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid mode.

(2.) The Petitioner apprehending his arrest in Jarada P.S. Case No.209 of 2021, corresponding to G.R. Case No.289 of 2021, pending in the court of J.M.F.C., Patrapur registered for alleged commission of offences punishable under Ss. 147/148/341/294/323/324/325/326/307/336/337/452/354/506/149 IPC read with Ss. 3/4/5 of the Explosive Substances Act, has filed this petition for his release on pre-arrest bail.

(3.) Heard learned counsel for the Petitioner and learned counsel for the State.