BHUBAN BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up by video conferencing mode.

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

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the petitioner in connection with Boudh P.S. Case No. 178 of 2020 corresponding to C.T. Case No. 467 of 2020 registered under Sec. (s) 376(2)(n)/313/417 IPC read with sec. 66E, 67, 67(A) of the I.T. Act pending in the Court of learned S.D.J.M., Boudh on the grounds stated therein.