BINASH BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through 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. filed by the petitioner for bail in connection with Jharpokharia P.S. Case No.211 of 2021 corresponding to C.T. Case No.2174 of 2021 pending in the court of learned S.D.J.M., Baripada on the grounds stated therein.