AKASH KUMAR PATHAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard Mr. Pitambar Acharya, learned Senior Advocate appearing for the petitioner and Mr. Soubhagya Ketan Nayak, learned Additional Government Advocate appearing for the State of Odisha.

(3.) This is an application under sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with CID (CB) Cyber Crime P.S. Case No.26 of 2020 corresponding to C.T. Case No.4053 of 2020 pending in the Court of learned S.D.J.M., Bhubaneswar for offences punishable under Sec. 419, 420, 467, 468, 469, 471 and 120-B of the Indian Penal Code and Sec. 66-C, 66-D of the Information Technology Act, 2000.