TIKILI SWAIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) The matter is taken up through video conferencing mode.

(2.) Heard Mr. K. Pradhan, learned counsel for the Petitioner and Mr. A. Pradhan, learned Additional Standing Counsel for the State.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Tikili Swain in connection with Tangi P.S. Case No.375 of 2020 corresponding to G.R. Case No.536 of 2020 pending in the court of learned NGN-CUM-J.M.F.C., Tangi for alleged commission of offence under Ss. 498-A/304-B/302/34 of the Indian Penal Code read with Sec. 4 of Dowry Prohibition Act.