BIJAYA DAS Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner being in custody in connection with Athagarh Excise Range P.R. No. 47 of 2021-22 corresponding to 2(a)CC Case No.136 of 2021 on the file of learned S.D.J.M., Athagarh running for commission of offence under sec. 52(a)(i) of Odisha Excise Act, has filed this application under sec. 439 of the Cr.P.C. for his release on bail.

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