PADU PATRA Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard learned counsel for the petitioner and 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 in connection with T.R. Case No.08 of 2021 arising out of Similiguda P.S. Case No. 14 of 2021 pending in the court of learned Addl. Sessions Judge-cum-Special Judge, Koraput on the grounds stated therein. 2. Perused the F.I.R. as at Anenxure-1 and other documents besides the impugned order dtd. 14/7/2021 i.e. Annexure-2. 3. Gone through the contents of the F.I.R.