LAMBUJA MAJHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The matter is taken up through hybrid mode.

(2.) Heard Mr. S.K. Dwibedi, learned counsel for the Petitioner and Mr. K.K. Das, learned Additional Standing Counsel.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Lambuja Majhi in connection with Daringbadi P.S. Case No.127 of 2020 corresponding to S.T. Case No.54 of 2020 (C.T. Case No.206 of 2020) pending in the court of learned Additional Sessions Judge, Balliguda for alleged commission of offence under Ss. 294/323/506/341/376(2)(l)(m) of the Indian Penal Code.