RADHESHYAM DAS Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is an application under sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with Rajnagar P.S. Case No.120 of 2020 corresponding to S.T. Case No.11 of 2021 pending in the Court of learned Asst. Sessions Judge, Pattamundai for alleged commission of offences under sec. 395 of the Indian Penal Code and Sec. 25 and 27 of the Arms Act.

(3.) The petitioner moved an application for bail before the Court of Asst. Sessions Judge, Pattamundai, which was rejected on 21/9/2021.