JAGAT JEEBAN JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid mode.

(2.) The Petitioner apprehending his arrest in Laxmisagar P.S. Case No.311 of 2021 corresponding to C.T. Case No.5419 of 2021 pending in the court of S.D.J.M., Bhubaneswar registered for alleged commission of offence punishable under Ss. 354/324/427/34 IPC has filed this petition for his release on pre-arrest bail.

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