KANHA DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) Heard learned counsel for the Petitioner, learned counsel for the State and learned counsel for the Informant. Perused the F.I.R. and other relevant documents on record.

(3.) This is an application under Sec. 439 Cr.P.C. filed by the Petitioner for bail in connection with Tangi P.S. Case No.256 of 2021, corresponding to G.R. Case No.295 of 2021, pending in the file of learned N.G.N.-cum-J.M.F.C., Tangi, for commission of alleged offences under Ss. 365/342/323/506/366/368/376(2)(n) /109/34 of I.P.C.