RAKESH DIGAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement (virtual/physical mode).

(2.) This the second journey of the Petitoiner, who is in custody in connection with Phulbani Town P.S. Case No.194 of 2018 corresponding to C.T. Case No.46 of 2018 on the file of learned Additional Sessions Judge-cum-Special Judge, Phulbani, Kandhamal running for commission of offence under Sec. 457/395/398/201/120-B/506 of the IPC read with sec. 25/27 of the Arms Act and 20(b)(i)(c)/29 of the NDPS, in filing this application under sec. 439 of the Cr.P.C., has prayed for his released on bail.

(3.) Heard learned counsel for the Petitioner and learned counsel for the State. Gone through the materials as placed.