NEPAL DEEP Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard Mr. A.K. Jena, 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 Nepal Deep in connection with Mathili P.S. Case No.172 of 2019 corresponding to G.R. Case No.832 of 2019 pending in the court of learned S.D.J.M., Malkangiri for alleged commission of offence under Ss. 376(l)/506 of the Indian Penal Code.