SAMBIT SAMAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) The matter is taken up through video conferencing mode.

(2.) Heard Ms. M. Mishra, learned counsel for the Petitioner, Mr. P.K. Samal, learned counsel for the Informant and Mr. S.K. Mishra, learned Additional Standing Counsel for the State.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Sambit Samal in connection with Badachana P.S. Case No.354 of 2021 corresponding to C.T. Case No.1514 of 2021 pending in the court of learned J.M.F.C., Chandikhol for alleged commission of offence under Ss. 341/323/294/506/376(2)(n)/34 of the Indian Penal Code.