AJAYA KUMAR SAHOO Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. A.K. Sahoo, learned counsel for the Petitioner and Mr. P.K. Mohanty, learned Additional Standing Counsel.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Ajaya Kumar Sahoo in connection with Kendrapara Sadar P.S. Case No.135 of 2021 corresponding to G.R. Case No.702 of 2021 pending in the court of learned S.D.J.M., Kendrapara for alleged commission of offence under Ss. 457/380 of the Indian Penal Code.