MADAN SAHU Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard Mr. S.K. Gadanayak, 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 Madan Sahu in connection with Angul Sadar P.S. Case No.532 of 2021 corresponding to G.R. Case No.894 of 2021 pending in the court of learned J.M.F.C., Banarpal for alleged commission of offence under Sec. 52(a) of the Odisha Excise Act.