K. PRASAD Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with G.R. Case No. 36 of 2023 arising out of Rayagada PS Case No. 19 dtd. 19/1/2023 pending in the Court of learned Additional District and Sessions Judge, Rayagada for commission of offences punishable under Ss. 457/382/411/413/120-B of IPC, on the allegation of receiving stolen properties.

(3.) In the course of hearing of the bail application, Mr. H.B. Dash, learned counsel appearing for the petitioner submits that the petitioner is inside custody since 2/2/2023 and the allegation sought to be brought against the petitioner is for receiving 25 grams of gold ornaments and the investigation having progressed substantially, the petitioner may kindly be granted bail.