RUPIA KHATEI Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) This is an application U/S. 439 of Cr.P.C. by the Petitioner for grant of bail in connection with Fategarh P.S. Case No. 37 of 2023 corresponding to G.R. Case No. 34 of 2023 pending in the Court of learned JMFC, Bhapur for commission of offence punishable U/Ss. 341/294/323/506 of IPC, on the allegation of assaulting and threatening the Informant.

(3.) Heard Mr. A. Tripathy, learned counsel for the Petitioner as well as Mr. M.K. Mohanty, learned ASC in the matter of the present bail application.