DILLI SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard the learned counsel for the petitioner and learned counsel for the State.

(3.) This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with Dharkote P.S. Case No.157 of 2019 corresponding to S.T. Case No.91 of 2022 pending in the Court of learned Addl. Sessions Judge, Aska for alleged commission of offence under Sec. 302 of the Indian Penal Code.