MANOJ MOHAPATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement.

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

(3.) Petitioner being in custody in connection with Air Field P.S. Case No. 176 of 2016 corresponding to C.T. Case No. 3082 of 2016 arising out of 1CC Case No.2841 of 2015, pending in the court of the learned J.M.F.C. (Cog-1I), Bhubaneswar, has filed this petition under Sec. 439 of the Cr.P.C. for his release on bail. The offences alleged against him is punishable under Ss. 406, 420 and 426 of the I.P.C.