BIKU 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 Addl. Standing counsel for the State as well as learned counsel for the informant.

(3.) This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with Nirakarpur P.S. Case No. 05 of 2018 corresponding to S.T. Case No. 70 of 2018 pending in the Court of learned 2nd Addl. Sessions Judge, Khurda for alleged commission of offences under Sec. 302 and 332 of the Indian Penal Code.