DUSMANTA JENA Vs. STATE OF ODISHA

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 G.R. Case No.240 of 2023 arising out of Tangi P.S. Case No.290 of 2023 pending in the file of learned NGN-Cum-J.M.F.C., Tangi, for commission of offences punishable under Ss. 376(1)/ 376(2)(n)/ 313/ 294/ 323/ 354-B/ 34 of IPC, on the main allegation of committing rape upon the victim and aborting her pregnancy.

(3.) Petitioner being represented by the learned counsel Mr. P.K. Nanda, prays to grant him bail. On the other hand, Mr. S.S. Pradhan, learned AGA, however, strongly opposes the bail application of the petitioner.