DEBARAJ BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and the State.

(2.) This is an application for bail U/s.439 Cr.P.C. filed by the Petitioner in apprehension of arrest for his alleged involvement in the offences U/s. 394 of IPC in connection with G.R Case No.296 of 2023 arising corresponding to Gosaninuagaon P.S Case No. 35 of 2023 pending in the court of learned S.D.J.M., Berhampur, Dist-Ganjam.

(3.) Perusal of the FIR reveals that on 7/2/2023 while the Informant was going to market at Reliance Mart Point, Gosaninuagaon, some unknown culprit committed theft of his mobile phone.