HARIHARA TAREI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) This is a bail application U/S.439 of Cr.P.C. by the Petitioner for grant of bail in connection with Kabisuryanagar P.S. Case No. 520 dtd. 7/11/2022 corresponding to G.R. Case No. 507 of 2022 pending in the Court of learned JMFC, Kabisuryanagar, Dist-Ganjam for commission of offences punishable Under Sec. 395 of IPC r/w Ss. 25 and 27 of the Arms Act, on the allegation of committing dacoity of one Necklace from the wife of the Informant.

(3.) Heard, Ms.S. Patra, learned counsel for the Petitioner as well as Mr. R.B. Mishra, learned AGA in the matter of the present bail application and perused the record.