GIRISH KUMAR SAHOO 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 C.T. Case No. 84 of 2023 arising out of Special Task Force No.05 of 2023 pending in the file of learned J.M.F.C., Harbhanga for commission of offences punishable under Ss. 379/411/120-B of IPC read with Sec. 51 of Wild Life (Protection) Act, on the allegation of committing illegal trade of wild animal hides.

(3.) In the course of hearing of bail application, Mr.B.Karna, learned counsel for the petitioner submits that the petitioner has been sufficiently punished by remaining in jail for nearly about two months and no criminal antecedent of similar nature is available against the present petitioner and the present petitioner may, therefore, kindly be granted bail.