SURENDRA BACHA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. A. Tripathy, learned counsel for the petitioner and Mr. D.K. Mishra, learned Addl. Government Advocate for the State.

(2.) This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with Ambadola P.S. Case No. 126 of 2021 corresponding to C.T. Case No. 33 of 2022 pending in the Court of the learned Addl. Sessions Judge, Gunpur (Circuit At-Bissamcutack) registered for commission of offences punishable under Ss. 498-A, 302 of IPC.

(3.) The petitioner had moved an application for bail before the Court of learned Addl. Sessions Judge, Gunupur (Circuit At-Bissamcutack) which was rejected on 22/8/2023.