SHAIKH SAKIR HUSSAIN 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 Dhauli P.S. Case No. 248 of 2022 corresponding to C.T. Case No. 7639 of 2022 pending in the Court of learned JMFC-V, Bhubaneswar for commission of offence punishable U/Ss. 420/294/465/467/468/506 of IPC, on the allegation of avoiding to pay Rs.5.00 Lakhs which he has taken as a loan from the Informant in good faith.

(3.) Heard Mr. P.K. Mishra, learned counsel for the Petitioner as well as Mr. K. Gaya, learned ASC in the matter of the present bail application.