UTTAM KUMAR DIPA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Addl. Standing Counsel 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 Biramaharajpur P.S. Case No.52 of 2021 corresponding to S.T. Case No.23 of 2022 pending in the Court of learned Sessions Judge, Sonepur for alleged commission of offences under Sec. 395/216(A)/120-B of the Indian Penal Code read with Sec. 25/27 of the Arms Act.

(3.) The petitioner moved an application for bail before the Court of learned Sessions Judge, Sonepur, which was rejected on 16/5/2022.