BABU Vs. STATE OF ODISHA

JUDGEMENT

(1.) The matter is taken up through hybrid mode.

(2.) Heard Mr. J. Sahoo, learned counsel for the Petitioner and Mr. K.K. Das, learned Additional Standing Counsel for Opposite Party - State.

(3.) This order arises out of an application filed under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Babu @ Bibhu Jally @ Jali in connection with Khallikote P.S. Case No.67 of 2017 corresponding to S.T. Case No.57 of 2018 (G.R. Case No.171 of 2017) pending in the court of learned Assistant Sessions Judge, Khallikote for alleged commission of offences under Ss. 376/307/506 of I.P.C.