SRIBATSHA SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. D. Patnaik, learned counsel for the petitioner appearing from the virtual High Court, Dhenkanal and Mr. A.P. Das, 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 Dhenkanal Town P.S. Case No.441 of 2023 corresponding to C.T.(SS) Case No. 227 of 2023 pending in the Court of the learned Asst. Sessions Judge -cum-Women's Judge, Dhenkanal where charge sheet has been submitted under Ss. 294, 323, 324, 307, 354 of IPC.

(3.) The petitioner had moved an application for bail before the Court of learned Addl. Sessions Judge, Dhenkanal which was rejected on 12/9/2023.