SANYA SWAIN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement (physical/ virtual) mode.

(2.) This is the second journey of the Petitioner in filing this application under Sec. -438 of the Cr.P.C. for grant of bail in the event of his arrest in connection with Kabisuryanagar P.S. Case No.224 of 2019 corresponding to G.R. Case No.221(A) of 2019 on the file of learned J.M.F.C., Kabisuryanagar for alleged commission of offence under Sec. -341/294/325/302/120-B/ 323/324/307/34 of the IPC read with Sec. -4(1) of the Odisha Prevention of Witch-Hunting Act, 2013, for his release on bail in the above mentioned case.

(3.) Heard learned Counsel for the Petitioner and learned Counsel for the State.