PRAMOD KUMAR DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. A.N. Samantray, learned counsel for the petitioner and Mr. D.K. Mishra, 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 District Mobile Unit, Jagatsinghpur Excise P.R. No. 69 of 2023 corresponding to 2(a) C.C. No. 151 of 2023 pending in the Court of the learned J.M.F.C., Tirtol registered for commission of offence punishable under Sec. 52(a) of Odisha Excise Act.

(3.) The petitioner had moved an application for bail before the Court of learned Sessions Judge, Jagatsinghpur which was rejected on 17. 10.2023.