LAXMIDHAR BISWAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) B. P. Routray, J 1.The matter is taken up through hybrid mode.

(2.) Heard Mr. S. Panda, learned counsel for the Petitioner, Mr. K.K. Das, learned Additional Standing Counsel and Mr. S. Behera, learned counsel for victim.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Laxmidhar Biswal @ Papuni in connection with Gondia P.S. Case No.133 of 2018 corresponding to C.T. (Special) Case No.53 of 2018 pending in the court of learned Additional Sessions Judge, Dhenkanal for alleged commission of offence under Ss. 341/342/294/323/366/387/376(D)/376(2)(h)/506/120/34 of the Indian Penal Code and Ss. 3(1)(r)(s) / 3(2)(v)(va) of SC and ST (PoA) Act.