BAKULA BEHERA Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) This application under Sec. 439 Cr.P.C. is for grant of bail to the Petitioner Bakula Behera in connection with Bhadrak Rural P.S. Case No.210 of 2017 corresponding to S.T. Case No.20 of 2020 (G.R. Case No.673 of 2017) pending in the court of learned Additional Sessions Judge, Bhadrak for alleged commission of offence under Ss. 147/143/144/148/149/341/323/294/307/302 of the Indian Penal Code.