ROHIT MENAN Vs. STATE OF OD ISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) This is an application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Jeypore Sadar P.S. Case No. 315 of 2022 corresponding to G.R. Case No. 1077 of 2022 pending in the file of learned S.D.J.M., Jeypore for commission of offences punishable under Ss. 395/120-B of the IPC, on the allegation of transferring Rs.43,000.00 sum odd to their account from the account of the informant by using phonePe.

(3.) Heard Mr.T.K.Mishra, learned counsel for the petitioner and Mrs.S.R. Sahoo, learned ASC in the matter of present bail application and perused the record.