YOGENDRA DAS Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is the second journey of the Petitioner who is in custody in connection with Angul Town P.S. Case No.231 of 2018 corresponding to C.T.(S) Case No.26 of 2020 pending on the file of learned Additional Sessions Judge, Angul for alleged commission of offence under Sec. 395/342/454/120(B)/397 of the IPC and Sec. 25/27 of Arms Act, in filling this application under Sec. 439, Cr.P.C. for reconsideration of his prayer for grant of bail to the Petitioner in the above mentioned case.

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