ISWAR SAUNTA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. D.R. Bhokta, learned counsel for the petitioner and Mr. S.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 Dasamantpur P.S. Case No.34 of 2023 corresponding to G.R. Case No. 34 of 2023 pending in the Court of the learned J.M.F.C., Dasamantpur registered for commission of offence punishable under Ss. 457, 376(1), 323, 506 of IPC.

(3.) The petitioners had moved an application for bail before the Court of learned Addl. Sessions Judge, Koraput which was rejected on 25/7/2023.