NABIN GANDA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a successive bail application U/S.439 of Cr.P.C. by the Petitioner for grant of bail in connection with Nabarangpur P.S. Case No. 111 of 2023 corresponding to G.R. Case No. 322 of 2023 pending in the Court of learned Sessions Judge, Nabarangpur for commission of offences punishable Under Ss. 450/376(1)/506 of IPC, on the allegation of committing rape upon the victim by trespassing into her house and threatening her. The Petitioner renews his prayer for bail after examination of the victim.

(3.) Heard P.C.Chhinchani, learned counsel for the Petitioner as well as Mr. R.B. Mishra, learned AGA in the matter and perused the record.