BHASKAR KHATUA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. G.M. Rath, learned counsel appearing for the Applicant and also Ms. S. Pattnaik, learned Addl. Govt. Advocate appearing for the State.

(3.) This is an application under Sec. 389 of the Cr.P.C. for granting bail on suspension of the sentence till pendency of the appeal.