PRAMOD KUMAR SAMAL Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the Petitioners as well as learned Additional Government Advocate for the State. Perused the materials placed before this Court.

(3.) This is an application under Sec. 439 of the Code of Criminal Procedure filed by the Petitioners for bail in connection with Township Sector-19 P.S.Case No.10 of 2023 corresponding to G.R.Case No.196 of 2023 pending in the Court of the learned S.D.J.M., Panposh, Rourkela for alleged commission of offence under Ss. 420,379 of the Indian Penal Code read with Sec. 66(C) of I.T.Act.