UMESH CHANDRA SENAPATI Vs. UNION OF INDIA

JUDGEMENT

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

(2.) Heard learned counsel appearing for the Petitioner and Mr. P.S. Nayak, learned Counsel appearing for the Railway. Perused the materials placed before this Court.

(3.) The present bail application under Sec. 439 of Cr.P.C. has been filed by the Petitioner for regular bail relating to RPF Post, Khurdha Road P.S. Case No.08 of 2024, corresponding to 2(c)CC Case No.1 of 2024, pending before the learned J.M.F.C.-I, Bhubaneswar, for alleged commission of offence punishable under Ss. 3(a) and 4 RP(UP) Act.