ANANTA NARAYAN PANDA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. D.P. Dhal, learned Senior Counsel appearing for the Petitioner and Mr. P.C. Das, learned Additional Standing Counsel appearing for the State-Opposite Party. 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 in connection with C.T. Case No.1348 of 2023, arising out of Simulia P.S. Case No.330 of 2023, pending in the Court of learned J.M.F.C., Soro, for alleged commission of offences punishable under Ss. 506/376(2)(n)/294 of the I.P.C.