SACHIN RAJ JENA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel appearing for the Petitioner and learned Additional Government Advocate 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.807 of 2023, arising out of Soro P.S. Case No.389 of 2023, pending in the Court of learned Assistant Sessions Judge, Soro in S.T Case No.03/609 of 2024-2023 for alleged commission of offence punishable under Ss. 394/397 of IPC.