PANKAJ NAYAK 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 Petitioner for bail in connection with Kutra P.S.Case No.09 of 2020 corresponding to G.R.Case No.39 of 2018 pending in the Court of the learned J.M.F.C., Rajgangpur for alleged commission of offence under Ss. 384, 506,507/34 of the Indian Penal Code.