PRADIP KUMAR DAS Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel appearing for the Petitioners and learned Additional Standing Counsel appearing for the State-Opposite Party and learned counsel for the Informant. Perused the materials placed before this Court.

(3.) The present bail application under Sec. 439 of Cr.P.C. has been filed by the Petitioners for regular bail in connection with C.T. Case No.848 of 2023, arising out of Airfield P.S Case No.275 of 2023, pending in the Court of learned J.M.F.C.-I, Bhubaneswar for alleged commission of offence punishable under Ss. 498-A, 313, 304-B, 302, 34 of IPC and 4 D.P. Act.