MOHAN PADHI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Golanthara P.S. Case No.414 of 2023 corresponding to G.R. Case No.1427 of 2023 pending in the file of learned Judicial Magistrate First Class(Rural), Cog. Berhampur for commission of offences punishable Under Ss. 457/380/413/34 of IPC, on the allegation of receiving stolen gold as mortgage for the Finance Company as the Branch Manager of Muthoot Finance towards sanction of loan to beneficiaries.

(3.) Heard, Ms. P. Naidu, learned counsel for the Petitioner and Mr. S.N.Nayak, learned ASC in the present matter and perused the record.