DEBABRATA 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 arising out of Champua P.S. Case No.136 of 2023 corresponding to G.R. Case No.334 of 2023 pending in the Court of learned S.D.J.M. Champua for commission of offences punishable under Sec. 395/397/365 of the IPC, on the allegation of taking away one pick-up Van and cash of Rs.70,000.00 from the possession of the driver of the vehicle by assaulting him.

(3.) Heard, Mr. U. Barik, learned counsel for the petitioner and Mrs. S.R. Sahoo, learned ASC in the matter and perused the record.