SUBRAT 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 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 Petitioners for regular bail in connection with C.T. Case No.62 of 2024, arising out of Morada P.S. Case No.0391 of 2023, pending in the Court of learned J.M.F.C., Morada, for alleged commission of offences punishable under Ss. 420/120-B of I.P.C.