PANKAJ KUMAR PARIDA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel appearing for the Petitioner and learned Standing Counsel appearing for the OPID. Perused the materials placed before this Court.

(3.) The present bail application under Sec. 439 of Cr.P.C. has been filed by the Petitioner for regular bail in connection with C.T. Case No.18 of 2023, arising out of EOW, Bhubaneswar P.S Case No.23 of 2023, pending in the Court of learned Presiding Officer, Designated Court under OPID Act, Cuttack for alleged commission of offence punishable under Ss. 406, 420, 467, 468, 471, 120(B) of IPC read with Sec. 6 of OPID Act.