DAMBU 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 Additional Standing Counsel 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 Petitioner for regular bail in connection with Puri G.R. Case No.829 of 2023, arising out of Baseli Sahi P.S. Case No.259 of 2023, pending in the Court of learned JMFC-II, Puri for alleged commission of offence punishable under Ss. 399, 402, 294, 353, 506 of IPC read with Sec. 27/25(6) Arms Act.