GIRISH BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. D.K. Sahoo, learned counsel for the petitioner appearing from the virtual High Court, Angul and Mr. S.S. Pradhan, learned Addl. Govt. Advocate for the State.

(2.) This application under Sec. 439 Cr.P.C. has been filed by the petitioner in connection with Chhendipada Range, Angul O.R. Case No. 09 of 2023-24 corresponding to 2(b) C.C. Case No. 02 of 2024, pending in the Court of learned J.M.F.C., Chhendipada registered for commission of offences punishable under Ss. 9, 39, 49, 50, 51, 52, 57 of the Wild Life Protection Act against the petitioner.

(3.) The prayer for bail of the petitioner has been rejected vide order dtd. 16/1/2024 by the learned Sessions Judge, Angul in B.A. No. 13 of 2024.