LUKU BHUMIA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the Petitioner as well as learned Additional Government Advocate for the State.

(3.) This is an application under Sec. 439 of the Code of Criminal Procedure filed by the Petitioner for bail in connection with Borigumma P.S. case No-199/2022 corresponding to G.R. No-70/2022 pending in the Court of the learned J.M.F.C. Borigumma for alleged commission of offence under Sec. 457/380 of I.P.C.