DAMODAR BEJ Vs. STATE OF ODISHA

JUDGEMENT

(1.) The matter is taken up through hybrid mode.

(2.) Heard Mr. D. Panda, learned counsel for the Petitioner, Mr. K.K. Das, learned Additional Standing Counsel and Mr. B.S. Rayaguru, learned counsel for the informant.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Damodar Bej in connection with Ghasipura P.S. Case No.188 of 2018 corresponding to S.T. Case No.12 of 2022 (G.R. (GN) Case No.303 of 2019) pending in the court of learned Additional Sessions Judge, Anandapur for alleged commission of offences under Ss. 147/148/294/323/324/307/452/354/379/302/506/149 of the Indian Penal Code.