GURU CHARAN BISWAL 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 2(b) C.C. Case No. 04 of 2024, arising out of O.R. Case No. O1B of 2024-25, Bantala Range, Angul Forest (T) Division, pending in the Court of learned S.D.J.M, Angul for alleged commission of offence punishable under Sec. 51 of the Wild Life (Protection) Act, 1972 read with Sec. of 428/42/336/201 I.P.C.