RAJAT RANJAN PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application filed by the petitioner for interim bail on the ground for appearing in the +3 Final Year Arts 6th Semester Examination March, 2024.

(2.) The petitioner is an accused in connection with Khajuripada P.S. Case No.5 of 2024 corresponding to C.T. Case No.26 of 2024 for the offences under Ss. 341/376/(2)(n)/506 of the I.P.C. pending in the Court of the learned S.D.J.M., Phulbani.

(3.) Heard learned counsel for the petitioner and learned counsel for the State.