K. KAMESWAR REDDY Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid 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 relating to Rambha P.S. Case No.327 of 2024, corresponding to G.R. Case No.1036 of 2024, pending before the learned J.M.F.C., Khallikote for alleged commission of offence punishable under Ss. 399/402 of IPC read with Sec. 25(1)(a) of Arms Act.