JITENDRA PALEI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail arising out of Kharavelanagar P.S. Case No.118 of 2023 corresponding to C.T. Case No.428 of 2023 pending in the file of learned S.D.J.M., Bhubaneswar for commission of offences punishable under Ss. 307/324/34 of the IPC r/w Sec. 3/4 of the E.S. Act, on the allegation of attempting to the life of the husband of the informant by hurling bombs at him, who sustained injury.

(3.) Heard, Mr. R.R. Sundara, learned counsel for the petitioner and Mr. S.R. Roul, learned ASC in the matter and perused the record.