BISWANATH SENAPATI Vs. STATE OF ORISSA

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 G.R. Case No.214 of 2024, arising out of Nirakarpur P.S. Case No.74 of 2024, pending in the Court of learned N.G.N.-cum-J.M.F.C., Tangi for alleged commission of offence punishable under Ss. 467/379/468/471 of the IPC.