PIKAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement.

(2.) Heard learned counsel for the parties.

(3.) The Petitioner being in custody in connection with Mancheswar P.S. Case No.379 of 2019 corresponding to C.T. Case No.88 of 2020 pending in the court of learned 3rd Additional Sessions Judge, Bhubaneswar for the offences under Ss. 302/120-B/114/212/34 of the Indian Penal Code has filed this application for release on bail.