BIBHUTI BHUSAN ACHARYA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is an application under Sec. 439 of the Code of Criminal Procedure filed by the Petitioner for bail in connection with Bhadrak Rural P.S.Case No.77 of 2024 corresponding to G.R.Case No.300 of 2024 pending in the Court of the learned S.D.J.M., Bhadrak for alleged commission of offence under Sec. 294,420,467,468,506 of the Indian Penal Code.

(3.) Heard Mr.D.P.Dhal, learned senior counsel appearing for the Petitioner, Mr.S.Palit, learned senior counsel appearing for the informant as well as Mr.Arupananda Das, learned Additional Government Advocate for the State-Opposite Party. Perused the bail application.