RUBY DASH Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the Petitioner as well as Mr.Sarthak Nayak, learned counsel appearing for the CBI-Opposite Party.

(3.) This is an application under Sec. 439 of the Code of Criminal Procedure filed by the Petitioner for bail in connection with CBI: SPE: Bhubaneswar Case No.RC0152024A0004 dtd.22/6/2024 corresponding to RC No.4 (A) of 2024 pending in the Court of the learned Special Judge CBI -1, Bhubaneswar for alleged commission of offence under Sec. 120-B of I.P.C. r/w Sec. 7 of PC Act, 1988 (as amended in 2018).