RAJKISHORE JENA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through hybrid 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 relating to Cyber Crime and Economic P.S.Case No.05 of 2024 corresponding to G.R.(GN) Case No.150 of 2024 pending before the learned N.G.N.,Ghasipura for alleged commission of offence punishable under Ss. 49,420/34,120-B, 465, 467, 468, 471 of the Indian Penal Code read with Sec. 66 C, 66 D of Information and Technology Act.