RAJENDRA BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) This is an application for bail under Sec. 439 of Cr.P.C. in connection with Chakapada P.S. Case No.64 of 2021 corresponding C.T. Case No.301 of 2021 pending in the file of learned Additional Sessions Judge, Balliiguda for alleged commission of offence under Sec. 302 of the I.P.C.