RASMI RANJAN SETHY Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Air Field P.S. Case No.259 of 2023 arising out of C.T. Case No.794 of 2023 pending in the file of learned J.M.F.C.(Cog.-I), Bhubaneswar, for commission of offences punishable under Ss. 385/386/34 of IPC read with Ss. 25/27 of Arms Act, on the allegation of extorting money from the Truck owners.

(3.) Heard, Mr. J. Sahoo, learned counsel for the petitioner and Mrs. S.R. Sahoo, learned ASC in the present matter and perused the record.