RUSHI GARADA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is an application under Sec. 439 Cr.P.C. in connection with Rayagada P.S. Case No.227 of 2019 corresponding to C.T. Case No.61 of 2019 pending in the file of learned C.J.M. -cum- Asst. Sessions Judge, Rayagada for alleged commission of offences under Sec. 341/294/326/506/307 of the I.P.C.

(3.) The prayer for bail of the petitioner has been rejected by the learned Sessions Judge, Rayagada vide order dtd. 6/2/2024.