USHARANI BARIK 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 learned Additional Standing Counsel for the State.

(3.) This is an application under Sec. 439 of the Code of Criminal Procedure filed by the Petitioner for bail in connection with Khandagiri PS case No.581/2023 corresponding to G.R. No. 1751/2023 pending in the Court of the learned J.M.F.C.-V, Bhubaneswar for alleged commission of offence under Sec. 420, 506 and 34 of I.P.C.