PAWAN SAHU Vs. STATE OF ORISSA

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 C.T.Case No. 410 of 2023 arising out of Kesinga P.S. Case No.431 of 2023 pending in the file of learned J.M.F.C., Kesinga for commission of offences punishable under Ss. 394/34 of the IPC, on the allegation of snatching away Rs.1,000.00 and two mobile phones from the informant along with others.

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