DUSHMANT BARIK 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 Mancheswaar P.S. Case No.350 of 2023 corresponding to C.T. Case No.346 of 2023 pending in the file of learned Adhoc Additional District and Sessions Judge (FTSC-II), Khordha, Bhubaneswar, for commission of offences punishable U/Ss.376(1)/506 of IPC, on the allegation of committing rape upon the victim and threatening her.

(3.) Heard, Mr. Sivananda Samal, learned counsel for the petitioner and Mr. S.R. Roul, learned ASC in the present matter and perused the record.