SEIKH SAHADAT Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard learned counsel appearing for the Petitioner and learned Additional Standing Counsel appearing for the State-Opposite Party. Perused the materials placed before this Court.

(3.) The present bail application under Sec. 439 of Cr.P.C. has been filed by the Petitioner for regular bail in connection with G.R. Case No.735 of 2022, arising out of Belpada P.S. Case No.165 of 2022, pending in the Court of learned S.D.J.M., Patnagarh for alleged commission of offence punishable under Sec. 392 of IPC read with Sec. 25/27 of Arms Act.