BHARAT CHANDRA MAJHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid 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 relating to Barang P.S. Case No.99 of 2024, corresponding to G.R. Case No.247 of 2024, pending before the learned J.M.F.C.-II (Cog. Taking), for alleged commission of offence punishable under Ss. 341, 323, 294, 325, 379, 307, 326, 506, 324 and 34 of IPC.