AKHAYA JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The matter is taken up through hybrid mode.

(2.) Heard Mr. K. Panigrahi, learned counsel for the Petitioner and Mr. K.K. Das, learned Additional Standing Counsel for Opposite Party -State.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Akhaya Jena in connection with Bramhagiri P.S. Case No.43 of 2019 corresponding to S.T. Case No.39/264 of 2022 (G.R. Case No.612(A) of 2019) pending in the court of learned 2nd Additional Sessions Judge, Puri for alleged commission of offences under Ss. 147/148/324/326/326(A)/294/307/302/436/506/149 of the Indian Penal Code.