ROHIT KUMAR PRADHAN 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.483 of the BNSS by the petitioner for grant of bail in connection with Deogarh PS Case No.564 of 2024 arising out of CT Case No.1137 of 2024 pending in the Court of learned SDJM, Deogarh, being charge sheeted for commission of offences punishable U/Ss. 376(2)(n)/294/323/506/34 of IPC on the main allegation of committing rape upon the victim.

(3.) Heard, Mr. Manas Kumar Chand, learned counsel for the petitioner and Mr. P. Satpathy, learned Additional Public Prosecutor in the matter and perused the record.