SANJAY KUMAR ROUT Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsel for the State.

(2.) The Petitioner is seeking pre-arrest bail in connection with G.R. Case No.780 of 2025 pending on the file of learned J.M.F.C.(O) Bhubaneswar arising out of Nandankanan P.S. Case No.167 of 2025 for commission of offences punishable under Ss. 115(2)/296/351(2)/109(1)/3(5) of BNS.

(3.) Learned counsel for the State opposes the prayer for pre-arrest bail.