AKASH KUMAR RAY Vs. STATE OF ODISHA

JUDGEMENT

(1.) 1. It is submitted by the learned counsel for the Petitioner that the alias name of the Petitioner has been wrongly reflected in the cause title, in as much as the name of the Petitioner is Kalia instead of Ashu. Memo to the said effect is taken on record.

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

(3.) The Petitioner is seeking pre-arrest bail in connection with C.T. Case No.1395 of 2025 pending on the file of learned J.M.F.C.-V, Bhubaneswar, arising out of Bharatpur P.S. Case No.452 of 2025 for commission of offences punishable under Sec. 191(2)/191(3)/326(f)/351(2)/190 of BNS, 2023 read with Sec. 3 and 4 of Explosive Substances Act.