CHIKU NAIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) 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.410 of 2025 pending on the file of learned J.M.F.C., Jagannathprasad Ganjam arising out of Jagannathprasad P.S. Case No.280 of 2025 for commission of offences punishable under Ss. 296/ 351(2)/ 74/ 109(1)/ 118(1)/ 3(5) of BNS.

(3.) It is submitted by the learned counsel for the Petitioner that the injured has suffered simple injury and the Petitioner does not have any criminal proclivity.