SK. HAPIZUL HOSEN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid mode.

(2.) Heard learned counsel for the Petitioners as well as learned Additional Standing Counsel for the State.

(3.) This is an application under Sec. 439 of the Code of Criminal Procedure filed by the Petitioners for bail in connection with S.T.F P.S. Case No.24/2023 corresponding to C.T. Case No1729 of 2023 pending in the Court of the learned S.D.J.M, Bhubaneswar for alleged commission of offence under Sec. 419, 420, 467, 468, 471 and 120(b) of IPC, read with Sec. 66(c), 66(d) of IT Act.