RAMESH CHANDRA JENA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. Asok Mohanty, learned Senior Advocate for the petitioner and Mr. Dillip Kumar Mishra, learned Addl. Government Advocate for the State.

(2.) This is an application under Section 439 of Cr.P.C. for grant of bail to the petitioner Ramesh Chandra Jena in connection with G.R. Case No.784 of 2016, arising out of Gosani Nuagaon P.S. Case No.51 of 2016 pending in the Court of learned S.D.J.M., Berhampur for offences punishable under sections 195-A, 506, 120-B read with section 34 of the Indian Penal Code.

(3.) The petitioner moved an application for bail before the learned 3rd Addl. Sessions Judge, Berhampur which was rejected on 04.05.2017.