BABU @ GANESH CHANDRA SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. Soura Chandra Mohapatra, learned Advocate for the petitioner and Mr. Janmejaya Katikia, 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 Babu @ Ganesh Chandra Sahoo in connection with G.R. Case No.1533 of 2013, arising out of Madhupatna P.S. Case No.107 of 2013 pending in the Court of learned S.D.J.M.(Sadar), Cuttack for commission of offences punishable under sections 307, 120-B read with section 34 of the Indian Penal Code and section 9-B of the Explosives Act, 1884.

(3.) The petitioner moved an application for bail before the learned Sessions Judge, Cuttack which was rejected on 20.02.2017.