SUSHA @ SUSHANTA DHAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) Mr. Gagan Bihari Singh, learned counsel entered appearance on behalf of the informant by filing vakalatnama. The same is taken on record.

(2.) Heard Mr. Anirudha Das, learned counsel for the petitioner, Mr. Arupananda Das, learned counsel for the State and Mr. Gagan Bihari Singh, learned counsel for the informant.

(3.) This is an application under section 439 of Cr.P.C. for grant of bail to the petitioner Susha @ Sushanta Dhala in connection with G.R. Case No.1171 of 2016 arising out of Dhenkanal Sadar P.S. Case No.382 of 2016 pending in the Court of learned S.D.J.M., Dhenkanal for offences punishable under sections 341/294/326/307/34 of the Indian Penal Code.