RAMDAS HANTAL Vs. STATE OF ODISHA
LAWS(ORI)-2022-10-54
HIGH COURT OF ORISSA
Decided on October 26,2022

Ramdas Hantal Appellant
VERSUS
STATE OF ODISHA Respondents

JUDGEMENT

B.P.ROUTRAY,J. - (1.)The matter is taken up through hybrid mode.
(2.)Heard Mr. J.K. Khuntia, learned counsel for the Petitioner and Mr. K.K. Das, learned Additional Standing Counsel.
(3.)This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Ramdas Hantal @ Okil in connection with Pottangi P.S. Case No.35 of 2019 corresponding to C.T. Case No.38 of 2019 (GR Case No.376 of 2019) pending in the court of learned Additional Sessions Judge, Koraput for alleged commission of offence under Sec. 302/34 of the Indian Penal Code.


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