D.G.R. Patnaik, J. - (1.) The petitioner has renewed his prayer for anticipatory bail, although such prayer was earlier rejected by this court by order dated 13.5.2008 passed in ABA No. 2005 of 2007.
(2.) Petitioner is an accused for the offences under sections 409, 420, 467, 468 and 471 of the Indian Penal Code.
(3.) Heard learned counsel for the petitioner and the counsel for the State.;