PRADHANI JANI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is aggrieved by the rejection of his application for bail.

(3.) The perusal of the paper books would reveal that various applications filed by various accused have been entertained by different learned Single Judges of the same High Court. In many of the High Courts, the practice followed is that the applications arising out of the same FIR should be placed before one Judge. However, it appears that it is not the practice in Orissa High Court. In the present case, we have come across orders passed by at least three different Judges in the applications of various accused arising out of same FIR.