GAJANAND AGARWAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in these appeals is to the order of the learned Single Judge of the Orissa High Court granting bail to the respondent No.2 in each case. In criminal Appeal relating to SLP (Criminal) 3745 of 2006 respondent No.2 is Bimal Kumar Khetan whereas in the criminal appeal relating to SLP (Criminal) 3746 of 2006, the respondent No.2 is Sunil Kumar Khetan. The primary stand of the appellant is that the bail was granted without application of mind, as no reason was indicated as to why respondent No.2 (hereinafter referred to as the accused) was entitled to bail. It is pointed out that earlier several petitions were rejected by learned Additional Sessions Judge and the High Court.

(3.) It is unnecessary to elaborately state the factual position as stated by the appellant.