SURAJ MANDAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Mr. Suryakanta Dwibedi, learned counsel for the Petitioners and Mr. P.K. Maharaj, learned Additional Standing Counsel for the State are present. Judgment prepared in separate sheets is delivered and pronounced in open Court in the presence of the learned counsels for the parties and the order is passed accordingly as follows:

(3.) In view of the above, the impugned order granting 60 days further time to the Investigating Officer for submitting charge sheet and the final order rejecting the bail petition passed by the learned Sessions-cum-Special Judge, Malkangiri in T.R No.94 of 2020, do not suffer from any infirmity due to the gravity of offence committed. Accordingly, all the aforesaid CLRREVs are dismissed.