BISWANATH BARIK Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the Appellants and the learned Additional Government Advocate for the State.

(3.) The Appellants have preferred this Criminal Appeal with a prayer to allow the appeal by setting aside the order dated 22.07.2021 and release them on bail in C.T. Spl. No.18 of 2021 arising out of Kuakhia P.S. Case No.46 of 2021 pending in the court of the learned District and Sessions Judge-cum-Special Judge, Jajpur for commission of offense under Sections 147/ 148/ 341/ 323/ 324/ 307/ 294/ 506/ 379/ 149 of the I.P.C. read with Section 3(1)(r)(s)/ 3(2)(va) of the S.C. and S.T. (PA) Act.