HARIHARA JENA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioners apprehending their arrest in Basudebpur P.S. Case No.283 of 2021, corresponding to Special Case No.116 of 2021, pending in the Court of learned District and Sessions Judge-cum-Special Court, Bhadrak, registered for alleged commission of offences punishable under Ss. 341, 294, 323, 379, 506, 34 of I.P.C., read with Ss. 3(1)(r)(s) and 3(2)(va) of SC and ST (PoA) Act, have filed this petition for their release on pre-arrest bail.

(3.) Heard the learned counsel for the Petitioners and the learned counsel for the State.