MANTU Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) This is an application by the petitioner seeking recall of the order passed on 29/8/2022 by this Court on the grounds that the occurrence in which the bail application of the petitioner was rejected arises out of one and same occurrence in which the petitioner has been granted bail by the learned Addl. Sessions Judge-cum-Special Judge, Kendrapara.

(3.) In course of hearing of such Interlocutory Application, Mr.N.Panda, learned counsel for the petitioner vehemently contends that Patkura P.S. Case No. 364 of 2019 and Patkura P.S. Case No. 41 of 2020 are one and same, and the victims as well as the transactions in both the cases are same and when the bail has already been granted to the petitioner by the learned Addl. Sessions Judge-cum-Special Judge, Kendrapara, the present order should be recalled in the interest of justice.