NARENDRA NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) All these bail applications have been filed by the accused persons in EOW, Bhubaneswar P.S. Case No.16 of 2021 corresponding to C.T. Case No. 6836 of 2021 pending before the learned S.D.J.M., Bhubaneswar for the alleged commission of offence under Ss. 420/467/468/471/120-B of IPC. The petitioners are in custody since 24/1/2022.

(2.) Since the facts of all the cases are similar, all the bail applications were heard together and are being disposed of by this common order.

(3.) Heard Mr. D.P. Mohanty, learned counsel for the petitioner- Narendra Nayak in BLAPL No. 1419 of 2022; Mr. D.P. Dhal, learned Senior Counsel appearing along with Mr. B.S. Dasparida, learned counsel for the petitioner-Birendra Kumar Pattanayak in BLAPL No.1586 of 2022; Mr. Milan Kanungo, learned Sr. Counsel appearing along with Mr. S. Das, learned counsel for the petitioner- Prakash Kumar Behera; Mr. R.C. Swain, learned counsel for the informant and Mr. S.K. Mishra, learned Addl. Standing Counsel for the State.