MAHESWAR BARIK Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Since all the aforesaid Bail Applications arise out of one P.S. Case and by a common rejection order dtd. 2/8/2021 passed by the 2nd Addl. Sessions Judge, Bhubaneswar, all these Bail Applications were heard together and is being disposed by a common order.

(3.) In the above noted Bail Applications, the accused-Petitioners are in custody since 28/6/2021 in connection C.T. Case No.3524 of 2021 arising out of Sahidnagar P.S. Case No.258 dtd. 28/6/2021 for commission of offences punishable under Ss. 419/420/465/467/468/471/120-B, I.P.C. and Ss. 66-C/66-D of the Information Technology Act.