SANKAR PURTY Vs. STATE OF ODISHA

JUDGEMENT

(1.) The I.A. has been filed on the ground that during pendency of the bail application, the right to be released on default bail has accrued to the accused petitioners.

(2.) Heard Mr. Bhabani Sankar Das, learned counsel for the petitioners and Mr. P. Tripathy, learned Addl. Standing Counsel for the State.

(3.) The petitioners are in custody since 2/8/2021 in connection with Khamar P.S. Case No. 143 of 2021 corresponding to G.R. Case No.317 of 2021 pending in the Court of learned S.D.J.M., Pallahara for the alleged commission of offence under Ss. 302/201/120-B/34 of IPC.