MAHESWAR BARIK Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Being aggrieved by rejection of their respective bail applications and consequent restriction imposed on the personal liberty of the petitioners by a common rejection order dtd. 2/8/2021 passed by the 2nd Addl. Sessions Judge, Bhubaneswar in C.T. Case No.3524 of 2021, the above noted bail applications have been filed by the above named accused petitioners. Since the facts involved are similar which arises out of a common FIR, all the above noted Bail Applications were heard together and is being disposed by the following 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 Sahid Nagar 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.