TUKUNA ROUT Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid mode.

(2.) The Petitioners apprehending their arrest in Thakurgarh P.S. Case No.242 of 2021 registered for alleged commission of offence punishable under Ss. 498-A/294/323/506/34 IPC read with Sec. 4 of the D.P Act have filed this petition for their release on pre-arrest bail.

(3.) Heard learned counsel for the petitioners and learned counsel for the State.