LAXMIDHARA MOHANTA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through video conferencing mode.

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

(3.) This is an application under Sec. 439 Cr.P.C. filed by the petitioners for bail in connection with C.T. Case No.566 of 2021 arising out of Baisinga P.S. Case No.216 of 2021 pending in the court of learned J.M.F.C., Betnoti on the grounds stated therein.