KALU Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The present I.A. has been filed seeking interim bail to the petitioner in connection with Mancheswar P.S. Case No. 48 of 2021 corresponding to C.T. Case. No. 56 of 2021 pending before the learned 3rd Addl. Sessions Judge, Bhubaneswar.

(3.) Learned counsel for the petitioner could not satisfy the Court about the grounds taken in the Interlocutory Application for grant of interim bail to the petitioner.