MD. MALLIK KHAN Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioners apprehending their arrest in Tangi P.S. Case No.338 of 2021 registered for alleged commission of offence punishable under Ss. 447/431/277/379/34 IPC read with Sec. 3 of the Prevention of Damage to Public Property Act and Ss. 15/19 of the Environment (Protection) Act and Sec. 4(2) of the Wetland Conservation and Management Rules have filed this petition for their release on pre-arrest bail.

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