PRASANT NAIK Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Ms. B. Mohanty, learned counsel appearing for the applicant on instruction of Mr. P.K. Sahoo, learned counsel and also heard Ms. S. Patnaik, learned Additional Government Advocate appearing for the State.

(3.) By the order dtd. 21/2/2023, we allowed the applicant, namely, Pranabandhu Naik interim bail for a period of two months from the date of his release with a direction that before expiry of two months, he shall surrender before court of the Additional Sessions Judge, Dhenkanal.