SUBHADRA BHUYAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement (virtual/physical mode).

(2.) This application has been filed by the Informant seeking cancellation of bail granted to the Opposite Party No.2 in connection with Special Case No.346 of 2020 pending trial before the learned Additional Sessions Judge-cum-Special Judge, Balasore.

(3.) Heard learned counsel for the Petitioner (Informant) and learned counsel for the Opposite Party No.2 (accused).