ABHI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the Petitioner and learned Addl. Standing Counsel for the State.

(3.) This is the second journey of the Petitioner to this Court seeking bail. His earlier application being rejected as per order passed in BLAPL No.10140/2021 granting him liberty to renew his prayer after examination of the victim.