PUSKARA GAHIR Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Mr.P.S. Mahananda and his associates have filed power for the informant along with objection to the bail application, which are taken on record. Copy of the objection has also been served on the learned counsel for the informant as well as learned counsel for the State.

(3.) Heard learned counsel for the appellant, learned counsel for the State as well as learned counsel for the informant.