PRAVEEN VARANASI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Learned counsel for the Petitioners is permitted to correct the address of the Petitioners in Court.

(2.) Heard learned counsel for the Petitioners and learned counsel for the State.

(3.) The Petitioners are accused in G.R. Case No.13 of 2023 pending on the file of learned J.M.F.C., Bisamkatak arising out of Bissamkatak P.S. Case No.03 of 2023, for commission of alleged offences under Ss. 120-B/379/411/413 IPC.