PRAKASH BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Since both these bail applications arise out of one and same case record, the same are heard together and disposed of by this common order with the consent of the learned counsel for the parties.

(3.) Mr. S.G. Das, leaned counsel for the petitioners in BLAPL No.8323 of 2023 by filing the memo, prays to not press the bail application of the petitioner No.2-Utkal Keshari Khuntia @ Lula. Accordingly, the bail application of petitioner No.2- Utkal Keshari Khuntia @ Lula stands disposed of as not pressed and the present two bail applications are only confined to petitioner Prakash Behera @ Guru, Deepak Kumar Behera and Papu Dwibedi.