BISHNU BISWAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) A memo of appearance has been filed by Mr. D. Nayak, learned Senior Advocate on behalf of the Petitioners in Court. The same is taken on record.

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

(3.) The Petitioners are accused in G.R. Case No.398 of 2022 pending on the file of learned S.D.J.M., Pallahara arising out of Khamar P.S. Case No.169 of 2022, for commission of the offence alleged under Ss. 302/201/34 IPC.