HAREKRUSHNA BOITEI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since both the matters arise out of Ramachandrapur P.S. Case No.72 of 2023, they are heard together and disposed of by this common order on the consent of the parties.

(2.) Heard learned counsel for the Petitioners, Mr. H.S. Mishra and learned counsel for the State, Mr. P.K. Maharaj, learned ASC.

(3.) The Petitioners are accused in G.R. (GN) Case No.165 of 2023 pending on the file of learned N.G.N.-cum-J.M.F.C., Ghasipura, arising out of Ramachandrapur P.S. Case No.72 of 2023.