SOUMENDRA MOHAPATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) I.A.NO.448 OF 2024 1. This matter is taken up through Hybrid arrangement (virtual/physical mode).

(2.) Heard Mr.Palit,learned senior counsel for the Petitioners, Mr.Kanungo, learned senior counsel appearing for the informant and the learned Additional Standing Counsel for the State.

(3.) This is an application filed by the Petitioners for interim bail in connection with Lingaraj P.S.Case No.96 of 2024, corresponding to C.T.Case No.313 of 2024, pending in the Court of the learned J.M.F.C.-I, Bhubaneswar, for alleged commission of offence under Sec. 420, 120(B), 294 and 506 of the Indian Penal Code .