LILU PARABHUE Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the Petitioner and learned Addl. Standing Counsel for the State.

(3.) Learned State counsel submits that notice on the victim has already been served on 28/2/2024. There is however, no appearance for which the bail application is taken up for hearing.