PUNAM KULDIP Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the parties.

(3.) This is an application for cancellation of bail granted to the opposite party No.2 by this Court as per order dtd. 24/6/2022 in BLAPL No. 367 of 2022. As directed by this Court, the learned Addl. Sessions Judge, Koraput while releasing the petitioner on bail vide order dtd. 29/6/2022 imposed the following conditions in addition to the conditions imposed by this Court.