CHANDANA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. Pulakesh Mohanty, learned counsel for the petitioners; Mr. S. K. Mishra, learned Standing Counsel for the State and Mr. B.S. Das, learned Counsel appearing for the informant.

(3.) It is submitted that the petitioner No.2 has been arrested in the meantime, for which the anticipatory bail application in respect of him may be treated as not-pressed.