MITU Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since both the matters arise out of Tangi P.S. Case No.218 of 2022, they are heard together and disposed of by this common order on the consent of the parties.

(2.) Heard learned Senior Advocate, Mr. Mohanty being assisted by Mr. Sahoo, learned counsel for the Petitioners and Mr. Gaya, learned counsel for the State.

(3.) The Petitioners are accused in S.T. Case No.107 of 2023 pending on the file of learned 2nd Addl. Sessions Judge, Cuttack arising out of Tangi P.S. Case No.218 of 2022 for commission of the offence alleged under Ss. 341/ 294/ 506/ 323/ 325/ 307/ 302/ 379/34 IPC.