KEDAR MAJHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) I.A. No.796 of 2024 : This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Heard learned counsel for the Petitioner as well as learned Additional Standing Counsel appearing for the State-Opposite Party.

(3.) This interlocutory application has been filed by the Petitioner seeking his release on interim bail.