CHHABI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Learned counsel for the petitioners submits that bail application in respect of Petitioner No.1 (Chhabi @ Chhabila Sahu) be dismissed as not pressed. The bail application of Petitioner No.2 (Sangram @ Mantu Sahu) is taken up for hearing.

(3.) Heard learned counsel for the Petitioner No.2 and learned Addl. Standing Counsel for the State.