SRI UMESH CHANDRA JENA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Since all the above three bail applications arise out of one case, there cases were taken up together for hearing and are being disposed of by this common order.

(2.) Heard learned counsel for the petitioners and the learned Addl. Government advocate.

(3.) The petitioners are apprehending arrest for the alleged commission of offences Sections 420, 468, 471, 294 and 506/34 of the I.P.C. in Balianta P.S. Case No. 79 of 2015, corresponding to G.R. Case No. 358 of 2015 of the Court of S.D.J.M., Bhubaneswar. Hence, they prayed for anticipatory bail.