MANOJ KUMAR PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) All the petitions, since arise out of Khallikote P.S. Case No.494 dtd. 16/5/2024 corresponding to G.R. Case No.999 of 2024 and further corresponding to S.T. Case No.60 of 2024, are disposed of by the following common order.

(2.) Heard learned Senior Advocates and other set of counsels for the petitioners, learned counsels for the informant and Mr. Pradhan, learned ASC for the State.

(3.) Instant petitions are filed seeking release of the petitioners on bail in connection with S.T. Case No.60 of 2024 arising out of G.R. Case No.999 of 2024 pending in the file of learned Additional Sessions Judge, Khallikote on the grounds stated.