TUNA DAS Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the parties.

(3.) The petitioners, being in custody in connection with Nemalo P.S. Case No.62 of 2025 corresponding to G.R. Case No.117 of 2025 pending in the court of learned J.M.F.C., Nischintakoili, registered for the alleged commission of offences under Sec. 331(a)/305 BNS, 2023, have filed the present petition seeking release on bail.