SWADHIN BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) 1. Heard learned counsel for the Petitioner and learned counsel for the State.

(2.) The Petitioner is seeking pre-arrest bail in connection with C.T Case No.696 of 2025 pending in the Court of learned S.D.J.M, Athagarh, arising out Khuntuni P.S. Case No.203 of 2025 for commission of offence punishable under Ss. 61(2)/111(2)/274/275/3(5) of BNS read with Sec. 52a of the Orissa Excise Act.

(3.) Learned counsel for the State opposes the prayer.