SUNITA ROUT Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner is seeking pre-arrest bail in connection with G.R. Case No.1702 of 2025 pending on the file of learned SDJM, Bhubaneswar, arising out of Mahila Station Vide Mahila P.S. Case No.264 of 2025 for commission of offences punishable under Sec. 85/82/351(2)/115(2)/3(5) of BNS, 2023.

(3.) Learned counsel for the Petitioner undertakes to implead the Informant as Opposite Party No.2. Consolidated cause title along with requisites for issuance of notice by Registered Post with A.D to the newly added Opposite Party shall be filed by 9. 10.2025. Informant be noticed through the I.O. Extra copy of the brief for the purpose be served on the learned counsel for the State by 9/10/2025.