RANJIT MISHRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) All the above-mentioned matters are taken up through hybrid arrangement.

(2.) Heard learned counsel for the parties.

(3.) All the above-noted bail applications are under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023. The Petitioners seek release on bail in connection with G.R. Case No. 14 of 2026 arising out of Tusura P.S. Case No. 14 of 2026, pending before the learned court at Tusura, for the alleged commission of offences under Ss. 103(1), 61(2)(a) and 3(5) of the BNS, 2023.