SRIDHAR MALIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) The informant enter appearance through M/s. Anwar Hussen and associate and files Vakalatnama today in Court. The Vakalatnama be kept on record.

(2.) Heard learned counsel for the petitioner, learned Additional Standing Counsel for the State and learned counsel appearing for the informant.

(3.) This is an application under Section 438, Cr. P.C., 1973 for anticipatory bail.