Susil Tarei And Another vs State Of Odisha And Another
2022 Latest Caselaw 7037 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     CRLMC No. 3475 of 2022


            Susil Tarei and Another                    ....               Petitioners
                                                      Mr. Sambit Biswal, Advocate


                                           -Versus-

            State of Odisha and Another                ....      Opposite Parties
                                              Mr. S.S. Mohapatra, ASC, OP No.1
                                                            None for OP No.2


                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK

                                          ORDER

01.12.2022 Order No.

01. 1. Heard learned counsel for the petitioners and learned counsel for the State.

2. Instant petition under Section 482 Cr.P.C. is filed by the petitioners claiming for default bail on the ground that chargesheet has been received by the Court though on 60th day, it was put up before the court later on which entitles him for release on compulsory bail in terms of Section 167(2) Cr.P.C. While contending so, a decision of this court in the case of Laxmidhar Behera Vrs. State of Odisha reported in (2021) 81 OCR 474 is placed reliance.

3. On such submission of the learned counsel for the petitioners, the State is to examine the judgment and submit its response on the next date.

4. List this matter on 16th December, 2022.

(R.K. Pattanaik) Judge U.K.Sahoo