SUSHIL DEHURY Vs. STATE OF ODISHA
LAWS(ORI)-2022-11-29
HIGH COURT OF ORISSA
Decided on November 09,2022

Sushil Dehury Appellant
VERSUS
STATE OF ODISHA Respondents

JUDGEMENT

CHITTARANJAN DASH,J. - (1.)Heard learned counsel for the Petitioners and the State.
(2.)This is an application for bail U/s.438 Cr.P.C. filed by the Petitioners in apprehension of arrest for their alleged involvement in the offences U/s. 341/294/323/307/506/34, I.P.C.
(3.)Learned counsel for the Petitioners submits that there is counter F.I.R. lodged by the mother of the present Petitioners, bearing No.547 of 2022, allegedly causing hurt to the head of the Petitioners. He further submits that the Injury Report discloses simple lacerated injuries.


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