SRIKANTA KUMAR GOUDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) I have heard Mr. P.S. Das, learned counsel for the sole petitioner - Srikanta Kumar Gouda in BLAPL No. 4198 of 2020 and Mr. Satyabrata Pradhan, learned counsel for the petitioners - Dasharatha Nayak and Kalu Barik in BLAPL No. 4031 of 2020 and Mr. P.C. Das, learned Addl. Standing Counsel for the State in both the cases, through video conferencing mode.

(2.) These two applications under sec. 439 of Cr.P.C. have been filed for grant of bail to the petitioners in connection with Sahid Nagar P.S. Case No. 235 of 2020 corresponding to C.T. Case No.2141 of 2020 pending in the Court of learned S.D.J.M., Bhubaneswar registered for commission of offences punishable under Ss. - 365, 354, 342, 34 I.P.C.

(3.) The petitioners had moved applications for bail which were rejected by the learned 3rd Additional Sessions Judge, Bhubaneswar on 8/6/2020.