SIPUN KUMAR KABI Vs. STATE OF ODISHA

JUDGEMENT

(1.) BLAPL No.5786 of 2020 and BLAPL No.5787 of 2020 being similar in facts, nature of offence committed and the involvement of the same person, hence both are heard analogously and taken up together for disposal by this common judgment.

(2.) The petitioner has filed BLAPL No.5786 of 2020 under Sec. 439 of Cr.PC seeking bail in connection with Khandagiri P.S. Case No.272 of 2020 dtd. 19/5/2019 corresponding to C.T. Case No.2187 of 2019 pending before the court of the learned S.D.J.M., Bhubaneswar. The petitioner herein is the accused in connection with alleged commission of offences punishable under Sec. 394 of I.P.C and Ss. 25 and 27 of the Arms Act.

(3.) The case of the prosecution, in short, is that the complainant on 19/5/2019 at about 5:30 to 6:00 A.M. while on his way to drop his brother-in-law Deepak Rout at the Railway Station, was attacked by some suspects in front of Jaya Durga Club, Jagamara. The alleged suspects appeared on two bikes, attacked them and on the point of Bhujali and Pistol, took away their gold chains, lockets, gold ear ring and escaped. Thereafter the complainant lodged the FIR in the Khandagiri Police Station as he further came to know that the suspects also snatched away gold ornaments of two other women at different places in a similar manner.