BHARMAR Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS is an application for grant of bail under the provisions of Section 439, Criminal Procedure Code

(2.) ON 21.12.1980, Rajan Dalai, a watcher of Dhuka Project, Nayagarh lodged F.I.R. at the police station alleging that the petitioners committed theft of barbed wires from the storeyard or the Project and on being detected they confessed their guilt before him and left the stolen articles on the river bed.

(3.) AGGRIEVED by the aforesaid order, the petitioners have filed this application under Section 439, Criminal Procedure Code for grant of bail. It is contended that the petitioners are innocent and the case has been falsely foisted against them at the instance of their enemies.