DAMBARU NAYAK @ DAMBA Vs. THE STATE

JUDGEMENT

(1.) Criminal Misc. Case No. 2837 of 2001 has been filed by Petitioners Dambaru Nayak @ Damba for his bail under Sec. 439, Code of Criminal Procedure in G.R. Case No. 107 of 2000 of the Court of J.M.F.C., Digapahandi, arising out of Pattapur P.S. Case No. 56 of 2000 inter alia involving the offence under Sec. 302 I.P.C.

(2.) Criminal Misc. Case No. 3085 of 200 1 has been filed by Petitioner Biswanath Badaik with the prayer for bail under Sec. 439, Code of Criminal Procedure in G.R. Case No. 850 of 2000 of the Court of S.D.J.M. Panposh arising out of Plant Site P.S. Case No. 171 of 2000 involving the offence under Ss. 302/34 I.P.C. and after commitment that having been registered as S.T. Case No. 125 of 2001 and pending in the Court of Additional Sessions Judge, Rourkela.

(3.) Criminal Misc. No. 3109 of 2001 has been filed by Petitioners Gunanidhi Naik and Dama Naik praying for bail under Sec. 439, Code of Criminal Procedure in G.R. Case No. 96 (A)/1999 of the Court of S.D.J.M., Banki, arising out of Banki P.S. Case No. 77/99 registered for the offences under Ss. 304/201/176/34 I.P.C. read with Sec. 25 of the Arms Act.