K. HIREN Vs. STATE OF ODISHA

JUDGEMENT

(1.) The matter is taken up through video conferencing mode.

(2.) Heard Mr. S.P. Das, learned counsel for the Petitioners and Mr. A. Rath, learned Additional Standing Counsel.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioners namely, K. Hiren @ Hiran Kumar Rao and P. Sunil in connection with Berhampur Town P.S. Case No.254 of 2021 corresponding to G.R. Case No.2133 of 2021 pending in the court of learned S.D.J.M., Berhampur for alleged commission of offence under Ss. 341/294/323/326/506/34 of the Indian Penal Code read with Sec. 27 of Arms Act.