AITA PODIAMI Vs. STATE OF ORISSA

JUDGEMENT

(1.) This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.147/148/342/363/121/121-A/124-A/302/149, I.P.C., Secs.25/27 of the Arms Act, Secs.16(1)(a)/18/ 20 of UAP Act and Sec.17 of the Criminal Law Amendment Act.

(2.) Heard Mr. J.K. Panda, learned counsel for the Petitioner as well as Ms. S. Mishra, learned A.S.C. for the State-Opposite Party.

(3.) It is submitted by Mr. J.K. Panda, learned counsel for the Petitioners that though in the meantime 12 witnesses have been examined, but none of them have supported the prosecution case.