UDHABA PANGI Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard Mr. A.R. Panda, learned counsel for the Petitioners and Mr. G. Rout, learned Additional Standing Counsel.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioners, namely 1) Udhaba Pangi, 2) Jayaram Hantal, 3)Deba Hantal, 4) Bhima Khilla, 5) Shiva Khilla and 6) Dhanurjaya Khilla in connection with Boipariguda P.S. Case No.29 of 2010 corresponding to C.T. Case No.36 of 2021 pending in the court of learned C.J.M.-cum-Assistant Sessions Judge, Jeypore for alleged commission of offence under Ss. 147/148/427/324/307/149 of the Indian Penal Code.