D.GOBINDA REDDY Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard learned counsel for the petitioners and learned Additional Standing Counsel for the State.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the petitioners in connection with Rambha P.S. Case No. 404 of 2021 corresponding to G.R. Case No. 1153 of 2021 registered under Sec. (s) 395 IPC read with Sec. 25 (1-B)(a) of Arms Act pending in the court of learned J.M.F.C., Khallikote on the grounds stated therein.