BHIMA SODI Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) This is a bail application U/S.439 of Cr.P.C. by the Petitioners for grant of bail in connection with Mathili P.S. Case No. 33 of 2021 corresponding to C.T. Case No. 27 of 2022 pending in the Court of learned Additional Sessions Judge, Malkangiri for commission of offences punishable Under Ss. 147/148/120-B/121/121-A/122/124-A/307/333/332/149 of IPC r/w Ss. 13/16/18/20 of UAP Act/Ss. 3/4/5/6 of E.S. Act/Ss. 25/27 Arms Act and Sec. 17 of Criminal Amendment Act, on the allegation of firing at BSF Troops and planting IED which blew off causing injury to two of the BSF personnel.

(3.) Heard, Mr. J.K. Panda, learned counsel for the Petitioners as well as Mr. R.B. Mishra, learned AGA in the matter of the present bail application and perused the record.