HALIMA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioners and the State.

(2.) This is an application for bail U/s.439 Cr.P.C. filed by the Petitioners in apprehension of arrest for their alleged involvement in the offences U/s. 457/380/120-B of IPC in connection with C.T Case No. 400 of 2023 arising out of Belpahar P.S Case No. 95 of 2023 pending in the court of learned J.M.F.C-1 (Cog Taking)., Jharsuguda.

(3.) Perusal of the FIR reveals that on 26/4/2023, the Informant had been to the house of his relative at Mangal Bazar, Jharsuguda and while he was returning to his house at about 12.00 midnight, he found that the lock of the main door of his house was broken and thereafter he entered inside the house by opening the main door and noticed that two persons are moving inside his house. On seeing him, the said two persons fled away from the house by jumping the boundary wall of the house. The Informant along with others chased them but could not apprehend them.