AAKUL NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since both the matters arise out of Itamati P.S. Case No.303 of 2022, they are heard together and disposed of by this common order on the consent of the parties.

(2.) Heard learned advocates for the Petitioners and learned counsel for the State.

(3.) The Petitioners are accused in G.R. Case No.891 of 2022 pending on the file of learned S.D.J.M., Nayagarh, arising out of Itamati P.S. Case No.303 of 2022 for commission of the alleged offence under Ss. 294/341/307/302/506/323/109/34 IPC and Ss. 25(1-B)(a)/27 of the Arms Act.