BANTI DAS Vs. STATE OF ODISHA

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 Petitioner for grant of bail in connection with Badam Nishintakoili P.S. Case No. 194 of 2022 corresponding to G.R. Case No. 1013 of 2022 pending in the Court of learned JMFC, Salipur, Cuttack for commission of offences punishable Under Sec. 394 of IPC r/w Ss. 25/27 of Arms Act, on the allegation of committing robbery of Rs.5,46,000.00 from the Informant along with co-accused persons.

(3.) In the course of hearing of the bail application, Mr. D.Nayak, learned counsel for the Petitioner by filing the certified copy of the depositions of three witnesses prays to grant bail to the Petitioner.