BASANTA BHOI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is an application U/S.439 of Cr.P.C. by the petitioners for grant of bail in connection with G.R. Case No.64 of 2023 arising out of Mahabirod P.S. Case No.15 of 2023 pending in the file of learned J.M.F.C., Parjang, for commission of offences punishable under Ss. 120-B/395/201 of IPC read with Sec. 25/27 of Arms Act, on the allegation of receiving robbed articles.

(3.) Petitioners being represented by the learned counsel Mr. A.K. Das-1, prays to grant them bail. On the other hand, Mr. S.S. Pradhan, learned AGA, however, strongly opposes the bail application of the petitioners.