BIJAY PRADHAN 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 Beguniapada P.S. Case No. 43 of 2023 corresponding to G.R. Case No. 257 of 2023 pending in the file of learned J.M.F.C.,Khallikote, Ganjam for commission of offences punishable under Ss. 399/402 of IPC read with Sec. 25 of Arms Act, on the main allegation of preparing to commit dacoity by assembling in an isolated place by using firearms, along with co-accused persons.

(3.) Petitioners being represented by the learned counsel Mr. A. Mishra, prays to grant them bail. On the other hand, Mr. S.R. Roul, learned ASC, however, strongly opposes the bail application of the Petitioners.