SAHANAWAJ ANSARI 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 Petitioners for grant of bail in connection with Kantabanji P.S. Case No. 332 of 2021 corresponding to G.R. Case No. 670 of 2021 pending in the file of learned District and Sessions Judge, Kantabanjhi, Ganjam for commission of offence punishable Under Ss. 302/201/120-B of IPC, on the allegation of committing murder of one Latif Ansari.

(3.) In the course of hearing of the bail application, Mr. S. Swain, learned counsel for the Petitioners submits that there is no evidence at all against the Petitioners, rather the present Petitioners has been implicated in this case on the basis of their confessional statement made to the Police which is inadmissible in the eye of law and the Petitioners having detained in custody may kindly be granted bail.