PINTU BISOYI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since both the BLAPLs relate to the same P.S. Case (Kabisuryanagar P.S. Case No.198 of 2022), on the consent of the learned counsel for the Petitioners, learned counsel for the informant as well as State, they are taken up together and are disposed of by this common order.

(2.) Heard learned counsel for the Petitioners, learned counsel for the informant and learned Additional Standing Counsel for the State.

(3.) The Petitioners are accused in connection with G.R. Case No.195 of 2022, pending on the file of the learned J.M.F.C., Kabisuryanagar, arising out of Kabisuryanagar P.S. Case No.198 of 2022 for alleged commission of offences under Ss. 341/302/120-B/34 of IPC and under Sec. 25(1A) and 27 of the Arms Act.