TRILOCHAN BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioners and the State.

(2.) This is an application for bail U/s. 438 Cr.P.C. filed by the Petitioners in apprehension of arrest for their alleged involvement in the offences U/s.341/294/323/354/506/307/34 of IPC.

(3.) Perusal of the FIR reveals that there was compromise on 26/4/2023 between the Petitioners and the Informants to cultivate the agriculture land in three equal shares. On dtd. 11/5/2023 while the Informant was cultivating her agriculture land, the Petitioners abused the Informant in obscene languages being armed with deadly weapons and they gave 2-3 neck push and driven out them there from and threatened to do away with her live and while the Informant was coming to her house, the Petitioner No.1 namely Trilochan Behera in order to kill her pressed her neck for which she became unconscious and her son-in-law rescued her.