SIPUN DAS & ANOTHER Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioners are accused in G.R. Case No.428 of 2023 pending on the file of learned S.D.J.M, Angul, arising out of Angul Sadar P.S Case No.135 of 2023 for commission of the alleged offence under Ss. 394/427 IPC and Ss. 25/27 of the Arms Act.

(3.) Being aggrieved by the rejection of their application for bail U/s. 439 Cr.P.C by the learned Addl. District & Sessions Judge-cum-Special Judge (Vigilance), Angul by order dtd. 21/4/2023 in the aforementioned case, the present BLAPL has been filed.