ANKUR DIWAKAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 439 of Cr.P.C. has been filed in connection with Sonepur P.S. Case No. 185 of 2023 corresponding to G.R. Case No. 174 of 2023 pending in the Court of the learned S.D.J.M., Sonepur under Ss. 307, 506, 34 of the IPC and Sec. 25 and 27 of the Arms Act.

(2.) Perusal of the rejection order reveals that the petitioners are also involved in Bausuni P.S. Case No. 102 dtd. 8/8/2023 corresponding to C.T. Case No. 279 of 2023.

(3.) Mr. Anirudha Das, learned counsel for the petitioners submits that the investigation has been completed in the case and chargesheet has been filed on 7/10/2023. He further submits that Bausuni P.S. Case No. 102 of 2023 has strangely been registered on 8/8/2023 although the petitioners have been arrested on 7/8/2023 from which it is apparent that the allegations against them are false. He also submits that although the petitioners belong to Uttar Pradesh, they are willing to abide by any condition that may be imposed by this Court for releasing them on bail.