ANKUR DIBAKAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. A. Das, learned counsel for the petitioners and Mr. D.K. Mishra, learned Addl. Government Advocate for the State.

(2.) This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioners in connection with Baunsuni P.S. Case No. 102 of 2023 corresponding to C.T. Case No. 279 of 2023 pending in the Court of the learned S.D.J.M., Boudh under Ss. 392, 511 of IPC read with Ss. 25, 27 of the Arms Act.

(3.) The prayer for bail of the petitioners had been rejected vide order dtd. 7/10/2023 by the learned Sessions Judge, Boudh.