SURYA NARAYAN NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since all the BLAPLs relate to the same P.S. (Purusottampur P.S. Case No.333 of 2023), on the consent of the learned counsel for the Petitioners as well as State, they are taken up together and are disposed of by this common order.

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

(3.) The Petitioners are accused in connection with G.R. Case No.320 of 2023, pending on the file of the learned J.M.F.C., Purusottampur, arising out of Purusottampur P.S. Case No.333 of 2023 for alleged commission of offences under Ss. 302/201/143/147/148/341/342/149 of IPC.