NABRANGI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since both the two BLAPLs relate to the same P.S. Case (Rourkela P.S. Case No.49 of 2023) (in the Court of learned S.D.J.M., Rourkela), they are heard together and disposed of by this common order, on the consent of the parties.

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

(3.) The petitioners are accused in connection with G.R. Case No.1031 of 2023, pending in the Court of learned S.D.J.M., Panposh at Rourkela arising out of Rourkela P.S. Case No.49 of 2022 for alleged commission of offences under Ss. 341/323/324/325/326/307/34 of IPC.