HIMANSHU SEKHAR SWAIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) Since both the two BLAPLs relate to the same P.S. Case (Dharakote P.S. Case No.06 of 2023) (before the learned J.M.F.C., Aska), 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.29 of 2023, pending before the learned J.M.F.C., Aska arising out of Dharakote P.S. Case No.06 of 2023for alleged commission of offences under Sec. 395 of IPC read with Sec. 25(1-B)(a)/27 of Arms Act.