ARU Vs. STATE OF ODISHA

JUDGEMENT

(1.) The matter is taken up through hybrid mode.

(2.) Heard Mr. D. Panda, learned counsel for the Petitioners and Mr. K.K. Das, learned Additional Standing Counsel for Opposite Party - State.

(3.) The petitioners namely, Aru @ Aruna Prusty and Alekha Prusty have prayed for grant of bail under Sec. 439 Cr.P.C. in connection with Ghasipura P.S. Case No.51 of 2019 corresponding to S.T. Case No.42 of 2019 (G.R. (GN) Case No.92 of 2019) pending on the file of learned Additional Sessions Judge, Anandapur for alleged commission of offences under Ss. 302/201/120-B of the Indian Penal Code, read with Sec. 25/27 of the Arms Act.