AJAYA DIGAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) This is a bail application U/S.439 of Cr.P.C. by the Petitioner for grant of bail in connection with Balliguda P.S. Case No. 22 of 2023 corresponding to C.T. Case No. 65 of 2023 pending in the Court of learned SDJM, Balliguda for commission of offence punishable Under Sec. 395 of IPC r/w Ss. 25/27 of Arms Act, on the allegation of committing dacoity of Rs.14,900.00 and a Mobile Phone from the Informant along with other co-accused persons.

(3.) Heard Mr.M.Das, learned counsel for the Petitioner as well as Mrs. S.R. Sahoo , learned A.S.C. in the matter of the present bail application.