SUDHANSU GOUDA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Since all these three bail applications arise out of one and same case record, the same are heard together and disposed of by this common order with consent of the learned counsel for the parties.

(3.) These bail applications are U/S. 439 of Cr.P.C. by the petitioners for grant of bail in connection with Sorada P.S. Case No.265 of 2023 corresponding to G.R. Case No. 474 of 2023 pending in the Court of learned JMFC, Surada for commission of offences punishable under Ss. 454/394 of the IPC r/w Ss. 25 and 27 of Arms Act, on the allegation of committing robbery of Rs.10.00 Lakhs and some gold ornaments from the house of the Informant.