MADAN HARIJAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application under Sec. -439 Cr.P.C.

(2.) The petitioners are languishing in jail custody since 13/1/2023. On the basis of the allegations that the accused persons have broken the Bolero vehicle and took away about Rs.28,60,000.00, the present F.I.R. is lodged against them for the offence under Sec. -395 IPC. Except the confessional statement, nothing has come on record to establish the guilt of the petitioners.

(3.) Mr. Maharaj, learned Additional Standing Counsel appearing for the State submits that the T.I. Parade has not been conducted in this case. No other materials are also found on the record and no recovery has been made in this case.