TUKA SAMAL Vs. STATE OF ODISHA

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 petitioners for grant of bail in connection with Salipur P.S. Case No.329 of 2023 corresponding to G.R. Case No. 1045 of 2023 pending in the Court of learned JMFC, Salipur for commission of offences punishable under Ss. 147/148/341/323/324/307/294/506/149 of IPC, on the allegation of committing rioting being armed with deadly weapons and in the process, restraining the Informant and injured persons and brutally attacking and assaulting them along with others in prosecution of their common object.

(3.) Heard, Mr. R.Achary, learned counsel for the petitioners and Mr. S.N.Nayak, learned ASC in the matter and perused the record. It is brought to the notice of the Court that co-accused whose names find place in the FIR have already been granted pre-arrest bail by this Court in ABLAPL Nos. 13662 and 11593 of 2023.