SRIKANTA GOUDA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel appearing for the Petitioners and learned Additional Standing Counsel appearing for the State-Opposite Party. Perused the materials placed before this Court.

(3.) The present bail application under Sec. 439 of Cr.P.C. have been filed by the Petitioners for regular bail in connection with G.R. Case No.34 of 2024, arising out of Mohana P.S. Case No.32 of 2024, pending in the Court of learned Addl. Sessions Judge, Paralakhemundi, Gajapati for alleged commission of offence punishable under Ss. 341, 294, 323, 427, 307, 452, 34 of IPC read with Sec. 27 of Arms Act and Sec. 4 of the Explosive Substances Act.