SANJAY DAS 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 petitioner for grant of bail in connection with G.R. Case No.1415 of 2023 arising out of Khallikote P.S. Case No. 531 of 2023 pending in the file of learned J.M.F.C., Khallikote, Ganjam for commission of offences punishable under Ss. 399/402 of the IPC r/w Sec. 4 and 5 of E.S. Act r/w Sec. 25(1-B) of the Arms Act, on the allegation of assembling in an isolated place at Megha Nursery near Badaghati being armed with fire arms and crude bombs, and preparing to commit dacoity in some areas.

(3.) Heard, Mr.K.P.Dash, the learned counsel for the petitioner and Mr. S.N.Nayak, learned ASC in the matter and perused the record.