SILU Vs. STATE OF ODISHA

JUDGEMENT

(1.) The BLAPL has been filed by the petitioners seeking their release on bail, under Sec. 439 Cr.P.C., the petitioners are in jail custody in connection with Handapa P.S. Case No.134 dtd. 10/6/2023 corresponding to G.R. Case No.546 of 2023 pending in the court of learned S.D.J.M., Athmallik, for alleged commission of offences under Ss. 395/506 of IPC read with Ss. 25 and 27 of Arms Act. The application for bail before the learned Additional Sessions Judge, Athmallik was rejected by order dtd. 17/6/2023 in Bail Application No.186 of 2023.

(2.) Learned counsel for the petitioners refers to the affidavit dtd. 4/1/2024 filed on behalf of each of the petitioners. It is submitted that the petitioner nos.1 and 2 are having past allegations of criminal activity against them but given a chance they shall abide by all the terms and conditions that would be imposed for grant of bail.

(3.) Learned Addl. Standing Counsel upon instruction from the investigating agency submits that contents of the affidavit filed on behalf of the petitioners is in sync with the police report.