HADU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 439 of Cr.P.C. has been filed in connection with Naugaon P.S. Case No. 311 of 2023 corresponding to G.R. Case No. 2021 of 2023 pending in the court of the learned S.D.J.M., Jagatsinghpur registered under Sec. 457,380,34 of the IPC against un-known persons.

(2.) The prayer for bail of the petitioners has been rejected on 8/1/2024 by the learned Sessions Judge, Jagatsinghpur in BLAPL No. 392 of 2023. In the rejection order it has been mentioned that petitioner No.1 Hadu @ Zakersa Saha has four criminal antecedents and that the criminal antecedents of the other petitioners are yet to be ascertained.

(3.) The prosecution case in brief against the petitioners is that on 18/19/12/2023 at about 1.30 AM, the family members of the informant woke up hearing the cries of their goats. He came out and found some people had gathered and one ash colour vehicle bearing registration No. DL-4CR-7102 parked near his house. On enquiry, he came to know that 2 to 3 persons have stolen his goats. On verification, he found that 10 goat and 8 sheep had been stolen by the un-known culprits.