RAMAKANTA SAHOO Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) This is the second bail application U/S.439 of Cr.P.C. by the petitioners for grant of bail in connection with Dhenkanal Sadar P.S. Case No.910 of 2023 corresponding to G.R. Case No.1624 of 2023 pending in the file of learned S.D.J.M., Dhenkanal, for commission of offences punishable Under Ss. 147/148/341/294/323/324/307/149 of IPC r/w Sec. 25(1-A) of Arms Act, on the allegation of assaulting the informant by deadly weapons like sword and stick.

(3.) Mr.Asit Kumar Jena, learned counsel appearing on behalf of Mrs. Krishnajali Panda, learned counsel for the petitioners by drawing attention of the Court to the affidavit stated to be sworn in by the elder brother of petitioner No.2 submits that this is the second bail application of the petitioners and no bail application of the petitioners is pending before any other forum. He further submits that the petitioners having detained in custody since 22/12/2023 after their voluntary surrender before the Court and in the meanwhile, charge sheet has already been submitted in this case. Mr.Jena accordingly prays to grant bail to the petitioners.