SANTOSH KUMAR BISOYI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Since these five bail applications arise out of one and same case record, the same are heard together and disposed of by this common order with the consent of the learned counsel for the parties.

(3.) These are bail applications U/S.439 of Cr.P.C. by the petitioners for grant of bail in connection with Kodala P.S. Case No.502 of 2023 arising out of G.R. Case No.414 of 2023 pending in the file of learned J.M.F.C., Kodala, for commission of offences punishable under Ss. 471/ 472/ 467/ 468/ 379/ 120-B/ 409/ 420/ 34 of IPC, on the allegation of illegally lifting sand in a Truck being Registration No.OD-32-H-5879 and, thereby, committing theft of sand along with co-accused persons in furtherance of their common intention.