AJAYA DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioners are the accused in connection with Khallikote P.S. Case No.851 of 2023 corresponding to G.R. Case No.2196 of 2023 for the offences under Ss. 341/ 294/ 323/ 325/ 326/ 307/363/120-B/ 34 of the I.P.C. read with Ss. 25(1-a) and 25(6) of the Arms Act and Ss. 4 and 5 of E.S. Act and while forwarding, Sec. 364 of the I.P.C. is added pending in the Court of learned J.M.F.C., Khallikote.

(2.) The allegation as per the F.I.R is that on 25/11/2023 at about 7.00 A.M. while the niece of the informant was asked one of her villager, namely, Ranjan Das regarding the whereabouts of her child, petitioner no.1 assaulted him by giving slap. Thereafter, Ranjan Das and one Nira Das pelted two numbers of bombs towards two sides of the niece of the informant as a result of which, he sustained injury. It is further alleged that the F.I.R. named persons kidnapped her child. Hence, this case has been registered.

(3.) Mr. Maharaj, learned Additional Standing Counsel submits that so far as petitioner no.1 is concerned, there is no overt act against him. But there are serious role attributed against the other petitioners. He further submits that investigation in this case is on and the complicity of the other petitioners is yet to be ascertained from the investigation.