KANHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner is accused in Kamakhyanagar P.S. Case No.45 of 2015 corresponding to G.R. Case No.105 of 2015 for the offences under Ss. -457/458/395/397 IPC pending in the Court of the learned Addl. Sessions Judge, Kamakhyanagar.

(2.) The allegation against the petitioner is that one Raj Kishore Sahoo, Manager of I.D. Liquor shop, Bhalumunda, Kamakhya Nagar lodged a written F.I.R. before the I.I.C., Kamakhya nagar Police Station to the effect that on 16/3/2015 mid-night, four persons being armed with deadly weapons entered into his I.D. Liquor shop and assaulted the staff and committed theft of cash of Rs.58,641.00 from the cash box, one mobile phone etc. Basing on the aforesaid allegation, the I.I.C., Kamakhya Nagar Police Station, Dhenkanal registered the case against the petitioner.

(3.) The co-accused Gagan Naik @ Majhi has been granted bail by this Court on 27/2/2024 vide BLAPL No.251 of 2024.