LABA ROUT Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail arising out of Bellaguntha P.S.Case No.420 of 2023 corresponding to S.T. Case No.01 of 2024 pending in the Court of learned Addl. Sessions Judge, Bhanjangar, Ganjam for commission of offences punishable under Sec. 399/ 402 of the IPC r/w Sec. 25(1-B)(a)/25(6) of the Arms Act, on the allegation of assembling in an isolated place nearby Kokalunda Petrol Pump (Tarini Mandir Chhaka) located on Bellaguntha to Jagannath Prasad Road being armed with deadly weapons including fire arms and preparing to commit dacoity.

(3.) Heard, Mr. S.K.Mohanty, learned counsel for the petitioner and Mr. S.N.Nayak, learned ASC in the matter and perused the record.