SANTOSH BISWAL Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the Petitioners as well as learned Additional Government Advocate for the State. Perused the materials placed before this Court.

(3.) This is an application under Sec. 439 of the Code of Criminal Procedure filed by the Petitioners for bail in connection with Brajrajnagar P.S.Case No.30 of 2024 corresponding to C.T.Case No.85 of 2024 pending in the Court of the learned J.M.F.C.(1) Cog. Taking, Jharusugda for alleged commission of offence under Ss. 399,402, 109 of the Indian Penal Code read with Sec. 25/35 of the Arms Act.