LAWS(ORI)-2025-8-12

JATI@SUSANTA Vs. STATE OF ORISHA

Decided On August 06, 2025
Jati@Susanta Appellant
V/S
State Of Orisha Respondents

JUDGEMENT

(1.) Since these two 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.

(2.) These are two bail applications U/S.483 of BNSS by the petitioners for grant of bail in connection with Purushottampur PS Case No.14 of 2025 arising out of GR Case No.14 of 2025 for commission of offences punishable U/Ss. 317(2)/309(6)/111/123 of BNS pending in the Court of learned JMFC, Purushottampur.

(3.) In the course of hearing, Mr. Sailaza Nandan Das, learned counsel for the Petitioner in BLAPL No. 5527 of 2025 prays to grant bail to the petitioner on the plea of their illegal detention in custody on the ground that the petitioners were forwarded to the Court after the statutory period of maximum 24 hours prescribed for detention in custody and thereby, their arrest being violative of Ss. 57, 58 and 187 of BNSS, the further detention of the petitioners is illegal.