SOUKA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is an application U/S.483 of BNSS by the petitioner for grant of bail in connection with Kendrapara Sadar P.S. Case No.540 of 2025 corresponding to G.R. Case No.2286 of 2025 pending in the file of SDJM, Kendrapra, for commission of offences punishable U/Ss. 115(2)/109/3(5) of BNS r/w. Sec.25/27 of Arms Act, on the main allegation of attempting to the life of the injured Akha Mandal by assaulting him with hockey stick and firing at him, along with co-accused persons in furtherance of their common intention.

(3.) Heard, Mr. Deepak Kumar Sahoo, learned counsel for the petitioner and Mr. R.B. Mishra, learned Addl. PP in the matter and perused the record.