MATAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since these three bail applications arise out of one and same case record, the same are taken up & heard together and disposed of by this common order with the consent of the learned counsel for the parties.

(2.) These three applications U/S.483 of BNSS by the petitioners for grant of bail in connection with GR Case No. 796 of 2025 arising out of NayagarhSadar PS Case No. 178 of 2025 pending in the file of learned SDJM, Nayagarh for commission of offences punishable U/Ss.310(2)/311/111(3) of the BNS r/w Ss. 25/27 of the Arms Act, on the main allegation of committing robbery of Rs.27,00,000.00 from Indian Bank, Mandhatapur in Nayagarh District.

(3.) Heard Mr. Kuldeep Mohanty, learned counsel for the petitioner in BLAPL No.9180 of 2025; Mr. Devashis Panda, learned counsel appearing virtually in BLAPL No.9328 of 2025; Mr. Bijay Kumar Behera, learned counsel for the petitioner in BLAPL No.12939 of 2025 and Mr. P. Satpathy, learned Addl. PP in the matter and perused the record.