KAMAL MALLICK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since these two CRLAs 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 the criminal appeals in nature of Sec. 14-A of the Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989 together with amendment Act, 2016 (in short, "the Act") are directed against the order dtd. 28/2/2025/5/5/2025 passed in CT(Spl) Case No.29 of 2025 by which the learned District & Sessions Judge-Cum-Special Judge, Jajpur under SC & ST (PA) Act, has refused to release the appellants on bail in connection with Jajpur Sadar PS Case No.37 of 2025, for commission of offence punishable U/Ss.126(2)/296/115(2)/109/103/74/ 351(2)/3(5) of BNS r/w Ss. 3(1)(r)(s)/2(2)(va) of the Act, on the main allegation of committing murder of one Santanu Das and injuring his father by assaulting them indiscriminately with split wood.

(3.) Heard, Mr. Ashok Kumar Sarangi, learned counsel for the appellant in CRLA No. 1086 of 2025; Mr.Arijeet Mishra, learned counsel for the appellant in CRLA No. 623 of 2025; Mr. Susanta Sekhar Mohapatra, learned counsel for the informant and Mr. P. Satpathy, learned Additional Public Prosecutor in the matter and perused the record.