VEPANJERI DILEEP KUMAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is the bail application U/S.483 of BNSS by the petitioner for grant of bail in connection with Raighar PS Case No.93 of 2024 arising out of CT Case No.21 of 2024 for commission of offences punishable U/Ss. 370/370(3)/376-D/294/323/506 pending in the Court of learned Addl. Sessions Judge, Umarkote.

(2.) The case arises out of an FIR lodged by Raibabu Bag by stating therein that on 14/3/2024, one Ghasiram Harijan of his village lured his brother, sister-in-law and nephew for earning Rs.35,000.00 in four months by working at Tirupati Bricks Factory. On 9/1/2024, around 14 persons of his village and another village namely Khalepara were being taken by said Ghasiram Harijan and his associates to engage them at Tirupati Bricks Kilns and accordingly, Ghasiram Harijan and his associates had handed over them to the in-charge of brick kilns and returned back to home, however, later on the informant came to know over mobile phone that the aforesaid persons were suffering a lot by working there in the brick kilns for more than eight hours without any proper wages and they have been tortured there.

(3.) Heard Mr.Manas Kumar Chand, learned counsel for the petitioner and Mr.P.Satapathy, learned Addl. PP in the matter and perused the record.