MANJIT KUMAR ARYA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is the 2nd successive bail application U/S.483 of the BNSS by the petitioner for grant of bail in connection with Panikoili P.S. Case No. 07 of 2025 corresponding to S.T. Case No.34 of 2025 pending in the file of learned Addl. Sessions Judge, Jajpur for commission of offences punishable U/Ss.109/310(3)/ 61(2)(a) of BNS r/w. Sec. 25/27 of the Arms Act, on the main allegation of committing dacoity with murder and murder of one innocent passerby.

(3.) Heard, Mr. Soura Chandra Mohapatra, learned Senior Counsel, who is being assisted by Mr. S. Mohapatra, learned counsel for the petitioner and Mr. P. Satpathy, learned Addl. PP in the matter and perused the record.