DURGA CHARAN SARANGI Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the learned counsel for the State.

(2.) THESE are applications under Section 439 Cr. P. C. for grant of bail to the petitioners.

(3.) THE petitioners are accused in G. R. Case No. 1427 of 2006 arising out of Cantonment. P. S. Case No. 88 of 2006 pending in the Court of the learned S. D. J. M. Sadar, cuttack. Charge-sheet has been filed in the case against the petitioners and other co-accused persons for alleged commission of offences under Sections 406/408/467/420/ 468/508/120b/34 IPC. The investigation has been kept open under Section 173 (8) Cr. P. C.