RUPA SANTA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioners are accused persons in G.R. Case No.296 of 2009 pending in the Court of learned S.D.J.M., Jeypore involving offence under Sections 379 of the I.P.C.

(2.) HEARD learned counsel from both sides on the question of bail. Perused the certified copy of the F.I.R. and the order of the learned Court below by which he rejected the bail application of the petitioners.

(3.) ORDER of the learned Court below dated 15.07.2009 passed in B.A. No.332 of 2009 is quoted in extenso :