Sudhansu Gouda vs State Of Odisha

G. Satapathy, J

BLAPL Nos.7136, 7139 and 7140 of 2023

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

Since all these three bail applications arise out of one and same case record, the same are heard together and disposed of by this common order with consent of the learned counsel for the parties.

These bail applications are U/S. 439 of Cr.P.C. by the petitioners for grant of bail in connection with Sorada P.S. Case No.265 of 2023 corresponding to G.R. Case No. 474 of 2023 pending in the Court of learned JMFC, Surada for commission of offences punishable under Sections 454/394 of the IPC r/w Sections 25 and 27 of Arms Act, on the allegation of committing robbery of Rs. 10 Lakhs and some gold ornaments from the house of the Informant.

Heard, Mr. A.K. Jena, learned counsel for the Petitioner as well as Mrs. S.R. Sahoo, learned ASC in the matter of the present bail application and perused the record.

After having considered the rival submissions and taking into consideration the nature and gravity of accusations raised against the petitioners and keeping in view the mode and manner of implication of the present petitioners and recovery of stolen articles pursuant to the disclosure statement of one of the Petitioners and regard being had to the identification of the Petitioners in TI parade as submitted by leaned ASC and taking into account the other circumstances on record in entirety including report of two criminal antecedents against the Petitioners, this Court is not inclined to grant bail to the Petitioners.

Hence, the bail applications of the Petitioners’ stand rejected. In terms of the submission, the Petitioners may renew their prayer for bail at later stage.

Accordingly, these bail applications stand disposed of.

Urgent certified copy of the order be granted on proper application.

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