GIRI PALKIA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsel for the State.

(2.) The Petitioner is an accused in C.T. Case No.98 of 2022 pending on the file of learned Sessions Judge, Rayagada, arising out of Chandili P.S. Case No.149 of 2022 for commission of the offence under Ss. 376(1)/376(2)(n)/506 IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned Sessions Judge, Rayagada, by order dtd. 5/1/2023 in the aforementioned case, the present BLAPL has been filed.