JASOBANTA MOHANTY 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 connection with G.R. Case No.1682 of 2022, pending in the file of learned S.D.J.M., Balangir, arising out of Balangir Town P.S. Case No.565 of 2022 for alleged commission of offences under Ss. 395 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned 1st Additional Sessions Judge, Balangir by order dtd. 3/4/2023 in the aforementioned case, the present BLAPL has been filed.