KUNAL KHARA 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 G.R. Case No.425 of 2022, pending before the learned Sub-Divisional Judicial Magistrate, Koraput, arising out of Padwa P.S. Case No.49 of 2022, for commission of alleged offences under Ss. 366/366-A/376(2)(n)/506/34 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge, Koraput, by order dtd. 23/7/2022 in the aforementioned case, the present BLAPL has been filed.