GOPAL PAGAL Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner is accused in connection with S.T. Case No.08 of 2022/233 of 2021 pending on the file of the learned 3rd Addl. District and Sessions Judge, Balasore, arising out of Baliapal P.S. Case No.138 of 2020 for commission of the alleged offence under Ss. 498-A/302/304-B/34 IPC and Sec. 4 of the D.P Act.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C. by the learned 3rd Addl. District and Sessions Judge, Balasore by order dtd. 31/1/2023, the present BLAPL has been filed.