VIKASH KUMAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. M. Kanungo, learned Senior Counsel for the petitioner and Mr. S.K. Nayak, learned Additional Government Advocate for the State.

(2.) The petitioner is an accused in connection with G.R. Case No.1168 of 2022, pending in the file of the learned S.D.J.M.(S), Cuttack, arising out of Purighat P.S. Case No.221 of 2022 for alleged commission of offences under Ss. 420/336/483/486/34/326/465/467/471/120-B 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-cum-Special Judge, Cuttack, by order dtd. 10/1/2023 in the aforementioned case, the present BLAPL has been filed.