PRAMOD KUMAR SARAF Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Mohanty, learned Senior Advocate for the petitioner and Mr. Gaya, Mr. Maharaj and Mr. Pradhan, learned Addl. Standing Counsel(s).

(2.) The petitioners are accused in G.R. Case No.4941 of 2022, pending on the file of learned S.D.J.M., Sambalpur, arising out of Sambalpur Town P.S. Case No.0481 of 2022, for commission of alleged offences under Ss. 147/ 452/ 341/ 323/ 353/ 354/ 332/ 506/ 186/ 188/ 427/ 294/ 149 of IPC and U/s. 3 of PDPP Act/ U/s.7 of Crl. Law (Amendment) Act.

(3.) Being aggrieved by the rejection of their application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge-cum- Spl. Judge (Vig.) Sambalpur, by order dtd. 22/12/2022 in the aforementioned case, the present BLAPL has been filed.