DIPENDRA BEHERA 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.1868 of 2022 pending on the file of learned J.M.F.C., Khallikote arising out of Khallikote P.S. Case No.746 of 2022 for commission of the offence under Ss. 457/380/34 IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned Addl. Sessions Judge, Khallikote, by order dtd. 4/5/2023 in the aforementioned case, the present BLAPL has been filed.