VIJAY 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.778 of 2023 pending on the file of learned J.M.F.C. (R), Berhampur arising out of Gopalpur P.S. Case No.150 of 2023 for commission of the alleged offence under Sec. 420 IPC and Sec. 66D of the I.T Act.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned Special Judge (Vigilance), Berhampur by order dtd. 20/5/2023 in the aforementioned case, the present BLAPL has been filed.