ASHOK 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 connection with C.T. Case No.8044 of 2022, pending before the learned S.D.J.M., Bhubaneswar, Dist-Khurda, arising out of Capital P.S. Case No.765 of 2022, for alleged commission of offences under Ss. 394/412 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned 2nd Additional Sessions Judge, Bhubaneswar, by order dtd. 30/1/2023 in the aforementioned case, the present BLAPL has been filed.