KANHU CHARAN PANDA 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 G.R. Case No.232 of 2023, pending before the Court of the learned J.M.F.C., Kabisuryanagar, arising out of Kabisuryanagar P.S. Case No.238 of 2023 for alleged commission of offences under Ss. 399/402 IPC and Sec. 25(1-B)(a)/25(6) of the Arms Act and Sec. 3/4 of the Explosive Substance Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Addl. District and Sessions Judge, Kodala, by order dtd. 2/5/2023 in the aforementioned case, the present BLAPL has been filed.