BHAGABAT PRASAD MISHRA 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 C.T. Case No.554 of 2023 pending on the file of learned J.M.F.C., Cog-II, Bhubaneswar, arising out of Chandrasekharpur P.S Case No.223 of 2023 for commission of the alleged offence under Ss. 406/420/506 IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned Special Judge (CBI) Court No.1-cum-Addl. Sessions Judge, Bhubaneswar by order dtd. 18/5/2023 in the aforementioned case, the present BLAPL has been filed.