SURESWAR MISHRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Mohanty and Mr. D. Nayak, learned Senior Advocate for the Petitioners and Mr. Gaya, Mr. Maharaj and Mr. Pradhan, learned Addl. Standing Counsel(s).

(2.) The Petitioners are accused in G.R. Case No.4941 of 2022, pending on the file of learned S.D.J.M., Sambalpur, arising out of Sambalpur Town P.S. Case No.0481 of 2022, for commission of alleged offences under Ss. 147/452/341/ 323/ 353/ 354/ 332/ 506/ 186/ 188/427/294/149 IPC and Ses. 3 of the PDPP Act and Ses. 7 of the Criminal Law (Amendment) Act.

(3.) Being aggrieved by the rejection of their application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge-cum-Special Judge (Vigilance) Sambalpur, by order dtd. 4/1/2023 in the aforementioned case, the present BLAPL has been filed.